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Komaragiri Vachaspathi vs Smt. Komaragiri Kalpana
2021 Latest Caselaw 627 Tel

Citation : 2021 Latest Caselaw 627 Tel
Judgement Date : 26 February, 2021

Telangana High Court

Komaragiri Vachaspathi vs Smt. Komaragiri Kalpana on 26 February, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.57

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

                        F.C.A.No.25 OF 2007

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

1.

Learned counsel for the appellant seeks leave to withdraw the

present appeal, as she has instructions not to pursue the same, in view

of the fact that the parties have been living separately ever since the

year 1994 and their three sons having become majors, are leading

their own independent lives.

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

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

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 26.02.2021 Lrkm/pln

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Komaragiri Vachaspathi vs Smt. Komaragiri Kalpana
2021 Latest Caselaw 627 Tel

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Komaragiri Vachaspathi vs Smt. Komaragiri Kalpana2021 Latest Caselaw 627 Tel

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Komaragiri Vachaspathi vs Smt. Komaragiri Kalpana
2021 Latest Caselaw 627 Tel