Mohd Ghiasuddin vs Nikhath Fatima
2021 Latest Caselaw 687 Tel

Citation : 2021 Latest Caselaw 687 Tel
Judgement Date : 3 March, 2021

Telangana High Court

Mohd Ghiasuddin vs Nikhath Fatima on 3 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.56

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

                         F.C.A.No.6 of 2006

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

1.

Learned counsel for the appellant states that the present appeal

has been rendered infructuous inasmuch as the children of the parties

would have attained majority by now and therefore, no relief for

claiming guardianship of the children is available to the appellant as

on date.

2. The present appeal is accordingly disposed of along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.03.2021 Lrkm

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