Gorrupothu Venkata Ramana vs Gorrupothu Lakshmi
2022 Latest Caselaw 3205 AP

       HON'BLE SRI JUSTICE U. DURGA PRASAD RAO

                                 AND

    HON'BLE SRI JUSTICE G. RAMAKRISHNA PRASAD

           CIVIL MISCELLANEOUS APPEAL No.357 of 2006




JUDGMENT : (Per Hon'ble Sri Justice U. Durga Prasad Rao)


      When the matter is taken up for hearing, Sri M.S.R.

Subramanyam, learned counsel for the appellant would submit that

after passing order in H.M.O.P.No.87 of 2000 dated 06.12.2005 on

the file of the Court of the learned Senior Civil Judge, Vizianagaram,

both parties i.e., appellant and respondent herein are living together,

and therefore, no further order is required in the said Civil

Miscellaneous Appeal, and the same may be dismissed.

Recording the said submission, this Civil Miscellaneous Appeal

is dismissed as withdrawn. No costs. As a sequel, interlocutory

applications pending, if any, shall stand closed.

________________________________ (U. DURGA PRASAD RAO, J)

________________________________ (G. RAMAKRISHNA PRASAD, J)

Date: 30-06-2022.

JKS

THE HON'BLE SRI JUSTICE U. DURGA PRASAD RAO

AND

THE HON'BLE SRI JUSTICE G. RAMAKRISHNA PRASAD

CIVIL MISCELLANEOUS APPEAL No.357 of 2006

30.06.2022

JKS