Thota Venkata Naga Sri Laxmi ... vs Medisetty Venkata Hemanth Kumar
2021 Latest Caselaw 1675 Tel

Item No.3



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


                          F.C.A.No.71 of 2016

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


1.

The matter is listed today in the category of 'for dismissal', as

none had appeared on behalf of the appellant on the last date of

hearing. However, today, Mr. C. Sumon, learned counsel for the

appellant appears and tenders an apology for his absence on the last

date. He assures this court that he shall be more careful in the future.

He further states that the present appeal has been rendered

infructuous, inasmuch as during its pendency, parties have been

granted a divorce by mutual consent by the learned Family Court.

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

is disposed of as infructuous along with the pending applications, if

any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

18.06.2021 JSU