Smt S V Shylaja vs Mr N A Anil Kumar
2022 Latest Caselaw 3532 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF MARCH 2022

                        PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

   THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             M.F.A. NO.1802 OF 2022 (FC)

BETWEEN:

SMT. S.V. SHYLAJA
WIFE OF MR. N.A. ANIL KUMAR
DAUGHTER OF Y. VENKATASWAMY
AGED ABOUT 36 YEARS
RESIDING AT NO.1239/1
OPPOSITE POLICE QUARTERS
SARJAPURA, ANEKAL TLAUK
BANGALORE - 562125.
                                         ... APPELLANT
(BY MR. DINESH RAO N, ADV.,)

AND:

MR. N.A. ANIL KUMAR
S/O R. ALLAPPA
AGED ABOUT 36 YEARS
R/O MATHRUKRUPA NO.172
8TH CROSS, GANGOTHRI ROAD
SIT EXTENSION, TUMKUR CITY - 572102.
                                        ... RESPONDENT
                           ---

      THIS M.F.A. IS FILED U/S 482 OF CRIMINAL PROCEDURE
CODE PASSED IN CRL.MISC.NO.302/2021 ON THE FILE OF THE
PRL. JUDGE, FAMILY COURT, BENGALURU.
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     THIS M.F.A. COMING ON FOR ORDERS,             THIS     DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                                JUDGMENT

Mr.Dinesh Rao N., learned counsel for the appellant

seeks leave of this Court to withdraw the appeal with liberty

to file appropriate petition.

The certified copy of the impugned order shall be

supplied to the learned counsel for the appellant on

substitution of photostat copy thereto.

Accordingly, the appeal is dismissed as withdrawn with

the aforesaid liberty.

Sd/-

JUDGE

Sd/-

JUDGE

RV