Y. Brahmanandam vs Y. Padmavathi
2021 Latest Caselaw 1536 Tel

Citation : 2021 Latest Caselaw 1536 Tel
Judgement Date : 2 June, 2021

Telangana High Court

Y. Brahmanandam vs Y. Padmavathi on 2 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.6



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


                          F.C.A.No.68 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 on the ground that the parties have compromised the

matter out of court.

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

02.06.2021 JSU

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