Uppantala Laxman Kumar vs Uppunutalalakkakula Jyothi
2023 Latest Caselaw 2761 Tel

           HON'BLE SRI JUSTICE K. LAKSHMAN

AND HON'BLE SMT. JUSTICE K. SUJANA

FAMILY COURT APPEAL No.185 of 2018

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

Sri J. Venkateswar Reddy, learned counsel appearing

for the appellant filed a letter dated 23.09.2023 before the

Registrar (Judicial) seeking permission of this Court to

withdraw the present Family Court Appeal with a liberty to

file fresh F.C.O.P under Section 13B of Hindu Marriage Act,

1955 seeking dissolution of marriage with mutual consent.

2. Permission, as prayed for, is accorded.

3. Granting liberty as sought, 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dismissed as withdrawn.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 26, 2023 SAI/PN KL,J & PSS,J F.C.A.No.185 of 2018

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

F.C.A.No.185 of 2018 (per Hon'ble Sri Justice K. Lakshman)

September 26, 2023

SAI/PN