- (1.) Parties were sent to mediation on 30/05/2017. The respondent did not appear before the mediator.
(2.) The appeal pertains to year 2008. Learned counsel for the appellant states that the appellant is not responding to the counsel. Counsel pleads no instructions and inability to argue the appeal. The respondent has been successful in obtaining the decree of divorce. Learned counsel for the respondent states that the respondent has remarried in the interregnum.
(3.) Since counsel for the appellant pleads no instructions to argue the appeal, the same is dismissed for non prosecution.;