Mr. David Doss vs Mrs. Anusuya Kumari V
2021 Latest Caselaw 1259 Kant

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   IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 20TH DAY OF JANUARY, 2021

                         PRESENT

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

                          AND

           THE HON'BLE MRS. JUSTICE M.G. UMA

               M.F.A.No.6326/2016 (FC)

BETWEEN:

MR. DAVID DOSS
S/O. LATE MR. JESUDAS,
AGED ABOUT 66 YEARS,
R/AT FLAT NO.GF-15,
BALAJI NEST, 2ND MAIN ROAD,
BASAPPA LAYOUT,
HENNUR KALYAN NAGAR POST,
BANGALORE - 560 043.                      ... APPELLANT

(BY SMT. ROSA PARAMEL, ADVOCATE (THROUGH V/C))

AND:

MRS. ANUSUYA KUMARI .V
W/O. MR. DAVID DOSS,
AGED ABOUT 66 YEARS,
R/AT 407, 3 D STREET,
MUNINANJAPPA LAYOUT,
RAMAMURTHY NAGAR,
BANGALORE - 560 016.                     ... RESPONDENT

(BY SRI H. SOMASHEKARAIAH, ADVOCATE)

     THIS MFA FILED UNDER SECTION 55(1) OF THE INDIAN
DIVORCE ACT 1869 R/AMENDMENT ACT 2001, AGAINST THE
ORDER DATED 13.04.2016 PASSED IN M.C.NO.1262/2011 ON
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THE FILE OF THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BANGALORE, DISMISSING THE PETITION FILED UNDER
SECTION 10(1)(ix)(x) OF THE DIVORCE ACT, 1869.

     THIS    APPEAL   COMING   ON    FOR  HEARING
INTERLOCUTORY APPLICATION THIS DAY, NAGARATHNA J.,
DELIVERED THE FOLLOWING:-

                      JUDGMENT

In continuation of the submission made by learned

counsel for appellant, Smt.Rosa Paramel on 08/01/2021,

she submits that she has instructions to withdraw the

appeal. Her submission is placed on record.

2. Appeal is dismissed as withdrawn.

Pending application is also dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

*mvs