Mote Srinivas, Hyderabad vs Mote Yaka Lakshmi, Jangoan Dist
2021 Latest Caselaw 789 Tel

Item No.18

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

                       F.C.A.No.424 OF 2017

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

1.     Learned counsel for the appellant/husband states that the

present appeal has been rendered infructuous, inasmuch as the same

was filed to challenge an interim order dated 13.09.2017 passed on an

interim application filed by the respondent/wife for grant of interim

maintenance whereafter, F.C.O.P.No.2448 of 2016 itself was

decided vide order dated 22.02.2019.

2. In view of the submission made by learned counsel for the

appellant/husband, 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