A Venugopal Reddy vs R Bharathi
2021 Latest Caselaw 220 Tel

Citation : 2021 Latest Caselaw 220 Tel
Judgement Date : 1 February, 2021

Telangana High Court

A Venugopal Reddy vs R Bharathi on 1 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

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

               F.C.A.Nos. 42 of 2015 and 153 of 2014

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


1.

Learned counsel for the appellant/husband, on instructions,

seeks leave to withdraw both the appeals.

2. Leave, as prayed for, is granted. The present appeals are

disposed of as not pressed along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 01.02.2021 lur

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