Smt.S. Kavya vs Sri.Mahesh
2022 Latest Caselaw 12710 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 31ST 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.1699 OF 2022 (FC)
BETWEEN:

SMT. S. KAVYA
D/O SHAMBULINGAPPA
W/O MAHESH
GAJJEGALLI VILLAGE
MANDEGALLI POST-571311
KADKOL HOBLI, MYSURU TALUK.
                                         ... APPELLANT
(BY MR. CHANDRAKANTH R. GOULAY, ADV.,)

AND:

SRI. MAHESH
S/O SHAMBAIAH
AGED ABOUT 34 YEARS
R/AT NO.32
LALITHADRIPURA MAIN ROAD
LALITHADRIPURA
MYSURU TALUK 570028.
                                     ... RESPONDENT
                         ---

     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
AGAINST THE JUDGMENT AND DECREE DATED 20.02.2020
PASSED IN MC NO. 469/2019 ON THE FILE OF THE PRL. I
ADDITIONAL JUDGE, FAMILY COURT, MYSURU, DISMISSING
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THE PETITION FILED UNDER SECTION 13(1)(i-a)(i-b) OF THE
HINDU MARRIAGE ACT.

    THIS M.F.A. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Mr.Chandrakanth R.Goulay, 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withdrawn.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