Taduri Sulochana vs Taduri Venkateswarlu
2021 Latest Caselaw 3709 Tel

Citation : 2021 Latest Caselaw 3709 Tel
Judgement Date : 23 November, 2021

Telangana High Court

Taduri Sulochana vs Taduri Venkateswarlu on 23 November, 2021

Bench: P Naveen Rao, P.Sree Sudha

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


        CIVIL MISCELLANEOUS APPEAL No.1174 of 2012

                         Date:23.11.2021

Between:

Taduri Sulochana, W/o. Venkateswarlu,
Age 38 years, R/o.H.No.3-3-720,
2nd Floor, Near Bommana Brothers Show Room,
Essamia Bazar, Hyderabad                    .. Appellant


       And


Taduri Venkateswarlu, S/o. Venkatanarsaiah,
Age 47 years, R/o.D.38, Power House
Colony, Godavarikhani, Karimnagar District    .. Respondent

The Court made the following:

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

CIVIL MISCELLANEOUS APPEAL No.1174 of 2012

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

Sri S. Sudarshan, learned counsel for the appellant, filed

a letter dated 16.11.2021 in the Registry seeking leave of the Court

to withdraw the Civil Miscellaneous Appeal.

Leave is granted and the Civil Miscellaneous 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dismissed as withdrawn.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:23.11.2021 KH

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

CIVIL MISCELLANEOUS APPEAL No.1174 of 2012

Date:23.11.2021