Sri Rajeswara Choudary Alapati vs Sravya Vemulapalli
2025 Latest Caselaw 4088 Tel

Telangana High Court

Sri Rajeswara Choudary Alapati vs Sravya Vemulapalli on 19 June, 2025

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

                        I.A.NO.1 OF 2025
                             IN/AND
               FAMILY COURT APPEAL NO.185 OF 2024

Ms. M. Suchitra, learned counsel representing Mr. D. Shashi Preetam, learned
counsel appearing for the appellant.

Mr. P Soma Sekhara Naidu, learned counsel appearing for the respondent.

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing for the parties seek to rely on a Joint

Memo filed by the petitioner as well as the respondent, signed on

09.06.2025, for recording a Compromise Agreement between them.

2. Considering the Joint Memo and the submissions made on

behalf of the parties, I.A.No.1 of 2025 and F.C.A.No.185 of 2024 are

disposed of in terms of the Joint Memo.

3. A copy of the Joint Memo is enclosed with I.A.No.1 of 2025.

4. The parties are given liberty to approach the Family Court for

appropriate orders.

Interim orders, if any, shall stand vacated. There shall be no

order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

______________________________ B.R.MADHUSUDHAN RAO, J

Date: 19.06.2025 NDS

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

I.A.NO.1 OF 2025 IN/AND FAMILY COURT APPEAL NO.185 OF 2024

Date: 19.06.2025 NDS