Kerala High Court
Sanjeev Srivastav vs Bhavana.R.Nair
Author: K.Harilal
Bench: K.Harilal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.HARILAL
&
THE HONOURABLE MR. JUSTICE A.M.BABU
THURSDAY, THE 22ND DAY OF MARCH 2018 / 1ST CHAITHRA, 1940
Mat.Appeal.No. 635 of 2007
AGAINST THE COMMON ORDER DATED 30.08.2007 IN I.A. NOS. 2322 OF 2006 & 2323 OF
2005 IN O.P.(HMA) NO.181/2002 of FAMILY COURT,TRIVANDRUM
APPELLANT/PETITIONER/RESPONDENT:
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SANJEEV SRIVASTAV,
NAVAL OFFICERS' RESIDENTIAL AREA,
WESTERN NAVAL COMMAND, COLLABA,
MUMBAI-400 005.
BY ADVS.SRI.N.HARIDAS
SRI.P.N.SASIDHARAN
RESPONDENT/RESPONDENT/PETITIONER:
--------------------------------
BHAVANA.R.NAIR,
RAJALAKSHMI MANDIRAM, N.C.C.ROAD, PEROORKADA,
THIRUVANANTHAPURAM-695 005.
BY ADV. SRI.G.S.REGHUNATH
THIS MATRIMONIAL APPEAL HAVING BEEN FINALLY HEARD ON 22-03-2018, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
DST
K. HARILAL & A.M. BABU,JJ.
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Mat. Appeal No.635 of 2007
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Dated this the 22nd day of March, 2018
J U D G M E N T
K. Harilal, J.
There is no representation for the appellant. Considering the fact that this appeal has been pending before this Court since the last more than 10 years for disposal, We are not inclined to adjourn the case and it is reasonably presumed that the appellant is not diligent in prosecuting this appeal.
Hence, this appeal will stand dismissed for default.
Sd/-
K. HARILAL, JUDGE Sd/-
A.M. BABU, JUDGE DST //True copy// P.A. To Judge