Sri. Sumedha Ramesh Bhosekar vs Mrs. Sunidhi S Bhosekar
2022 Latest Caselaw 13232 Kant

                              1
  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 22ND 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.5601/2017 (FC)
                        C/W
             M.F.A.NO.5602/2017 (FC)

BETWEEN:

SRI SUMEDHA RAMESH BHOSEKAR
S/O SRI RAMESH V. BHOSEKAR
AGED ABOUT 40 YEARS
RESIDING AT NO.178
5TH MAIN, 3RD PHASE
J.P. NAGAR
BANGALORE - 560 078.              ...APPELLANT(COMMON)

(BY SRI K.B.K. SWAMY, ADV.)

AND:

MRS. SUNIDHI S. BHOSEKAR
W/O MR. SUMEDHA R. BHOSEKAR
D/O MR. RAVINDRA V. TORGAL
AGED ABOUT 35 YEARS
RESIDING AT D-102, CENTURY
PARADISE APARTMENT, NANDA
DEEPA ROAD, TEJASWININAGAR
NEAR NANDA DEEPA APARTMENTS
BANGALORE - 560 076.        ...RESPONDENT(COMMON)

(BY SRI AMIT A MANDGI, ADV.)

     THESE M.F.As. ARE FILED UNDER SECTION 19(1) OF
THE FAMILY COURTS ACT 1984, PRAYING AGAINST THE
JUDGMENT AND DECREE DATED:05.06.2017 PASSED ON MC
NO.1470/2011 &2184/2012 ON THE FILE OF THE PRINCIPAL
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JUDGE, FAMILY COURT, BENGALURU, DISMISSING THE
PETITION FILED U/S.13(1) (ia) OF HINDU MARRIAGE ACT &
ALLOWING THE COURTER CLAIM OF THE RESPONDENT/WIFE
U/S 9 OF THE HINDU MARRIAGE ACT.

     THESE APPEALS COMING ON FOR ORDERS THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                    JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeals.

2. The aforesaid memo is taken on record.

Accordingly, the appeals are dismissed as withdrawn.

SD/-

JUDGE

SD/-

JUDGE

NMS