Jyoti vs Shiva Kumar
2022 Latest Caselaw 11475 Kant

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                                                           MFA No. 104229 of 2016


                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 22ND DAY OF AUGUST, 2022

                                             PRESENT
                                 THE HON'BLE MR JUSTICE S G PANDIT
                                                AND
                         THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                        MISCELLANEOUS FIRST APPEAL NO. 104229/2016 (MC)
                      BETWEEN:

                      SMT. JYOTI W/O R. SHIVA KUMAR,
                      D/O BASANTHAPPA AGE: 26 YEARS.,
                      R/O NEAR BRILIANT SCHOOL,
                      MARUTI NAGAR, MUDDEBIHAL POST,
                      VIJAYAPUR DISTRICT.
                                                                   -    APPELLANT
                      (BY SRI. ANAND DESAI, ADVOCATE FOR
                      SRI J.S. SHETTY, ADVOCATE)

                      AND:

                      SRI SHIVA KUMAR S/O RAMESH,
                      AGED ABOUT 38 YEARS,
                      R/O PLOT NO.11, WARD NO.31,
                      VIDYANAGAR WEST,
                      AIRPORT ROAD, BALLARI.

                                                               -       RESPONDENT
                      (BY SRI. T BASAVANA GOUD, ADVOCATE)
VINAYAKA
BV
                           THIS MFA IS FILED UNDER SECTION 19(1) OF THE
Digitally signed by
VINAYAKA B V
Location: High
                      FAMILY COURT ACT AGAINST THE JUDGMENT AND DECREE
Court of
Karnataka,
Dharwad Bench
                      DATED 12.04.2016 PASSED IN M.C. NO. 32/2016 BY THE
Dharwad.
Date: 2022.08.24
10:38:28 +0530        LEARNED PRL. JUDGE, FAMILY COURT AT BALLARI & ETC.
                             THIS MFA COMING ON FOR ADMISSION THIS DAY,
                      S.G.PANDIT,J PASSED THE FOLLOWING:
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                                          MFA No. 104229 of 2016


                              ORDER

Learned counsel appearing for both the parties submit that

the parties are not in contact with them and best efforts made by

them to contact the parties has not yielded any result.

In view of the above submission, we are of the view that both

the parties are not interested in prosecuting the appeal. Therefore,

we have no other option but to dismiss the appeal for non-

prosecution. Ordered accordingly.

SD JUDGE

SD JUDGE BVV