Smt.Singam Supriya Lavanya vs Singam Neelakantam
2022 Latest Caselaw 5719 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

FAMILY COURT APPEAL No.33 of 2010

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

Heard. Perused the record.

2. The appellant-Smt.Singam Supriya @ Lavanya, is present in

person before this Court today. She is identified by Sri E.Rajesh,

Advocate (Code: 22870). The appellant produced her Aadhaar

card, which establishes her identity. After examination of the I.D

proof, it is returned to the appellant. The appellant has orally

informed this Court that she does not want to proceed with this

appeal and intends to withdraw the same. She also made an

endorsement on the E.B. to that effect.

3. In view of these circumstances, this Family Court Appeal is

dismissed as not-pressed.

Miscellaneous Petitions, if any, pending in this appeal, shall

stand closed. No order as to costs.

___________________ Dr. SHAMEEM AKTHER, J

___________________ NAGESH BHEEMAPAKA,J Date: 08th November, 2022 SCS