Ms Neharika Agarwal vs Mr Mayank Vaish
2022 Latest Caselaw 3634 Kant

                            1


  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 3RD DAY OF MARCH, 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

         WRIT PETITION NO.5423 OF 2016 (GM-FC)

BETWEEN:

MS. NEHARIKA AGARWAL
D/O K.B. AGARWAL
AGED ABOUT 34 YEARS
R/AT FLAT NO.321,3RD FLOOR
"GANGA BLOCK",NATIONAL GAMES
HOUSING PROJECT, KORAMANGALA
BANGALORE-47.
                                           ...PETITIONER
(BY SMT. AISHWARYA, ADV. FOR
SRI.RAJESWARA P N. ADV.,(PH))

AND:

MR MAYANK VAISH
S/O LATE SRI. RAMESH
AGED ABOUT 41 YEARS
R/AT NO.12290, DOUGLAS ROAD
ALPHARETTA, FULTON COUNTRY
GEORGIA-30005
UNITED STATES OF AMERCIA

ALSO AT:#803, ASHELY LANE
ALPHARETTA GEOGIA-30022
USA.

PRESENTLY AT
APARTMENT NO.230
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SECOND FLOOR
BLOCK KRISTAL OLIVINE III
NEAR BELLUNDUR JUNCTION
BELLUNDUR OUTER RING ROAD
BANGALORE-560 047.
                                            ...RESPONDENT
(BY SRI. AJOY KUMAR PATIL, ADV. (PH))

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 CONSTITUTION OF THE INDIA PRAYING TO CALL FOR
RECORDS AND QUASH THE ORDERS DATED:16.12.2015 PASSED
BY THE HON'BLE II ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BANGALORE IN O.S.NO.85/2013 ON IA.NO.II [ANNEX-
A] AND III [ANNEX-B] FILED BY THE PETITIONER UNDER ORDER
XXXIX RULE 1 AND 2 READ WITH SECTION 151 OF CPC AND
CONSEQUENTLY.
     THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:

                         ORDER

In this writ petition, the interim order passed on

I.A.No.II in O.S.No.85/2013 by the II Additional Principal

Judge, Family Court at Bengaluru has been challenged.

2. It is brought to my notice that O.S.No.85/2013

has been finally disposed of by the learned Court below by

judgment and decree dated 02.12.2021.

Therefore, this writ petition does not survive for

consideration. Accordingly, it is dismissed as having

become infructuous.

Sd/-

JUDGE

HA/-