Mrs Nandini T vs Mr Vijay Tony
2022 Latest Caselaw 2206 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 10TH DAY OF FEBRUARY, 2022

                      PRESENT

       THE HON'BLE MRS.JUSTICE S.SUJATHA

                        AND

   THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

              M.F.A.No.1472/2020 (SMA)

BETWEEN:

MRS. NANDINI T.,
W/O MR. VIJAYA TONY, AGED ABOUT 31 YEARS
R/AT NO.15, 7TH CROSS, KAVERAMMA NILAYA
THIRUMALA LAYOUT, HORAMAVU AGARA
BENGALURU-560 043.
                                        ...APPELLANT

[BY SRI. VEERESHA E., ADVOCATE (PH)]

AND:

MR. VIJAY TONY
S/O MR. TONY, AGED ABOUT 35 YEARS
R/AT NO.12, 370, 19TH MAIN ROAD
37TH CROSS, 5TH BLOCK, HBR LAYOUT
BENGALURU-560 043.

NEW ADDRESS:
R/AT NO.31, SAPTHAGIRI NILAYA
2ND MAIN, 34TH CROSS, PRAKRUTHI LAYOUT
NEAR SLV ARVESHA APARTMENT
BENGALURU-560 043.
                                         ...RESPONDENT


    THIS MFA IS FILED UNDER SECTION 39 OF THE
SPECIAL MARRIAGE ACT, 1954, AGAINST THE JUDGMENT
AND    DECREE     DATED    08.08.2019  PASSED   IN
M.C.NO.4521/2017 ON THE FILE OF THE IV ADDITIONAL
PRINCIPAL   JUDGE,    FAMILY   COURT,   BENGALURU,
DISMISSING THE PETITION FOR NON-PROSECUTION.
                            2




      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA J., DELIVERED THE FOLLOWING:


                    JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal as not

pressed.

The said memo is placed on record.

Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BVK