I S Devi, Medak Dist vs I Shankar, Guntur Dist
2024 Latest Caselaw 2733 Tel

Telangana High Court

I S Devi, Medak Dist vs I Shankar, Guntur Dist on 16 July, 2024

 THE HON'BLE SMT JUSTICE MOUSHUMI BHATTACHARYA
                                AND
      THE HON'BLE SMT JUSTICE M.G.PRIYADARSINI

                       F.C.A.NO.55 OF 2017

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

A Communication from the Secretary, High Court Legal

Services Committee dated 11.07.2024 is placed before us. The

Communication records that the present F.C.A. may be

disposed of as infructuous since the respondent-husband

passed away during pendency of the appeal.

2. F.C.A.No.55 of 2017 along with all connected applications

is accordingly disposed of as having become infructuous.

There shall be no order as to costs.

_________________________________ MOUSHUMI BHATTACHARYA, J

_______________________ M.G.PRIYADARSINI, J 16th July 2024 RRB/NDS