Rahul Basu vs Tilottama Basu
2021 Latest Caselaw 3358 Tel

           THE HON'BLE SRI JUSTICE P.NAVEEN RAO
                            AND
           THE HON'BLE SMT JUSTICE P.SREE SUDHA


             FAMILY COURT APPEAL No.303 of 2018

                         Date:10.11.2021

Between:

Rahul Basu, S/o. Prasanta Basu,
Age 43 years, Occ: Private Employee,
R/o.H.No.1-42/NG/152, Plot No.152,
Neelima Greens Pragathi Enclave,
Miyapur, Hyderabad                         .. Appellant


       And


Smt. Tilottama Basu, W/o. Rahul Basu,
Age 36 years, Occ: Private Employee,
R/o.4C2, Jagruthi Residency,
Road No.10, East Marredpally,
Secunderabad                               .. Respondent

The Court made the following:

THE HON'BLE SRI JUSTICE P.NAVEEN RAO AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

FAMILY COURT APPEAL No.303 of 2018

JUDGMENT: (Per Hon'ble Sri Justice P. Naveen Rao)

Sri Venugopal Julakanti, learned counsel for the appellant,

filed a letter dated 02.11.2021 in the Registry seeking leave of the

Court to withdraw the Family Court Appeal.

Leave is granted and the Family Court Appeal is dismissed as

withdrawn. Miscellaneous petitions, if any, pending in this appeal

shall stand closed.

___________________ P.NAVEEN RAO, J

___________________ P.SREE SUDHA, J Date:10.11.2021 KH

THE HON'BLE SRI JUSTICE P.NAVEEN RAO AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

FAMILY COURT APPEAL No.303 of 2018

Date:10.11.2021

KH