Smt.Vashini @ Ashwini vs Sri.Veeresh S/O Rajaram Shinde
2021 Latest Caselaw 3851 Kant

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        IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

   DATED THIS THE 10TH DAY OF NOVEMBER, 2021

                      PRESENT

  THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV

                         AND

        THE HON'BLE MS.JUSTICE J.M. KHAZI

           MFA NO. 101525/2019(FC)(DB)
BETWEEN:

SMT.VASHINI @ ASHWINI
W/O. VEERESH SHINDE,
AGE:24 YEARS, OCC: NIL,
R/O: C/O. BABURAO S/O. MADIVALAPPA ILIGAR,
AT: VIVEKANNANDA NAGAR MAIN ROAD,
GOKAK, DIST-BELGAVI-590001.
                                       ...APPELLANT
(BY SRI. GURUBASAVARAJ S.M, ADVOCATE)
AND:
SRI. VEERESH S/O. RAJARAM SHINDE,
AGE: 33 YEARS, OCC:
R/O: D.C.MILL COMPOUND,
BEHIND OLD COURT, GADAG,
TAL: & DIST: GADAAG.
                                        ...RESPONDENT

      THIS MFA FILED U/S.19(1) OF THE FAMILY COURT ACT
1984,    AGAINST    THE    JUDGEMENT     AND    DECREE
DATED:08.03.2019,   PASSED     IN  MATRIMONIAL    CASE
NO.51/2018 ON THE FILE OF THE PRINCIPAL JUDGE FAMILY
COURT, GADAG, ALLOWING THE PETITION FILED U/SEC. 9 THE
HINDU MARRIAGE ACT.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
S.SUNIL DUTT YADAV J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant filed memo which reads as under;

MEMO

"Herein Advocate for the Appellant respectfully submits that, in another case before the Family Court Gadag Appellant and the respondent have settled their dispute and now both are living together. Hence appellant is withdrawing the above said Appeal since the case has been infractions. Hence, prays for withdrawal of the appeal. Hence this memo".

In light of memo the appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

PJ