Suvanam Ramlal vs Suvanam Siri Sowjanya
2022 Latest Caselaw 1570 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

FAMILY COURT APPEAL No.245 OF 2013

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

Learned counsel for the appellant is present and

submitted that both parties have compromised the subject

matter of the appeal outside the Court 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withdrawn.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.245 OF 2013

Date:28.03.2022 YVL