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Banoth Krioshan Veni vs Banoth Rama Rao
2021 Latest Caselaw 363 Tel

Citation : 2021 Latest Caselaw 363 Tel
Judgement Date : 9 February, 2021

Telangana High Court
Banoth Krioshan Veni vs Banoth Rama Rao on 9 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.No.143 of 2018

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


1.

Learned counsel for the appellant seeks leave to withdraw the

present appeal, as he states that the parties were able to resolve their

disputes and jointly applied for a divorce by mutual consent, which

has already been granted in their favour.

2. Leave, as prayed for, is granted. The present appeal is

accordingly disposed of as not pressed along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

09.02.2021 JSU

 
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