Telangana High Court
Md. Shujath Khan vs Javeed Khan on 18 December, 2024
Author: P.Sam Koshy
Bench: P. Sam Koshy
Page 1 of 2
THE HONOURABLE SRI JUSTICE P. SAM KOSHY
AND
THE HONOURABLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
Family Court Appeal No.80 of 2014
JUDGMENT:(per Hon'ble Sri Justice P.SAM KOSHY) The instant appeal has been filed by the appellant herein under Section 19 of the Family Courts Act, 1984 r/w Section 47 of the Guardians and Wards Act, 1890 assailing the order and decree dated 12.05.2014 in G.O.P.No.440 of 2012 passed by the Judge, Family Court-cum-IV Additional District and Sessions Judge, at Adilabad.
2. Heard Mr. Nazeer Khan, learned counsel for the appellant and Mr.Ch Rastrapal, learned counsel for the respondent.
3. Considering the original dispute itself being that of custody of a minor child and also considering the age of the said child that she has reached now, we are of the considered opinion that nothing remains to be further adjudicated in the appeal, and therefore, the instant appeal can be closed as no orders need be passed in the instant appeal.
4. Accordingly, the appeal stands closed as above. No costs. 2
5. Consequently, miscellaneous petitions pending, if any, shall stand closed.
__________________ P.SAM KOSHY, J _____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date : 18.12.2024 Ndr