M/S. Tasneem Suratwala vs Mr. Shabbir Suratwala
2021 Latest Caselaw 827 Tel

Citation : 2021 Latest Caselaw 827 Tel
Judgement Date : 17 March, 2021

Telangana High Court

M/S. Tasneem Suratwala vs Mr. Shabbir Suratwala on 17 March, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.2

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


                        F.C.A.No.113 of 2007

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


1.

On 01.03.2021, none was present on behalf of the appellant.

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

the present appeal has been rendered infructuous inasmuch as it

relates to the custody of a minor child, who has by now become a

major, having attained 20 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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