K.Madhava Rao Maj Rao vs Mrs.K.Aruna Rao
2021 Latest Caselaw 825 Tel

Citation : 2021 Latest Caselaw 825 Tel
Judgement Date : 17 March, 2021

Telangana High Court

K.Madhava Rao Maj Rao vs Mrs.K.Aruna Rao on 17 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.1

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


                            F.C.A.No.55 of 2007

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


1.

The matter was adjourned on 01.03.2021 as none was present

on behalf of the appellant.

2. Today, learned counsel appears for the appellant and states that

the appeal has been rendered infructuous inasmuch as the minor child,

whose custody was in issue, has by now become a major having

attained 24 years of age.

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

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 17.03.2021 lur

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