Mrs. S. Sirajunnisa vs Mr. Faiyazulla Sharieff
2022 Latest Caselaw 3621 Kant

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           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

        DATED THIS THE 3RD DAY OF MARCH, 2022

                       PRESENT
      THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                          AND
       THE HON'BLE MRS.JUSTICE K.S. HEMALEKHA
                MFA. NO.100709/2016 (FC)
BETWEEN:

MRS. S. SIRAJUNNISA
D/O S.A. .KHADER, AGED ABOUT: 39 YEARS,
R/O. D.NO.54 W.N. 25/C,
MANROW ROAD,
BEHIND DR.RADHAKRISHNA HOUSE,
T.B. SANITORIUM CANTONMENT,
BALLARI.                                   ...APPELLANT

(BY SRI. SADIQ N GOODWALA, ADV.)

AND

MR. FAIYAZULLA SHARIEFF
S/O DAWOOD SHARIEFF
AGED ABOUT: 50 YEARS,
R/O. ROOM NO.4, BELGAMI COMPOUND,
NEAR MAMOOM MASJEED,
BELGAL CROSS, COWL LBAZAAR,
BALLARI-583104.
                                             ...RESPONDENT
(BY SRI. M L VANTI, ADV.)
     THIS APPEAL IS FILED UNDER SECTION 19(I) OF THE
FAMILY COURT ACT, 1955 PRAYING TO CALL FOR RECORDS AND
SET ASIDE THE JUDGMENT AND DECREE DATED 11.12.2015
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PASSED BY THE PRL. JUDGE FAMILY COURT, AT: BALLARI IN
O.S.NO.19/2015 BY ALLOWING THE APPEAL.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, S.SUNIL
DUTT YADAV J., DELIVERED THE FOLLOWING:

                             ORDER

Learned counsel for the appellant files a memo which

reads as hereunder:

"In the above said appeal the respondent has expired and the appeal does not survive for consideration. Hence, appellant seeks leave to withdraw the appeal and same may be dismissed as withdrawn in the interest of justice and equity."

It is submitted that parties have settled the dispute

amicably. In the light of the submission made and memo filed,

the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

Vmb