B Venkat Kishan Rao vs Arundathi
2025 Latest Caselaw 1394 Tel

Telangana High Court

B Venkat Kishan Rao vs Arundathi on 27 January, 2025

       THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                           AND
     THE HON'BLE SRI MADHUSUDHAN RAO BOBBILI RAMAIAH

                          F.C.A.No.206 OF 2024
                                   and
                     F.C.A.Nos.485 and 486 OF 2018

Mr. K. Ramesh Babu, learned counsel for the appellant in F.C.A.No.206 of 2024.
Mr. G. Damodar Reddy, learned counsel for the respondents in F.C.A.No.206 of 2024



COMMON JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

Learned counsel appearing for the appellant and the

respondents submit that the dispute between the parties, which is

the subject matter of the present Family Court Appeals, has been

settled by way of a Memorandum of Understanding (MOU) dated

01.12.2024.

2. The MOU dated 01.12.2024 has been placed before us.

3. Paragraph 8 of the MOU dated 01.12.2024 records an

undertaking that Mr. B. Venkat Kishan Rao and Smt. B. Tayamma

(First Party) and Ms. Arundhati Ghanwar (Second Party) shall take

steps for withdrawing of cases pending before the Court including

F.C.A.Nos.485 and 486 of 2018 and F.C.A.No.206 of 2024.

3. The MOU dated 01.12.2024 is taken on record.

4. F.C.A.No.206 of 2024 and F.C.A.Nos.485 and 486 of 2018 are

dismissed as withdrawn in terms of the MOU dated 01.12.2024.

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

___________________________________________ MADHUSUDHAN RAO BOBBILI RAMAIAH, J

Date: 27.01.2025 va