Vanam Vijay Kumar vs Vanam Vani
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Telangana High Court

Vanam Vijay Kumar vs Vanam Vani on 28 April, 2025

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

           FAMILY COURT APPEAL NO.70 OF 2025

Mr. Ramadugu Thrishul, learned counsel representing Mr. Nageshwar Rao
Pujari, learned counsel appearing for the appellant.


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing for the appellant seeks to

withdraw the Appeal.

2. The Proceedings Sheets show that counsel had prayed for

2 consecutive adjournments.

3. F.C.A.No.70 of 2025, along with all connected

applications, is accordingly dismissed as withdrawn.

Interim orders, if any, shall stand vacated. There shall be

no order as to costs.

_________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 28.04.2025 NDS/SUS