Smt Kiran Jeet Kour vs S.Amar Jeet Singh,
2025 Latest Caselaw 2917 Tel

Telangana High Court

Smt Kiran Jeet Kour vs S.Amar Jeet Singh, on 7 March, 2025

      THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                          AND
       THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

              FAMILY COURT APPEAL NO.106 OF 2013

Mr. A. Tulsi Raj Gokul, learned counsel appearing for the respondent.

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

No one appears for the appellant.

2. We recorded yesterday i.e., on 06.03.2025 that although a

submission had earlier been made stating that the Mediation was

not successful, the appellant has not provided any instructions in

the matter.

3. The Proceeding Sheets reflect the conduct of the appellant,

and it is clear that the appellant has shown a lack of diligence in

pursuing the present Appeal.

4. F.C.A.No.106 of 2013, along with all connected applications,

is accordingly dismissed for default.

Interim orders, if any, shall stand vacated. There shall be no

order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 07.03.2025 NDS