Bellamkonda Lekhya vs Bellamkonda Prasad Raju
2024 Latest Caselaw 8957 AP

Andhra Pradesh High Court - Amravati

Bellamkonda Lekhya vs Bellamkonda Prasad Raju on 26 September, 2024

 APHC010042512023
                       IN THE HIGH COURT OF ANDHRA PRADESH
                                     AT AMARAVATI                    [3470]
                              (Special Original Jurisdiction)

           THURSDAY ,THE TWENTY SIXTH 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: 157/2023

Between:

Bellamkonda Lekhya                                           ...APPELLANT

                                            AND

Bellamkonda Prasad Raju                                   ...RESPONDENT

Counsel for the Appellant:

   1. SRINIVASA RAO K

Counsel for the Respondent:

   1. K SREEDHAR MURTHY

The Court made the following:

JUDGMENT:

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

Smt. M.Manimma, learned counsel for the appellant has filed a memo of

withdrawal vide U.S.R.No.81916 of 2024, dated 13.09.2024, with the prayer to

permit the learned counsel for the appellant to withdraw the C.M.A.No.157 of

2023.

2. The said memo for withdrawal is being reproduced as under:-

"MEMO FOR WITHDRAWAL

"It is respectfully submitted that the petitioner/appellant filed petition before the Hon'ble Senior Civil Judge Court, Vizianagaram against the respondent for divorce but the same was dismissed on 20.10.2022 aggrieved by the judgment of the Lower Court the petitioner/appellant preferred this CMA.No.157 of 2023 before this Hon'ble Court.

It is further submitted that after mediation by the village elders and elders of the family the petitioner/appellant and the respondent/respondent compromised together and filed mutual consent O.P.No.97/2024 before the Hon'ble Family Court at Vizianagaram for mutual divorce and the same was posted for appearance of the parties on 30.09.2024. Copy of the petition FCOP No.97/2024 is herewith filed.

Hence, the petitioner/appellant humbly prays that the Hon'ble High Court may be pleased to permit her to withdraw the C.M.A.No.157/2023 in H.M.O.P.No.11 of 2019 on the file of Senior Civil Judge, Vizianagaram, in the interests of justice and equity. Hence, this memo".

3. Smt. M.Manimma, learned counsel for the appellant submits that the

Civil Miscellaneous Appeal be dismissed as withdrawn.

4. In view of the above, 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 Dated: 26.09.2024 AG

THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

CIVIL MISCELLANEOUS APPEAL NO: 157/2023

Dated: 26.09.2024 AG