Mamindlapally Naresh vs Mamindlapally Nava Jyothi
2023 Latest Caselaw 952 Tel

           THE HON'BLE SRI JUSTICE T. VINOD KUMAR

AND THE HON'BLE SMT. JUSTICE P.SREE SUDHA

I.A.No.1 of 2022 IN/AND C.M.A.No.530 of 2020

COMMON JUDGMENT:(per Hon'ble Sri Justice T.Vinod Kumar)

I.A.No.1 of 2022 is filed seeking to permit the

petitioner/appellant to withdraw the Civil Miscellaneous Appeal, in

order to file an application seeking decree of divorce by way of mutual

consent.

2. Having regard to the reason stated in the affidavit filed in

support of the application, the application is ordered. Consequently,

the Civil Miscellaneous Appeal is dismissed as withdrawn, with liberty

as sought for. Pending miscellaneous petitions, if any, shall stand

closed in the light of this final order. No order as to costs.

__________________ T. VINOD KUMAR, J

Date:24.02.2023 ________________ P.SREE SUDHA, J GJ

THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SMT. JUSTICE P.SREE SUDHA

I.A.No.1 of 2022 IN/AND C.M.A.No.530 of 2020 (per Hon'ble Sri Justice T.Vinod Kumar)

24.02.2023

GJ