Guttula Venu, Ranga Reddy Dist vs G Kasi Annapurna, W.G.Dist
2021 Latest Caselaw 2278 Tel

Citation : 2021 Latest Caselaw 2278 Tel
Judgement Date : 3 August, 2021

Telangana High Court

Guttula Venu, Ranga Reddy Dist vs G Kasi Annapurna, W.G.Dist on 3 August, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.3



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


                          F.C.A.No.219 of 2015

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


1.

Learned counsel for the appellant has addressed a letter dated

31.07.2021 to the Registrar (Judicial) stating inter alia that the parties

had entered into a compromise with the intervention of their elders

and well-wishers and had agreed to file a joint application for divorce

by mutual consent and therefore, the appellant does not wish to press

the present appeal.

2. The present appeal is accordingly disposed of as not pressed

along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 03.08.2021 JSU/vs

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