Smt. Lakshmi @ Rekha vs Sri. Madhusudhan
2021 Latest Caselaw 3202 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF AUGUST, 2021

                       PRESENT

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

                         AND

        THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

 MISCELLANEOUS FIRST APPEAL NO.2839/2017 (MC)

BETWEEN:
SMT. LAKSHMI @ REKHA
W/O MADHUSUDHAN
D/O RAJEGOWDA
AGED ABOUT 32 YEARS
R/O NAJARAGHATTA VILLAGE
SANTHBACHAHALLI HOBLI
K.R. PETE TALUK
MANDYA DISTRICT.
                                       ... APPELLANT
(BY MR. SYED AKBAR PASHA, ADVOCATE
   THROUGH V.C.)

AND:

SRI. MADHUSUDHAN
S/O PUTTEGOWDA
AGED ABOUT 34 YEARS
R/O NALLUR VILLAGE
KASABA HOBLI
CHANNARAYAPATNA TALUK.
                                     ... RESPONDENT
                           2




     THIS M.F.A IS FILED UNDER SECTION 28(1) OF
HINDU MARRIAGE ACT, AGAINST THE JUDGMENT
AND DECREE DATED 17.01.2017 PASSED IN
M.C.NO.39 OF 2015 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, CHANNARAYAPATNA,
ALLOWING THE PETITION FILED UNDER SECTION
13(1) (a-b) OF THE HINDU MARRIAGE ACT.

     THIS M.F.A. COMING ON FOR ORDERS, THIS
DAY,    NAGARATHNA     J.,  DELIVERED   THE
FOLLOWING:


                    JUDGMENT

Learned counsel for the appellant Sri.Syed Akbar

Pasha submitted that the memo has been filed on

behalf of the appellant seeking permission to withdraw

the appeal as the appellant is not interested in

prosecuting the appeal.

Memo is placed on record.

Submission of the learned counsel is also taken

on record.

The appeal is dismissed as not pressed and

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE SSD