Mr H M Rafiq vs Mrs Shameera Begaum
2022 Latest Caselaw 11495 Kant

                                     M.F.A. No.4865/2014

                               1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF AUGUST 2022

                        PRESENT

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                              AND

        THE HON'BLE MR. JUSTICE S.RACHAIAH

 MISCELLANEOUS FIRST APPEAL NO.4865/2014 (FC)

BETWEEN:
MR.H.M.RAFIQ
S/O HASANABBA
AGED ABOUT 47 YEARS
RESIDING AT II CROSS
NEAR BADRIA MASJID
NEHRU NAGAR, II CROSS
SAGAR, SHIMOGGA DISTRICT-577 401           ...APPELLANT
(BY SRI B LETHIF, ADVOCATE)

AND:

MRS. SHAMEERA BEGAUM
D/O LATE IDDINABBA
AGED ABOUT 37 YEARS
RESIDING AT MALBAR HOUSE
OLD KENT ROAD, PANDESHWARA
MANGALORE,
D.K. DISTRICT-575 001                     ...RESPONDENT

(BY SRI B.V KRISHNA, ADVOCATE)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURT ACT AGAINST THE JUDGMENT
AND DECREE DATED 10.06.2014 PASSED IN O.S.NO.11/2012 ON
THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT, DAKSHINA
KANNADA, MANGALORE.
                                         M.F.A. No.4865/2014

                             2

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:



                        JUDGMENT

Learned Counsel for the appellant submits memo for

withdrawal of the appeal.

2. Recording the memo the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PKN