Smt. Bhagyashree @ Hema vs Sri. P. Naveen
2022 Latest Caselaw 4077 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 9TH 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.1468 OF 2017 (FC)
BETWEEN:

SMT. BHAGYASHREE @ HEMA
W/O SRI. P. NAVEEN
AGED ABOUT 32 YEARS
RESIDING AT NO.113
II STAGE, 4TH MAIN
M BLOCK, KUVEMPUNAGAR
MYSURU-570 023.
                                         ... APPELLANT
(BY MR. HEMANTH B.H. ADV., FOR
    MR. PARAMESWARAPPA C, ADV.,)

AND:

SRI. P. NAVEEN
S/O SRI. D. PAPANNA
AGED ABOUT 35 YEARS
RESIDING AT NO.902
28TH CROSS, 9TH MAIN
VIDYARANYAPURAM
MYSURU-570 008.
                                         ... RESPONDENT
(BY MR. RAJENDRA DESAI, ADV.,)
                           ---

     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, 1984, AGAINST THE JUDGEMENT AND DECREE
DATED 07.11.2016 PASSED IN M.C.NO.251 OF 2011 ON THE FILE
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OF THE JUDGE, PRINCIPAL I ADDITIONAL FAMILY COURT,
MYSURU, PARTLY ALLOWING THE PETITION FILED UNDER
SECTION 13(1)(ia) OF THE HINDU MARRIAGE ACT, FOR
DISSOLUTION OF MARRIAGE.

     THIS M.F.A. COMING ON FOR ORDERS,           THIS     DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Mr.Hemamth B.H., learned counsel for the appellant.

Mr.Rajendra Desai, learned counsel for the respondent.

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV