Rajendra Kumar Jain vs Smt. Vandana Jain
2022 Latest Caselaw 3635 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.34462 OF 2015(GM-FC)
BETWEEN:

RAJENDRA KUMAR JAIN
45 YEARS
S/O SRI MOHANLAL BAID
#5, FLAT NO.202
II FLOOR, TALASI APARTMENT
REST HOUSE, CRESCENT ROAD
BENGALURU-560 001.

PRESENTLY RESIDING AT
#129, 1ST BLOCK,
R.T.NAGAR, BENGALURU-560 032.
                                          ...PETITIONER

(BY SRI.RAVINDRANATH A., ADV.)

AND:

SMT. VANDANA JAIN
39 YEARS
W/O RAJENDRA KUMAR JAIN
D/O SRI SHANTILAL PITALIYA
R/AT #5, TULASI APARTMENT
REST HOUSE CRESCENT ROAD
BENGALURU-560 001.
                                          ...RESPONDENT

(BY SRI.K J KAMATH, ADV.(VC))
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      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX-P
THE ORDER PASSED BY THE LEARNED I ADDL. PRINCIPAL
JUDGE, FAMILY COURT, BENGALURU ON 27.4.2015 ALLOWING
I.A.3 [IN MC 3352/2013] IN PART DIRECTING THE PETITIONER
TO PAY RS.25,000/- P.M. AS INTERIM MAINTENANCE FOR THE 2
CHILDREN AND ETC.

     THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:

                                  ORDER

It is submitted that M.C.No.3352/2013 on the file of

learned I Additional Principal Judge, Family Court, Bangalore has

been disposed of by the judgment and decree dated 17.10.2017.

Therefore, this writ petition does not survive for

consideration. Accordingly, it is dismissed as having become

infructuous.

Sd/-

JUDGE

HA/-