Smt. Ampalapu Kintahala Deepika ... vs Ampalapu Venkata Pratap Mohan,
2022 Latest Caselaw 9253 AP

              THE HON'BLE SRI JUSTICE M. GANGA RAO
                                    AND
                THE HON'BLE SRI JUSTICE V. SRINIVAS
                             F.C.A.No.77 of 2022

JUDGMENT: [per Hon'ble Sri Justice M. Ganga Rao]


      Learned counsel for the appellant - wife submits that the present

appeal came to be filed against the ex parte order of divorce dated 17.12.2021

in FCOP.No.1733 of 2019 on the file of the learned Judge, Additional Family

Court, Visakhapatnam, along with delay condonation application (IA.No.1 of

2022) and seeks permission to withdraw the appeal with a liberty to file

appropriate application under Order IX Rule 13 of CPC along with delay

condonation application before the trial Court.


      Permission is accorded.


      Accordingly, IA.No.1 of 2022 and the Family Court Appeal are

dismissed as withdraw with liberty as sought for. No order as to costs.


      As a sequel, pending miscellaneous applications, if any, shall also
stand dismissed.

                                                         __________________
                                                         M.GANGA RAO, J



                                                           _________________
                                                             V. SRINIVAS, J
01.12.2022

Vjl THE HON'BLE SRI JUSTICE M. GANGA RAO

AND

THE HON'BLE SRI JUSTICE V. SRINIVAS

F.C.A.No.77 of 2022

[per MGR,J]

01.12.2022

Vjl