J. Devender Rao, Hyd vs J. Sandhya, Hyd 2 Othrs
2022 Latest Caselaw 1568 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

FAMILY COURT APPEAL No.104 OF 2013

JUDGMENT: (Per Hon'ble Dr.SA,J)

Learned counsel for the appellant is present and

submitted that the parties to the appeal have settled the

matter outside the Court, in relation to appointment of the

appellant by name Sri J.Devender Rao, as guardian, for

custody of the children by name Vaisnavi, Gayathri and

Vindya, and the appellant does not want to proceed with the

appeal and sought permission of this Court to withdraw the

appeal.

2. Under these circumstances, permission is accorded and

accordingly, the Family Court Appeal is dismissed as

withdrawn.

Miscellaneous petitions, if any, pending in this appeal

stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

___________________ JUVVADI SRIDEVI, J

Date: 28.03.2022 YVL THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER AND THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

FAMILY COURT APPEAL No.104 OF 2013

Date:28.03.2022 YVL