Smt K Nagarathna @ Anuradha vs T G Panduranga
2022 Latest Caselaw 9635 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 24TH 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.8527 OF 2013 (FC)

  BETWEEN:

  SMT. K. NAGARATHNA @ ANURADHA
  W/O T.G. PANDURANGA
  AGED ABOUT 28 YEARS
  RESIDING AT WARD NO.23
  NAVILAHALLI
  TUMKUR TOWN
                                 ... APPELLANT
  (BY SMT. SUNANDA SARKAR, ADVOCATE FOR
      SRI. DEEPAK J, ADVOCATE)

  AND:

  T.G. PANDURANGA
  S/O GANGARANGAIAH
  AGED ABOUT 38 YEARS
  RESIDING AT NO.125, 14TH MAIN
  MAHALAKSHMIPURAM
  MUNISHWARA BLOCK
  BANGALORE-560 086
                                 ... RESPONDENT
  (BY SRI.MUNIYAPPA    , ADVOCATE)

      THIS MFA IS FILED UNDER SECTION 19 (1) OF
  THE FAMILY COURTS ACT PRAYING TO SET ASIDE
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THE ORDER DATED 12.07.2013 PASSED IN
M.C.NO.1940/2011 ON THE FILE OF THE VI
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BANGALORE.

    THIS MFA COMING ON FOR FINAL HEARING,
THIS DAY, ALOK ARADHE J., DELIVERED THE
FOLLOWING:


                    JUDGMENT

Smt.Sunanda Sarkar, learned counsel for the

appellant submitted that the appellant is not

interested in prosecuting the appeal and prays to

dismiss the appeal as withdrawn.

The aforesaid submission is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RR