Mente Chakradhar vs Mente Phani Venkata Rama Lakshmi
2025 Latest Caselaw 4089 Tel

Telangana High Court

Mente Chakradhar vs Mente Phani Venkata Rama Lakshmi on 19 June, 2025

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

                 FAMILY COURT APPEAL NO.262 OF 2024

Mrs.A.Rupadevi, learned counsel representing Mrs.G.Sindhu, learned counsel appearing for the

respondent.


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

Although counsel for the appellant had mentioned today

morning that the appellant would like to withdraw the FCA, no one

appears for the appellant when the matter is called.

2. Counsel for the respondent submits that the parties have

resolved their differences and that they are living together now. The

appellant seeks to withdraw this Appeal for that reason.

3. FCA.No.262 of 2024 is dismissed as withdrawn. All connected

applications, are disposed of.

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 DUA

MB,J & BRMR,J

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

FAMILY COURT APPEAL NO.262 OF 2024

19.06.2025 Dua