Venganti Vijaya Lakshmi vs Arigela Raghu
2023 Latest Caselaw 3505 Tel

          HON'BLE SRI JUSTICE K. LAKSHMAN
                        AND
           HON'BLE SMT JUSTICE K. SUJANA

         FAMILY COURT APPEAL No.144 of 2021

JUDGMENT: (per Hon'ble Sri Justice K. Lakshman)

      Smt.K. Sridevi, learned counsel for the appellant had

submitted a letter dated 16-10-2023 to the Registrar

(Judicial) of this Court stating that the appellant - wife and

respondent - husband have settled their disputes outside

the Court. Therefore, she seeks permission of this Court to

withdraw the present Family Court Appeal.

In view of the aforesaid submission, this Family Court

Appeal is dismissed as withdrawn. There shall be no order

as to costs. As a sequel, the miscellaneous petitions, if any,

pending in the Family Court Appeal shall stand closed.

___________________ K. LAKSHMAN, J

_______________ K. SUJANA, J November 01, 2023 Note: Furnish C.C. in one week. B/o.PN

HON'BLE SRI JUSTICE K. LAKSHMAN AND HON'BLE SMT JUSTICE K. SUJANA

FAMILY COURT APPEAL No.144 of 2021 (per Hon'ble Sri Justice K. Lakshman)

November 01, 2023 Note: Furnish C.C. in one week. B/o.PN