Yasareni Sowmya vs Yasareni Ganesh
2022 Latest Caselaw 6261 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.404 of 2022

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

Learned counsel for the appellant seeks permission of this

Court to withdraw the appeal on the grounds that the parties have

compromised the subject matter of the appeal and both the parties

got married again. A letter, dated 28.11.2022, is also filed before

the Registry to that effect.

2. In view of the submissions made by the learned counsel for

the appellant and also in view of the letter, dated 28.11.2022 filed

before the Registry, permission is accorded.

3. Accordingly, the Civil Miscellaneous Appeal is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous Petitions pending, if any, shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J

______________________ NAGESH BHEEMAPAKA, J Date: 29.11.2022 ssp/psa