Smt Amrita Pallavi vs Sri Kumar Gaurav
2022 Latest Caselaw 13242 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 23RD 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.7479/2019 (FC)

BETWEEN:

SMT AMRITA PALLAVI
AGED ABOUT 37 YEARS
W/O KUMAR GAURAV
D/O M.K. SINHA
R/AT S03-805
SOMONDOVILLE APARTMENTS
NEWTOWN, ELECTRONIC CITY
PHASE-1, BENGALURU - 560 100.           ...APPELLANT

(BY SRI BASAVARAJ GODACHI, ADV. - ABSENT)

AND:

SRI KUMAR GAURAV
AGED ABOUT 37 YEARS
S/O NIRMAL KUMAR SINHA
R/AT F-102, ROYAL LEGEND
APARTMENTS, BOMMANAHALLI
BENGALURU - 560 068.                    ...RESPONDENT

(BY SRI PRADEEP K. GAONKAR, ADV. - ABSENT)

      THIS M.F.A. IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURTS ACT 1984 PRAYING TO SET ASIDE THE
JUDGMENT     AND     DECREE   DATED    08.08.2019  IN
M.C.2183/2014 ON THE FILE OF IV ADDITIONAL PRINCIPAL
JUDGE, FAMILY COURT BENGALURU.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                    JUDGMENT

None for the appellant even when the matter is

called in the second round. It appears that the appellant

is not interested in prosecuting the appeal. Accordingly,

the appeal is dismissed for want of prosecution.

SD/-

JUDGE

SD/-

JUDGE

NMS