Andhra Pradesh High Court - Amravati

Patchala Anand Mohan vs Patchala Mary Grace Regvani on 5 July, 2024

 APHC011416232013
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                          [3395]
                           (Special Original Jurisdiction)

                     FRIDAY ,THE FIFTH DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

           THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

        THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                          KRISHNA RAO

                CIVIL MISCELLANEOUS APPEAL NO: 563/2023

Between:

Patchala Anand Mohan                                            ...APPELLANT

                                        AND

Patchala Mary Grace Regvani                                   ...RESPONDENT

Counsel for the Appellant:

   1. B CHINNAPA REDDY

Counsel for the Respondent:

   1.

The Court made the following:

JUDGMENT:

(per Ravi Nath Tilhari, J)

This appeal was filed by the husband against the dismissal of his

petition in D.O.P.No.211 of 2013 on the file of Principal District Judge, Guntur

under Section 10(1)(ix)(x)

(x) to dissolve marriage between the present appellant

and the respondent.

2. The appeal was filed along with I.A.No.1 of 2013 for condonation of

delay in filing the appeal and the said application was allowed on 15.12.2023.

3. Learned counsel for the appellant on 15.12.2023 sought time to

ascertain the latest position in the matter.

4. The matter was again listed on 05.01.2024 and on that date on request

it was directed to be posted after summer vacation, 2024.