- (1.) We have asked learned counsel for the appellant as to whether appellant is in touch with the lawyer for the reason we find repeated orders passed requiring parties to be present but to no avail.
(2.) The reason is obvious. Appeal filed in the year 2008 came to be listed as per its priority position for hearing on January 2017 and thereafter on various dates where the order records that parties should be present so that the court could ascertain the latest position, but none appeared.
(3.) Wife'S petition under Section 9 of the Hindu Marriage Act and Section 18 of the Hindu Adoptions and Maintenance Act, 1956 has been dismissed. Petition filed by the husband for divorce on ground of cruelty and desertion has been decreed.;