M. Shankaraiah Goud vs Smt. Krishnaveni
2021 Latest Caselaw 1052 Tel

Citation : 2021 Latest Caselaw 1052 Tel
Judgement Date : 31 March, 2021

Telangana High Court

M. Shankaraiah Goud vs Smt. Krishnaveni on 31 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.5

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


                        F.C.A.No. 90 of 2008

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


1.

Learned counsel for the appellant states that both the parties

have reconciled their disputes and are staying together. Therefore,

nothing further survives in the present appeal for adjudication.

2. In view of the above submission, the present appeal is disposed

of as infructuous along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 31.03.2021 lur

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