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Smt. Leela Bai vs B. Jaya Prakash Kolaria
2021 Latest Caselaw 741 Tel

Citation : 2021 Latest Caselaw 741 Tel
Judgement Date : 8 March, 2021

Telangana High Court

Smt. Leela Bai vs B. Jaya Prakash Kolaria on 8 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.60

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

                          F.C.A. No.36 of 2007

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

1.

Learned counsel for the appellant states that he does not wish to

press the present appeal as the same has been rendered infructuous,

inasmuch as the daughter of the parties whose guardianship the

mother had sought, is a major by now and has got married and settled

down.

2. The present appeal is disposed of as not pressed along with the

pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 08.03.2021 Lrkm

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Smt. Leela Bai vs B. Jaya Prakash Kolaria
2021 Latest Caselaw 741 Tel

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Smt. Leela Bai vs B. Jaya Prakash Kolaria2021 Latest Caselaw 741 Tel

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Smt. Leela Bai vs B. Jaya Prakash Kolaria
2021 Latest Caselaw 741 Tel