Jitendra Kumar vs Tina Kumari
2021 Latest Caselaw 1914 Kant

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IN THE HIGH COURT OF KARNATAKA, BENGALURU

    DATED THIS THE 17TH DAY OF APRIL 2021

                     PRESENT

  THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA

                       AND

       THE HON'BLE MS.JUSTICE J.M.KHAZI

           M.F.A. NO.2483 OF 2018 (FC)

BETWEEN:

JITENDRA KUMAR
S/O JAYANTHILAL PARMAR
AGED ABOUT 33 YEARS
R/AT PLOT 23, EN 07
MAHAVEER COLONY
BIJAPUR, KARNATAKA STATE - 586 103

                                     ... APPELLANT
(BY SRI. KUMARA K. G., ADV.)

AND:

TINA KUMARI
W/O JITENDRA KUMAR
D/O HIMATHMAL
AGED ABOUT 31 YEARS
R/AT PARSMAL T JAIN
NO.114/11, 3RD FLOOR
JAINAM APARTMENT
AKKIPET MAIN ROAD
BENGALURU - 560 053                  ... RESPONDENT

    THIS MFA IS FILED UNDER SECTION 19(1) OF
THE FAMILY COURTS ACT, 1984, AGAINST THE
JUDGMENT AND DECREE DATED 19.02.2018, PASSED
IN M.C.NO.709/2017, ON THE FILE OF THE V
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ADDITIONAL PRINCIPAL JUDGE,          FAMILY COURT,
BENGALURU, PARTLY ALLOWING           PETITION FILED
UNDER SECTION 13(1)(ia) AND          (ib) OF HINDU
MARRIAGE ACT, 1955.

     THIS MFA COMING ON FOR ORDERS THIS DAY,
B.V.NAGARATHNA J., DELIVERED THE FOLLOWING:-

                      JUDGMENT

Appellant's counsel has filed a memo seeking

permission to withdraw the appeal and that the appeal

may be dismissed as not pressed.

2. Memo is perused.

3. Appeal is permitted to be withdrawn and

dismissed as not pressed.

4. In view of the disposal of the appeal as not

pressed, pending application also stands dismissed as

not pressed.

Sd/-

JUDGE

Sd/-

JUDGE MH/-