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Akula Ravi Kiran vs Ambati Rohini Akula Rohini
2021 Latest Caselaw 348 Tel

Citation : 2021 Latest Caselaw 348 Tel
Judgement Date : 8 February, 2021

Telangana High Court
Akula Ravi Kiran vs Ambati Rohini Akula Rohini on 8 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


             FAMILY COURT APPEAL No.77 OF 2020

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


1.

Mr. K. Venumadhav, learned counsel for the appellant states on

instructions that he does not wish to press the present appeal as the

parties have obtained a decree of divorce by mutual consent.

2. In view of the aforesaid submission, the present appeal is

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

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 08.02.2021 KTL

 
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