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V. Srinivas Rao vs Gaddam Venkata Prasanna Vani
2021 Latest Caselaw 1365 Tel

Citation : 2021 Latest Caselaw 1365 Tel
Judgement Date : 26 April, 2021

Telangana High Court

V. Srinivas Rao vs Gaddam Venkata Prasanna Vani on 26 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.37

       THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                          AND
       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                        F.C.A. No.56 OF 2009

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.

Learned counsel for the appellant states that nothing survives

for adjudication in the present appeal, as the parties had arrived at a

onetime settlement about six years ago and they have also been

granted divorce by mutual consent.

2. In view of the joint statement made hereinabove, the present

appeal is disposed of as infructuous along with the pending

applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 26.04.2021 Lrkm

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V. Srinivas Rao vs Gaddam Venkata Prasanna Vani
2021 Latest Caselaw 1365 Tel

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V. Srinivas Rao vs Gaddam Venkata Prasanna Vani2021 Latest Caselaw 1365 Tel

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V. Srinivas Rao vs Gaddam Venkata Prasanna Vani
2021 Latest Caselaw 1365 Tel