Smt. Poonam W/O. Vivek Raghoche vs Vivek S/O. Vithalrao Raghoche
2021 Latest Caselaw 3250 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

       DATED THIS THE 30TH DAY OF AUGUST, 2021

                      PRESENT

        THE HON'BLE MR. JUSTICE P.B.BAJANTHRI
                        AND
        THE HON'BLE MR. JUSTICE M.G.S. KAMAL
             MFA NO.104033/2018 (FC)

BETWEEN:

SMT.POONAM
W/O. VIVEK RAGHOCHE,
AGE - 25 YEARS,
OCCUPATION-HOUSEHOLD WORK,
R/O-C/O. YALLAPPA BHIKU PATIL,
R/O. SAMBHAJI NAGAR,
KANGRALI K.H.TALUKA-BELAGAVI
AND DISTRICT-BELAGAVI
PIN CODE- 590 010
                                        ... APPELLANT

(BY SRI.DEEPAK S.KULKARNI, ADVOCATE)

AND:

VIVEK
S/O. VITHALRAO RAGHOCHE
AGE - 30 YEARS,
OCCUPATION - ARMY,
R/O. H.NO.-3655, KALMESHWAR NAGAR,
HINDALGA, BELAGAVI - 591108
                                     ... RESPONDENT
(BY SRI.SUNIL G.KAKATKAR, GA)
                              2




     THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT, 1984, AGAINST THE JUDGMENT AND
DECREE DATED 06.10.2018 PASSED IN MATRIMONIAL CASE
NO.200/2017, ON THE FILE OF THE JUDGE, FAMILY COURT,
BELAGAVI, ALLOWING THE PETITION FILED UNDER SECTION
13(1)(1-a) OF THE HINDU MARRIAGE ACT, 1955.

     THIS MFA COMING ON FOR ORDERS, THIS DAY,
P.B.BAJANTHRI J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant files a memo dated

26.08.2021 for withdrawal of the appeal.

2. In terms of memo, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

KPS