Neela Ramu vs Neela Geethika Modadugu Geethika,
2024 Latest Caselaw 1296 AP

Andhra Pradesh High Court - Amravati

Neela Ramu vs Neela Geethika Modadugu Geethika, on 15 February, 2024

APHC010012522024
                    IN THE HIGH COURT OF ANDHRA PRADESH ::
                                  AMARAVATI
                            (Special Original Jurisdiction)              [
                                                                     3455
                                                                         ]
                   THURSDAY ,THE FIFTEENTH DAY OF FEBRUARY
                       TWO THOUSAND AND TWENTY FOUR
                               PRESENT

          THE HONOURABLE SRI JUSTICE A V SESHA SAI

      THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM

          CIVIL MISCELLANEOUS APPEAL NO: 26 OF 2024

Between:
  1. Neela Ramu, ,S/o. Nagabhushanam Swamy, Aged 39 years,
     Occupation- Business, R/o. H.No. 22-981
                                        22 981 WP, Road No. 16,
     Phase -II,
             II, Vinayaka Hills, BN Reddy Nagar, Behind Bharathi
     School, AMARAVATHI - 500 058.

                                                         ...APPELLANT(S)
                               AND
   1. Neela Geethika Modadugu Geethika, W/o. Neela Ramu, D/o.
      Late. Guravaiah,
                vaiah, aged 24 years, Occupation-
                                      Occupation House wife, R/o.
      H.No. 11-2-137,
                 137, Dr. Sudhakar Reddy Hospital Street, Near
      Rama Talkies, Macherla Town and Maindal, Guntur District.

                                                        ...RESPONDENTS

      Appeal Under Section_____against orderspleased to set-
                                                          set
aside the Decree and Order, dated 17.11.2023, passed in HMOP
No. 106 OF 2021 on the file of Court of Senior Civil Judge, at
Gurazala and pass

IA NO: 1 OF 2024

       Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the
petition, the High Court may be pleased pleased to Suspend the
operation of Decree and Order, dated 17.11.2023 passed in
HMOP No. 106 OF 2021 on the file of Senior Civil Judge,
Gurazala, till the disposal of main ap
                                    appeal and pass

Counsel for the Appellant(s):SRI. R NAGARJUNA REDDY

Counsel for the Respondents:
                Respondents



The Court made the following:
                           JUDGMENT

(per A.V. Sesha Sai, J)

Sri K.Venkata Ramarao, learned counsel, representing

Sri R.Nagarjuna Reddy, learned counsel for the appellant, seeks

permission of this Court to withdraw the present appeal,

permission is accorded and the appeal is, accordingly, dismissed

as withdrawn. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, stand

closed.

[THE HONOURABLE SRI [THE HONOURABLE SMT JUSTICE A V SESHA SAI] JUSTICE SUMATHI JAGADAM]