Citation : 2025 Latest Caselaw 3498 Tel
Judgement Date : 27 March, 2025
THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
AND
THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO
FAMILY COURT APPEAL Nos.141 and 143 OF 2023
COMMON JUDGMENT:
(Per Hon'ble Justice Moushumi Bhattacharya)
No one appears for the appellant.
2. This is the second consecutive date when the appellant is not
represented.
3. F.C.A.Nos.141 and 143 of 2023, along with all connected
applications, are 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: 27.03.2025 VSU/NDS
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