Shri. Seethainraju Chudamani ... vs Smt.Jiddu Sri Laxmi
2025 Latest Caselaw 2620 Tel

Telangana High Court

Shri. Seethainraju Chudamani ... vs Smt.Jiddu Sri Laxmi on 27 February, 2025

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

             FAMILY COURT APPEAL NO.215 OF 2024


Mr. S. Raghuram, learned counsel representing Ms. K. Sridevi, learned counsel
appearing for the appellant.



JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

Learned counsel appearing for the appellant seeks to withdraw

the Appeal and places a letter written by the appellant's counsel to

the Registrar (Judicial) for that purpose on 24.02.2025.

2. The reason given in the letter is that the parties have decided

to settle for a Mutual Divorce before the Trial Court.

3. Considering the letter placed before us, which is kept on

record, F.C.A.No.215 of 2024 is dismissed as withdrawn.

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

applications are dismissed. There shall be no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 27.02.2025 NDS