Smt.Gandru Sunitha vs Gandru Siva Ganapathi
2024 Latest Caselaw 10309 AP

Andhra Pradesh High Court - Amravati

Smt.Gandru Sunitha vs Gandru Siva Ganapathi on 14 November, 2024

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: C.M.A.Nos.187 and 188 of 2023

                              PROCEEDING SHEET

Sl.     DATE                                ORDER                             OFFICE
No.                                                                            NOTE

 3.   14.11.2024   RNT, J & CGR, J
                            Learned counsel for the appellant submits that
                   he has filed additional affidavit in CMA No.188 of
                   2023 vide I.A.No.3 of 2023.

                   2.        Learned counsel for the respondent prays for

adjournment.

3. Learned counsel for the appellant submits that the respondent/husband is trying to remarry during pendency of the appeals. The appeals were filed in time. The husband filed HMOP No.50 of 2019 seeking divorce and the wife filed HMOP No.76 of 2019 for restitution of conjugal rights. Both the petitions were decided by the common judgment dated 23.01.2023 by the Court of Additional Senior Civil Judge, Narasaraopet. The divorce petition was allowed and the petition for restitution of conjugal rights was dismissed. Challenging the common order in both the petitions, these two appeals have been filed.

4. Post on 05.12.2024.

5. In the meantime, the parties shall not remarry.

_____________ RNT, J

_____________ CGR, J Pab