G.P. Sukumar, vs Smt. Mamidi Radhika,
2021 Latest Caselaw 1374 Tel

Citation : 2021 Latest Caselaw 1374 Tel
Judgement Date : 27 April, 2021

Telangana High Court

G.P. Sukumar, vs Smt. Mamidi Radhika, on 27 April, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.9

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


                        F.C.A.No. 132 of 2016

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


1.

Learned counsel for the appellant submits that the present

appeal is infructuous inasmuch as the minor children, whose custody

the appellant had sought, have already turned majors.

2. In view of the above submission, the present appeal is disposed

of as infructuous along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 27.04.2021 lur

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