Pankaj Singh, vs Aanamika Singh,
2025 Latest Caselaw 5630 Tel

Telangana High Court

Pankaj Singh, vs Aanamika Singh, on 22 September, 2025

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

               FAMILY COURT APPEAL No.183 OF 2024

Mr.M.Rathan Singh, learned counsel for the respondent.


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

The parties are present in Court.

2. Learned counsel appearing for the respondent submits that the

parties have entered into Memorandum of Understanding ('MOU')

dated 15.09.2025 by which the parties have settled their disputes.

The original MOU is placed before the Court.

3. We find that the appellant as well as the respondent have

signed the MOU. The MOU is also witnessed by the brothers of the

appellant and the respondent. The signature of counsel for the

respondent is also on the MOU.

4. We do not find any necessity of affixation of the signature of the

appellant's counsel, on the MOU since the appellant is present in

Court and submits that the appellant is a party to the MOU. The

parties have been identified by counsel appearing for the respondent.

5. Since both parties are present in Court and the MOU dated

15.09.2025 is placed before us, nothing further remains of the

dispute.

6. FCA.No.183 of 2024, along with all connected applications, is

disposed of in terms of the above. There shall be no order as to costs.

7. We note that on 04.09.2025, counsel had sought for securing of

the CCTV footage and call data records from 24.08.2025.

8. W.P.No.26295 of 2025, along with all connected applications, is

accordingly dismissed as withdrawn. Interim orders, if any, shall

stand vacated. There shall be no order as to costs.

_________________________________ MOUSHUMI BHATTACHARYA, J

____________________________ GADI PRAVEEN KUMAR, J 22nd September, 2025.

BMS