ALENA RANJAN Vs. DANIEL ANAND KUMAR

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that pursuant to the order dated 09.07.2021, notice to the respondent was published in Telangana Today and Mana Telananga. Memo of proof of service of publication dated 16.07.2001 is filed enclosing the newspaper notices.

(2.) Heard the learned counsel for the petitioner. None appeared for the respondent.

(3.) This revision is filed challenging the order dated 28.01.2019 in IA.No.890 of 2017 in F.C.O.P.No.395 of 2013 passed by the Principal Judge, Family Court-cum-Additional Chief Judge, Hyderabad, whereunder an application filed to restore OP was dismissed.