Dr. N. Sharmila vs Dr. N.R.K. Raju
2021 Latest Caselaw 930 Tel

Items No.5-6
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                   F.C.A.Nos.133 and 139 of 2007

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


1.     Pursuant to the order dated 02.03.2021, learned counsel enter

appearance on behalf of the appellant/wife.

2.     Learned counsel for the appellant/wife state that they have been

informed that the respondent/husband had expired in the year 2015.

3. In view of the said development, nothing survives for

adjudication in the present appeals. Both the appeals are disposed of

as infructuous along with the pending applications, if any, in view of

the demise of the respondent/husband. The interim order granted in

F.C.A.No.139 of 2007 stands vacated.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

23.03.2021 JSU