Golla Taraka Naga Ramesh Babu vs Golla Goutami
2023 Latest Caselaw 126 AP

                                1




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

& THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

C.M.A. No.864 OF 2018

JUDGMENT:(per A.V. Sesha Sai, J)

In view of the letter dated 28.10.2022, wherein it is stated

that parties have decided to take divorce by mutual consent

before the concerned Court at Kakinada, permission for

withdrawal of C.M.A., is accorded.

Accordingly, the C.M.A., stands dismissed as withdrawn.

No order as to costs.

Miscellaneous petitions, if any, pending in this case, shall

stand closed.

__________________ A.V. SESHA SAI, J

____________________________ DUPPALA VENKATA RAMANA Date: 05.01.2023 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

C.M.A. No.864 OF 2018 (per A.V. Sesha Sai, J)

Date: 05.01.2023

Ks