Santosh Chandrabhan Pandey, ... vs Jyothi Santosh Pandey, Hyderabad
2021 Latest Caselaw 1645 Tel

Citation : 2021 Latest Caselaw 1645 Tel
Judgement Date : 15 June, 2021

Telangana High Court

Santosh Chandrabhan Pandey, ... vs Jyothi Santosh Pandey, Hyderabad on 15 June, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.61



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


                          F.C.A.No.404 of 2017

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


1.

A decree of divorce through consent has already been granted to

the parties. Therefore, learned counsel for the appellant seeks leave to

withdraw the present appeal.

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

dismissed as withdrawn along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

15.06.2021 JSU

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