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Santosh Chandrabhan Pandey vs Smt. Jyothi Santosh Pandey
2021 Latest Caselaw 788 Tel

Citation : 2021 Latest Caselaw 788 Tel
Judgement Date : 16 March, 2021

Telangana High Court

Santosh Chandrabhan Pandey vs Smt. Jyothi Santosh Pandey on 16 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.16

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

                          F.C.A.No.411 OF 2017

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

1.

Learned counsel enters appearance on behalf of Mr. Sharad

Sanghi, learned counsel for the appellant and informs the Court that

the present appeal has been rendered infructuous, inasmuch as the

parties have already applied for and were granted divorce by mutual

consent. He therefore states that the appeal may be disposed of.

2. In view of the submission made hereinabove, the present appeal

is disposed of as infructuous along with the pending applications,

if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 16.03.2021 Lrkm

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Santosh Chandrabhan Pandey vs Smt. Jyothi Santosh Pandey
2021 Latest Caselaw 788 Tel

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Santosh Chandrabhan Pandey vs Smt. Jyothi Santosh Pandey2021 Latest Caselaw 788 Tel

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Santosh Chandrabhan Pandey vs Smt. Jyothi Santosh Pandey
2021 Latest Caselaw 788 Tel