Mrs. Mohini vs Mr. Nithyananda Shetty
2021 Latest Caselaw 2225 Kant

                           -: 1 :-

    IN THE HIGH COURT OF KARNATAKA, BENGALURU

          DATED THIS THE 11TH DAY OF JUNE, 2021

                           PRESENT

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

                             AND

    THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                  MFA No.5089/2015 (MC)

BETWEEN:

Mrs.Mohini
W/o Nithyananda Shetty,
Aged about 42 years,
R/at H.No.284A,
Kailaje House,
Doopadakatte Post,
Nitte Karkala Taluk - 574 110.
                                            ... APPELLANT

(By Sri.Nishanth, Advocate for
 Sri. Rahul Rai K. Advocate)

AND:

Mr.Nithyananda Shetty
S/o late Ramayya Shetty,
Aged about 46 years,
R/at Kamala Sh Chawla LG 58
Near Sayyed Abdul Kirana Store,
Gurunanak Nagar,
Gaibanshas Darga Road,
Ghatkoper (West)
Mumbai - 400 086.
                                          ... RESPONDENT

(respondent served but unrepresented)


       This MFA is filed under Section 28(1) of the Hindu
Marriage Act, against the judgment and decree dated
5.6.2015 passed on M.C.No.64/2014 on the file of the
Senior Civil Judge and ACJM, Karkala, dismissing the
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petition filed under Section 13(1)(a) and (ib) of the Hindu
Marriage Act.

      This appeal coming on for admission this day,
NAGARATHNA J., delivered the following:


                       JUDGMENT

Sri.Nishanth, learned counsel appearing for Sri.Rahul

Rai K., for the appellant submits that, a memo has been

filed before this Court seeking permission to withdraw this

appeal, as the appellant is not interested in prosecuting

this appeal any further.

Submission of the learned counsel for the appellant

is placed on record.

Appeal is dismissed as not pressed and withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

AP*