KRISTINA SANGMA Vs. HOBILLA SANGMA

JUDGEMENT

(1.) Matter taken up via Video Conferencing.

(2.) On the last date i.e. 07.12.2020, none appeared on behalf of the petitioner. Today, when the matter is called-out, no one is present on behalf of the petitioner. It seems that the petitioner has since lost interest in the matter. Accordingly, the matter stands dismissed for default.