Abhijeet S/O Shankar Kabbur vs Smt. Reshma Rai Puttur
2022 Latest Caselaw 11560 Kant

               IN THE HIGH COURT OF KARNATAKA,
                           DHARWAD BENCH
         DATED THIS THE 20TH DAY OF SEPTEMBER, 2017
                                 PRESENT
        THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY
                                    AND
     THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

    MISCELLANEOUS FIRST APPEAL NO. 101475 OF 2017 (FC)

BETWEEN:

       ABHIJEET S/O SHANKAR KABBUR
       AGE: 36 YEARS, OCC: SOFTWARE ENGINEER
       R/O: 11321 DECATUR PLZ. APT 811
       OMAHA NE.68154-4861
       (ALSO R/O: PLOT NO.51
       VAIBHAV NAGAR, BELGAUM-590010)
                                                              ...APPELLANT
(By Sri./Smt : S.S.YADRAMI, Adv.)
AND:

       SMT. RESHMA RAI PUTTUR
       W/O ABHIJEET KABBUR
       AGE: 29 YEARS, OCC: HOUSE WIFE
       R/O: FLAT NO.8, GURU APARTMENT
       13TH CROSS, NIRMALANAGAR
       DHARWAD-580004
                                                          ... RESPONDENT
                                   *****
       This Miscellaneous First Appeal filed Under Section 19(1) of Family
Courts Act, 1984 against the Judgment and Decree dated 08.12.2016 passed in
MC No.58/2015 on the file of the Principal Judge Family Court, Dharwad.

       This appeal coming on for orders this day, the Hon'ble Court passed the
following;
                                        2


                                 ORDER

Four weeks' time is granted to the appellant(s) for compliance of office objections, failing which the matter stands dismissed for non-compliance of office objections without further reference to Bench.

SD/-

JUDGE SD/-

JUDGE //COPY// As per the endorsement made in the order sheet dated 21.03.2018, the Advocate for the appellant has not complied with the office objections. Hence, this MFA No.101475/2017 stands dismissed as per the Court order dated 20.09.2017.

BY ORDER OF THE COURT

Sd/-

ASSISTANT REGISTRAR.

R By: svb C By: svb T By: nd