Bitla Hariprasad vs Smt.Bitla/ Silagani Jyothi
2023 Latest Caselaw 2412 Tel

          HON'BLE SRI JUSTICE K. LAKSHMAN

AND HON'BLE SMT JUSTICE K. SUJANA

FAMILY COURT APPEAL No.98 of 2018

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

Sri T. Ramulu, learned counsel for the appellant filed

a letter dated 12-09-2023 before the Registry seeking

permission of this Court to withdraw the present Family

Court Appeal.

Permission is accorded.

Accordingly, 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withdrawn.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 September 14, 2023 PN

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

FAMILY COURT APPEAL No.98 of 2018 (per Hon'ble Sri Justice K. Lakshman)

September 14, 2023 PN