S.N.V.Siva. Kumar Raju vs Dr.Vijay Lakshroi.B.Rani
2022 Latest Caselaw 5576 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                          AND
      THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

           FAMILY COURL APPEAL No.73 OF 2019
JUDGMENT: (Per Hon'ble Dr.SA,J)

      Heard Sri M. Phani Kumar, learned counsel representing Sri

C.N.Moorty, learned counsel for the appellant, Sri Maddela

Ravinder, learned counsel for the respondent and perused the

record.

2. In the course of submissions, it is brought to the notice of

this Court by the learned counsel for the appellant that both

parties are living together and the appellant does not want to

proceed with this appeal.

3. The said submissions are taken on record.

4. Under these circumstances, the cause in the appeal does

not survive for adjudication.

5. Accordingly, this appeal is dismissed as infructuous.

Miscellaneous Petitions, if any, pending in this appeal shall

stand closed. No order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 01.11.2022 SCS