Nalla Srinivas Rao vs Nalla Naga Rani Rani,
2021 Latest Caselaw 582 Tel

Citation : 2021 Latest Caselaw 582 Tel
Judgement Date : 24 February, 2021

Telangana High Court

Nalla Srinivas Rao vs Nalla Naga Rani Rani, on 24 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Items No.57-58


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


                        F.C.A.Nos.114 & 103 of 2006

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


1.

Learned counsel for the parties jointly state that the present

appeals have been rendered infructuous, for the reason that during the

pendency thereof, the parties have reconciled their disputes and have

reunited and are living together for the past eight years.

2. In view of the submission made hereinabove, both the present

appeals are disposed of as infructuous along with the pending

applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

24.02.2021 JSU

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