Smt. Kaja Nagvalli Kiranmayee vs Kesharaju Venkata Bhargava ...
2021 Latest Caselaw 1771 Tel

Item No.10
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          F.C.A.No.33 of 2021

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

1.     The appellant/wife is aggrieved by the judgment dated

04.12.2020 passed by the learned Family Court allowing a petition

filed by the respondent/husband for divorce on the ground of cruelty.

2. The matter is listed for dismissal today, as none had appeared

on behalf of the appellant on the last date of hearing. Today,

Mr. T.P. Acharya, 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. After addressing

lengthy arguments, learned counsel seeks leave to withdraw the

present appeal while reserving the right of his client to continue

pursuing the petition for maintenance filed by her before the learned

Family Court.

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dismissed as withdrawn along with the pending applications, if any.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

21.06.2021 JSU