Smt. Adavivarapu Varuna vs Adavivarpu Srinivasa Rao
2022 Latest Caselaw 867 AP

          THE HON'BLE SRI JUSTICE A.V.SESHA SAI

AND THE HON'BLE SRI JUSTICE RAVI CHEEMALAPATI

FAMILY COURT APPEAL No.47 OF 2008

JUDGMENT: (Per Hon'ble Sri Justice A.V.Sesha Sai)

Smt. P.Vijaya Kumari, learned counsel for the appellant,

submits that the cause in the present appeal does not survive for

adjudication and the appeal has become infructuous.

Recording the above submission made by the learned counsel

for the appellant, this appeal is dismissed as infructuous. There

shall be no order as to costs of the appeal.

As a sequel, interlocutory applications pending, if any, in this

case shall stand closed.

___________________ A.V.SESHA SAI, J

___________________________ RAVI CHEEMALAPATI, J

Date: 16.02.2022 siva

THE HON'BLE SRI JUSTICE A.V.SESHA SAI AND THE HON'BLE SRI JUSTICE RAVI CHEEMALAPATI

F.C.A. No.47 OF 2008

Date: 16.02.2022

siva