Nandivada Srinivasa Rao vs Bolloju Venkata Naga Lakshmi Mallikaat ...
2024 Latest Caselaw 8877 AP

Andhra Pradesh High Court - Amravati

Nandivada Srinivasa Rao vs Bolloju Venkata Naga Lakshmi Mallikaat ... on 25 September, 2024

 APHC010401842023
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                        [3470]
                           (Special Original Jurisdiction)

         WEDNESDAY ,THE TWENTY FIFTH DAY OF SEPTEMBER
               TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

           THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

             THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                CIVIL MISCELLANEOUS APPEAL NO: 360/2023

Between:

Nandivada Srinivasa Rao                                      ...APPELLANT

                                     AND

Bolloju Venkata Naga Lakshmi Mallika Nandivada Venkata ...RESPONDENT
Naga Lakshmi Mallika

Counsel for the Appellant:

   1. V NITESH

Counsel for the Respondent:

   1. B.SUDHAKAR KUMAR

The Court made the following:

JUDGMENT:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

This appeal has been filed by the appellant/husband being aggrieved

from the order for restitution of conjugal rights, dated 26.05.2023 passed in

H.M.O.P.No.74 of 2017 on the file of the Court of the learned Family Judge Judge-

cum-VII VII Additional District Judge, West Godavari at Eluru.

(RNT,J & VN,J C.M.A.NO.360 OF 2023)

2. Mr.V.Nitesh, learned counsel for the appellant has submitted a

letter dated 13.09.2024 to the Registrar (Judicial), Andhra Pradesh High

Court, on record submitting as follows:

"The appellant through letter dt.19.08.2024 instructed me to withdraw the present appeal stating that the parties have settled the matter outside the Court and no further orders are required and requested to withdraw the above appeal. Hence, I request your Honour to direct the Registry to post the C.M.A.No.360 of 2023 under the caption "for withdrawal" in the cause list."

3. Mr.V.Nitesh, learned counsel for the appellant submits that the

appeal be dismissed as withdrawn.

4. Recording the same, the Civil Miscellaneous Appeal is dismissed

as withdrawn. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending, shall also

stand closed.

____________________ RAVI NATH TILHARI, J

__________________ NYAPATHY VIJAY,J

Date : 25.09.2024.

RPD.

(RNT,J & VN,J C.M.A.NO.360 OF 2023)

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

AND

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

(DISMISSED AS WITHDRAWN)

CIVIL MISCELLANEOUS APPEAL NO: 360 of 2023

DATE : 25.09.2024

RPD