Reshma Zareen vs Mohd Majahiuddin
2021 Latest Caselaw 718 Tel

Citation : 2021 Latest Caselaw 718 Tel
Judgement Date : 5 March, 2021

Telangana High Court

Reshma Zareen vs Mohd Majahiuddin on 5 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.11

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


                        F.C.A.No. 395 of 2018

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


1.

Learned counsel for the appellant states that the present appeal

may be disposed of as it has been rendered infructuous.

2. The present appeal is, accordingly, disposed of as infructuous

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 05.03.2021 lur

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