Citation : 2022 Latest Caselaw 12881 Kant
Judgement Date : 7 November, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF NOVEMBER 2022
PRESENT
THE HON'BLE MR. JUSTICE ALOK ARADHE
AND
THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY
M.F.A. NO.2301 OF 2022 (FC)
BETWEEN:
SRI. K.C. POORNESH
S/O LATE CHANDRE GOWDA
AGED ABOUT 43 YEARS
R/O HALLIHITLU VILLAGE, ANOOR POST
CHIKKAMAGALURU TALUK & DISTRICT-577101.
... APPELLANT
(BY MR. GIRISH B. BALADARE, ADV.,)
AND:
SMT. M.M. BINDU
W/O K.C. POORNESH
D/O MANJUNATH
AGED ABOUT 33 YEARS
R/O. MUTTIGEPURA VILLAGE & POST
MUDIGERE TALUK
CHIKKAMAGALURU DISTRICT-577101.
... RESPONDENT
(BY MR. KETHAN KUMAR, ADV.,)
---
THIS M.F.A. IS FILED U/S 19(1) FAMILY COURT ACT,
AGAINST THE JUDGMENT AND DECREE DTD:01.02.2022
PASSED IN MC NO.96/2019 ON THE FILE OF THE PRL.
JUDGE, FAMILY COURT, CHIKKAMAGALURU, DISMISSING
THE PETITION FILED U/S 9 OF THE HINDU MARRIAGE ACT.
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THIS M.F.A. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
JUDGMENT
Mr.Girish B.Baladare, 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withdrawn.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
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