Pasula Srinivas vs Pasula Vidya
2021 Latest Caselaw 2162 Tel

Item No.2


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

                            I.A. No.1 of 2019
                                 in/and
                          F.CA. No.259 of 2019

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

1.

The present appeal has been placed before this Bench in terms

of a letter dated 09.07.2021 addressed by learned counsel for the

appellant to the Registrar (Judicial) stating inter alia that the parties

have arrived at an out of court settlement and in terms thereof,

approached the learned Family Court for seeking divorce by mutual

consent and therefore, nothing further survives in the present appeal

for adjudication.

2. For the reasons stated in the letter addressed by learned counsel

for the appellant to the Registry, the present appeal and the

interlocutory application are disposed of as not pressed along with

pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 20.07.2021 KTL