Bontalla Srikanth vs Bontalla Aishwarya Kadam Aishwarya
2025 Latest Caselaw 4589 Tel

Telangana High Court

Bontalla Srikanth vs Bontalla Aishwarya Kadam Aishwarya on 7 April, 2025

       THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                           AND
        THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                             F.C.A.No.14 OF 2024

Mr. Mettu Shankar, learned counsel representing Mr. G. Vasantha Rayudu, learned
counsel for the appellant

Mr. Soma Ravi Kiran Reddy, learned counsel for the respondent


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

Learned counsel appearing for both the parties submit that

the matter has already been settled out of Court.

2. Counsel for the appellant seeks to withdraw the present

Appeal.

3. F.C.A.No.14 of 2024 is accordingly dismissed as withdrawn.

Interim orders, if any, shall stand vacated and all connected

applications are disposed of. There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 07.04.2025 va