Dr.Ch. Lavanya vs Komati Bhanurekha Alias Racha Bhanu ...
2025 Latest Caselaw 323 Tel

Telangana High Court

Dr.Ch. Lavanya vs Komati Bhanurekha Alias Racha Bhanu ... on 10 July, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                    WRIT APPEAL No.707 of 2025

JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):

Sri B. Nalin Kumar, learned Senior Counsel,

representing Sri K.S. Rahul, learned counsel for the appellant;

Ms. Taamara, learned counsel representing M/s. Pearl Law

Associates, for respondent No.1 and Sri M. Yadagiri, learned

Assistant Government Pleader for Women Development and

Child Welfare Department, for respondent No.2.

2. Learned Senior Counsel for the appellant seeks to

withdraw this Writ Appeal with liberty to the appellant to file an

appropriate application before the Principal Junior Civil Judge-

cum-IV Additional Metropolitan Magistrate, Medchal-Malkajgiri

District at L.B. Nagar.

3. The other side has no objection.

4. Accordingly, this Writ Petition is dismissed as

withdrawn with the liberty prayed for. It is made clear that this

Court has not expressed any opinion on merits of the case and

on tenability of such application. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J Date: 10.07.2025 Myk/tsr