P.Swapna vs P.Bal Reddy
2025 Latest Caselaw 6717 Tel

Telangana High Court

P.Swapna vs P.Bal Reddy on 24 November, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
       THE HON'BLE JUSTICE GADI PRAVEEN KUMAR

                                I.A.No.2 of 2025
                                     IN/AND
                               F.C.A.No.179 2025

Mr. M. Ravi Kumar, learned counsel appearing for the appellant


COMMON JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. This matter was taken up for preliminary hearing on

21.11.2025 and the Court expressed the view that the Appeal

should be dismissed.

2. Learned counsel appearing for the appellant today seeks

permission of the Court to withdraw I.A.No.2 of 2025 as well as

the Appeal.

3. Permission is granted.

4. I.A.No.2 of 2025 and F.C.A.No.179 of 2025 are dismissed

as withdrawn. Liberty to file afresh.

5. All connected applications stand closed. There shall be

no order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ GADI PRAVEEN KUMAR, J Date: 24.11.2025 va