Ravita D/O Manjunath Jadhav vs Manjunath S/O Ramachandra
2022 Latest Caselaw 775 Kant

                          :1:


        IN THE HIGH COURT OF KARNATAKA
                DHARWAD BENCH

  DATED THIS THE 17TH DAY OF JANUARY, 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE R. NATARAJ

           MFA NO.101970 OF 2021 (CPC)

BETWEEN:


KUMARI RAVITA D/O. MANJUNATH JADHAV
AGE: 24 YEARS, OCC: STUDENT,
R/O. GOULIGALLI,
SIRSI - HUBLI ROAD,
TALUK SIRSI - 581 401.
                                           ... APPELLANT
(BY SRI. CHANDRASHEKHAR GOUDA, ADVOCATE)


AND:


MANJUNATH S/O. RAMACHANDRA JADHAV
AGE: 60 YEARS, OCC: DRIVER,
R/O: GOLGERI,
BANAVASI ROAD,
TALUK SIRSI - 581 402.
                                         ... RESPONDENT


     THIS APPEAL IS FILED UNDER ORDER 43 RULE 1(r) OF
THE CODE OF CIVIL PROCEDURE, AGAINST THE ORDER DATED
19.11.2021, PASSED IN O.S. NO.30/2021 ON THE FILE OF THE
SENIOR CIVIL JUDGE AND PRINCIPAL JUDICIAL MAGISTRATE
FIRST CLASS, SIRSI, REJECTING THE I.A.NO.1 FILED UNDER
ORDER XXXIX RULE 1 AND 2 READ WITH SECTION 151 OF CPC.
                             :2:


    THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

The learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal.

The memo is placed on record.

The appeal is dismissed as withdrawn, reserving

liberty to the appellant to file an appeal before the

appropriate Court.

Sd/-

JUDGE

SMM