AJEET PANWAR Vs. BABITA

JUDGEMENT

(1.) The appellant/husband having been declined a decree for dissolution of marriage with the respondent/wife is before this Court assailing the judgment and decree dated August 01, 2011 passed by learned Judge, Family Court, Rohini in HMA No.777/2006 under Section 13(1)(ia)(ib).

(2.) Notice of the appeal was sent to the respondent. Learned counsel for the respondent had put in appearance on September 26, 2012. The appeal was admitted on that date with direction to be taken up for hearing as per its turn.

(3.) The appeal reached for hearing on July 17, 2013 and thereafter had been taken up on October 28, 2013; August 13, 2016 and August 16, 2016. None has appeared on behalf of respondent on the above dates as well today.