Telangana High Court
Velishetty Suresh Babu Suresh vs Velishetty Sharada on 26 April, 2021
Bench: Hima Kohli, B.Vijaysen Reddy
Item No.42
THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
AND
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
C.M.A.No.1131 OF 2011
JUDGMENT (Per the Hon'ble the Chief Justice Hima Kohli)
1. Learned counsel for the appellant states that he has instructions not to press the present appeal, inasmuch as the son of the parties has already attained majority and the father is permitted to meet the daughter as often as he wishes.
2. The present appeal is disposed of as not pressed along with the pending applications, if any.
_________________ HIMA KOHLI, CJ ______________________ B. VIJAYSEN REDDY, J 26.04.2021 Lrkm