Mr. K U Povaiah @ Vivek vs Smt. Namitha Povaiah
2022 Latest Caselaw 305 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 7TH DAY OF JANUARY, 2022

                          PRESENT

          THE HON'BLE MRS.JUSTICE S.SUJATHA

                           AND

        THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

                M.F.A.No.7111/2015 (FC)

BETWEEN :
Mr. K.U.POVAIAH @ VIVEK
S/O K.P.UTHAPPA,
AGED ABOUT 49 YEARS,
R/AT LAKSHMI ESTATE B.,
POLIBETTA P.O.,
SOUTH COORG-571215                           ...APPELLANT

                 (BY SMT.N.S.LATHA, ADV.)

AND :
SMT.NAMITHA POVAIAH
W/O K.U.POVAIAH,
AGED ABOUT 43 YEARS,
R/AT NO.22/2, ALFRED STREET,
RICHMOND TOWN, VIVEK NAGAR,
BANGALORE-560025                            ...RESPONDENT

              (BY SMT.GEETHA MENON, ADV.)

     THIS M.F.A. IS FILED UNDER SECTION 47(a) OF THE
GUARDIAN AND WARDS ACT, AGAINST THE JUDGMENT AND
ORDER DATED 06.07.2015 PASSED ON G & W.C. NO.163/2012
ON THE FILE OF THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BENGALURU, PARTLY ALLOWING THE PETITION FILED
UNDER SECTIONS 7 AND 17 OF THE GUARDIAN AND WARDS ACT
R/W SECTION 6 OF HINDU MINORITY AND GUARDIANSHIP ACT.

      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:
                          -2-


                     JUDGMENT

Learned counsel for the appellant has filed a

memo seeking leave of the Court to withdraw the

appeal.

2. Learned counsel appearing for the

respondent has no objections for withdrawal of the

appeal.

3. Memo is placed on record. Permission is

granted.

Appeal stands dismissed as withdrawn.

In view of dismissal of the appeal, all the pending

IAs stand disposed of.

Sd/-

JUDGE

Sd/-

JUDGE NC.