Sri Manoj vs Smt Shailaja
2022 Latest Caselaw 12691 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 29TH DAY OF OCTOBER 2022

                        PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

  THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

            M.F.A. No.1781 OF 2022 (FC)
BETWEEN:

SRI. MANOJ
S/O CHANDRASHEKAR
AGED ABOUT 38 YEARS
R/AT KEREBAIL VILLAGE
PERMANNUR POST
MANGALORE TALUK
DISTRICT-577421.
                                   ... APPELLANT
(BY MS/MRS. KUMARI ASHA, ADV.,)

AND:

SMT. SHAILAJA
D/O SURESHKUMAR
AGED ABOUT 32 YEARS
RESIDING AT VIDYANAGAR
MOORUKATTE, KUMPALA
MANGALORE-575 022.
                                     ... RESPONDENT
                          ---

      THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
23.08.2019 PASSED IN M.C.NO.376/2016 ON THE FILE OF
THE PRINCIPAL JUDGE, FAMILY COURT, DAKSHINA
KANNADA, MANGALURU, ALLOWING THE PETITION FILED
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UNDER SECTION 13(1)(ia) OF THE HINDU MARRIAGE ACT,
1955.

    THIS M.F.A. 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

appeal.

The aforesaid memo is taken on record.

For the reasons assigned in the memo, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

SS