John Lather S/O Suresh ... vs Joyes W/O John Luther Muttalgeri
2022 Latest Caselaw 831 Kant

           IN THE HIGH COURT OF KARNATAKA,
                    DHARWAD BENCH

       DATED THIS THE 18TH DAY OF JANUARY 2022

                        PRESENT

           THE HON'BLE MR. JUSTICE S.G. PANDIT
                          AND
   THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

               M.F.A. No. 100183/2015 (FC)
BETWEEN:

JOHN LUTHER S/O SURESH MUTTALAGERI,
AGE: 44 YEARS, OCC: PRIVATE SREVICE,
RESIDENT OF 10TH CROSS, BHAGYA NAGAR,
BELAGAVI.
                                         -       APPELLANT
(BY SRI. SYED R.H AND G.R. JYOTI, ADVOCATE)

AND:

SMT. JOYES W/O JOHN LUTHER MUTTALGERI,
AGE; 39 YEARS, OCC.: TEACHER,
R/O C/O SHRI VIJAY KUMAR MOSES,
METHODIST CHURCH COMPOUND,
BELAGAVI.
                                     -        RESPONDENT
(BY SRI. GIRISH KATTIMANI, ADVOCATE)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT AGAINST THE
JUDGMENT & DECREE DATED 01.12.2014 PASSED IN M.C. NO.
193/2011 ON THE FILE OF FAMILY COURT, BELAGAVI & ETC.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
PRELIMINARY HEARING THIS DAY, S.G. PANDIT J., PASSED
THE FOLLOWING:
                             2



                         ORDER

Learned counsel for the appellant files a memo dated

18.01.2022 seeking leave of the Court to withdraw the

appeal.

Memo is placed on record. Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

bvv