Chundi Pratima vs Chundi Raghava Rajesh
2023 Latest Caselaw 1815 Tel

 HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
                                 AND
          HON'BLE Dr. JUSTICE G. RADHA RANI

       FAMILY COURT APPEAL.No.40 OF 2021

JUDGMENT: (Per Hon'ble Dr. Justice Chillakur Sumalatha)

       Aggrieved     by    the    Order     dated    09.02.2021   in

F.C.O.P.No.1135 of 2010 on the file of the Family Court,

Hyderabad, the present appeal is filed.


       2.     Sri    K.    Venkat     Reddy,      learned   counsel,

representing Sri Janardhana Reddy Ponaka, learned counsel

on record for the appellant, seeks permission to withdraw the

appeal.


       3.     Letter addressed by the learned counsel for the

appellant to the Registrar (Judicial) to that effect is also on

record.


       4.     Learned counsel for the respondent states that

there is amicable settlement between the parties and

therefore, the appellant intends to withdraw the appeal.

Dr.CSL,J & Dr. GRR,J F.C.A.No.40 OF 2021

5. Having considered the submissions thus made,

permission, as prayed for, is accorded.

6. Hence, the Family Court Appeal is dismissed as

withdrawn.

As a sequel, miscellaneous petitions pending, if any,

shall stand closed.

________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

______________________________ Dr. JUSTICE G. RADHA RANI

Date: 26.04.2023 Sai

Dr.CSL,J & Dr. GRR,J F.C.A.No.40 OF 2021

HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA AND HON'BLE Dr. JUSTICE G. RADHA RANI

FAMILY COURT APPEAL.No.40 OF 2021

26.04.2023

Dr.CSL,J & Dr. GRR,J F.C.A.No.40 OF 2021

sai