Guduru Jayasree vs Guduru Radhakrishna
2021 Latest Caselaw 972 Tel

Item No.6

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


                         F.C.A.No.37 of 2021
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    After addressing arguments at length assailing an order dated

12.10.2020 passed by the learned Family Court declining the relief of

restitution of conjugal rights to the appellant/wife, learned counsel for

the appellant seeks leave to withdraw the present appeal while

reserving the right of his client to contest the divorce petition filed by

the respondent/husband against her.

2. Leave, as prayed for, is granted. The present appeal is

dismissed as withdrawn along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 24.03.2021 lur