Smt S Tejashwini vs Sri B A Naveen Kumar
2022 Latest Caselaw 9401 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF JUNE 2022

                      PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                        AND

        THE HON'BLE MS.JUSTICE J.M. KHAZI

             M.F.A. NO.3207 OF 2017 (FC)

BETWEEN:

SMT S TEJASHWINI
D/O LATE R P SIDDALINGAPPA
AGED ABOUT 28 YEARS
R/A SRI SADGURU NILAYA
5TH CROSS, 2ND MAIN
T P KAILASAM ROAD
TUMAKURU-572102
                                       ... APPELLANT
(BY MR.RAMESH BABU B.A, ADV.,)

AND:

SRI B.A.NAVEEN KUMAR
S/O SRI ANJANAPPA M
AGED ABOUT 36 YEARS
R/A NO.45, 6TH CROSS
13TH MAIN, SREENAGARA
BENGALURU-560 050
                                      ... RESPONDENT
(BY MR.H.R.MANJUNATH, ADV.)
                        ---

     THIS MFA FILED U/S 19(1) OF FAMILY COURTS ACT,
TO ALLOW THE APPEAL AND SET ASIDE THE JUDGMENT
AND DECREE DATED 02.01.2017 IN M.C.NO.3077/2014
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PASSED BY IV ADDL.PRINCIPAL JUDGE, FAMILY COURT AT
BENGALURU & ETC.

    THIS M.F.A. COMING ON FOR ORDERS THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Mr.Ramesh Babu B.A., learned counsel for the

appellant.

Mr.H.R.Manjunath, learned counsel for the

respondent.

A memo has been filed by the learned counsel for

the appellant seeking leave of this Court to withdraw

the appeal. The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE RV