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K. Vidyasagar vs Smt.Swati W/O. Shashikumar ...
2022 Latest Caselaw 13125 Kant

Citation : 2022 Latest Caselaw 13125 Kant
Judgement Date : 17 November, 2022

Karnataka High Court
K. Vidyasagar vs Smt.Swati W/O. Shashikumar ... on 17 November, 2022
Bench: Jyoti Mulimani
                             1




     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 17TH DAY OF NOVEMBER, 2022

                          BEFORE

         THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 REGULAR SECOND APPEAL NO.100876 OF 2018 (INJ)

BETWEEN:

K.VIDYASAGAR,
AGED 65 YEARS,
SOCIAL WORKER,
R/O 8TH CROSS, BHAGYA NAGAR,
BELAGAVI.                                   ...APPELLANT

(BY SRI SIDDAPPA SAJJAN, ADVOCATE FOR
    SRI RAM M.APTE, ADVOCATE)

AND:

1.      SMT.SWATI W/O SHASHIKUMAR KITTUR,
        AGED ABOUT 57 YEARS,
        R/O 7TH CROSS, BHAGYA NAGAR,
        BELAGAVI.

2.      THE COMMISSIONER,
        BELAGAVI CITY CORPORATION,
        BELAGAVI.

3.      THE COMMISSIONER,
        BELAGAVI URBAN DEVELOPMENT AUTHORITY,
        BELAGAVI.

4.      SHRI.MANOHAR DHAMOJI ANANDACHE,
        AGED ABOUT 60 YEARS,
        OCC:BUSINESS,
        R/O 9TH CROSS, BHAGYA NAGAR,
        BELAGAVI.
                              2




5.   SMT.LAXMI MANOHAR ANANDACHE,
     AGED ABOUT 50 YEARS,
     OCC:HOUSEHOLD WORK,
     R/O 9TH CROSS, BHAGYA NAGAR,
     BELAGAVI.                            ... RESPONDENTS

     THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
100 OF CPC, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED:25.11.2014 PASSED ON THE FILE OF THE FAST
TRACK COURT III, BELGAUM IN R.A.NO.656/2009 AND THE
JUDGMENT AND DECREE DATED:18.08.2018 PASSED ON THE
FILE OF THE IST ADDL. C.J. AND JMFC, BELAGAVI IN
O.S.NO.673/2003.

      THIS REGULAR SECOND APPEAL COMING ON FOR ORDER,
THIS DAY, THE COURT MADE THE FOLLOWING:

                         ORDER

Sri.Siddappa Sajjan., learned counsel on behalf of

Sri.Ram M.Apte., for appellant has appeared in person.

Counsel submits that a memo has been filed stating

that the appeal may be dismissed as withdrawn. Counsel

therefore, submits that the memo may be placed on record

and the Regular Second Appeal may be dismissed as

withdrawn.

Submission is noted.

Memo is placed on record.

The Regular Second Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

TKN

 
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