Smt. Lavanya G vs Sri Deepak Singh.M
2021 Latest Caselaw 3174 Kant

                         -: 1 :-

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 18TH DAY OF AUGUST, 2021

                         PRESENT

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

                           AND

        THE HON'BLE MR. JUSTICE P.KRISHNA BHAT

               M.F.A. No.5219/2020 (FC)

BETWEEN:

SMT. LAVANYA .G
W/O. DEEPAK SINGH .M
D/O. GOPALPRASAD,
AGED ABOUT 27 YEARS,
R/AT NO.38, LIG,
3RD STAGE, BANNIMANTAPA,
HANUMANTHANAGARA,
MYSURU - 570 015.                          ... APPELLANT

(BY SRI. VIJAY M.A., ADVOCATE)

AND:

SRI. DEEPAK SINGH.M
S/O. N. MOHAN SINGH,
AGED ABOUT 33 YEARS,
RESIDING AT NO.629/15,
3RD MAIN, 9TH CROSS,
R.M.NAGARA EXTENSION,
HOYSALA NAGARA,
BENGALURU - 560 016.                      ... RESPONDENT

                           *****

     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT, 1984 AGAINST THE JUDGMENT AND DECREE
DATED 02.03.2020 PASSED IN M.C.NO.646/2019 ON THE FILE
OF THE II ADDITIONAL PRL. JUDGE, FAMILY COURT, MYSURU,
ALLOWING THE PETITION FILED UNDER SECTION 12(1) OF THE
HINDU MARRIAGE ACT.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
NAGARATHNA J., DELIVERED THE FOLLOWING:
                            -: 2 :-

                       JUDGMENT

Learned counsel for the appellant has filed a memo

supported by the affidavit of the appellant seeking

permission to withdraw the appeal as the appellant is not

interested in prosecuting the same.

2. The memo along with the affidavit is perused.

3. Appeal is dismissed as not pressed and

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

S*