Andhra Pradesh High Court - Amravati
Smt. Ampalapu Kintahala Deepika Deepa vs Ampalapu Venkata Pratap Mohan, on 1 December, 2022
Author: M. Ganga Rao
Bench: M. Ganga Rao
THE HON'BLE SRI JUSTICE M. GANGA RAO
AND
THE HON'BLE SRI JUSTICE V. SRINIVAS
F.C.A.No.77 of 2022
JUDGMENT:[per Hon'ble Sri Justice M. Ganga Rao] Learned counsel for the appellant - wife submits that the present appeal came to be filed against the ex parte order of divorce dated 17.12.2021 in FCOP.No.1733 of 2019 on the file of the learned Judge, Additional Family Court, Visakhapatnam, along with delay condonation application (IA.No.1 of 2022) and seeks permission to withdraw the appeal with a liberty to file appropriate application under Order IX Rule 13 of CPC along with delay condonation application before the trial Court.
Permission is accorded.
Accordingly, IA.No.1 of 2022 and the Family Court Appeal are dismissed as withdraw with liberty as sought for. No order as to costs.
As a sequel, pending miscellaneous applications, if any, shall also stand dismissed.
__________________ M.GANGA RAO, J _________________ V. SRINIVAS, J 01.12.2022 Vjl THE HON'BLE SRI JUSTICE M. GANGA RAO AND THE HON'BLE SRI JUSTICE V. SRINIVAS F.C.A.No.77 of 2022 [per MGR,J] 01.12.2022 Vjl