Smt Lathasree H J vs Sri Manjunath V
2023 Latest Caselaw 5127 Kant

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                                                   NC: 2023:KHC:26715
                                                       CP No. 116 of 2020




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 1ST DAY OF AUGUST, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE S.G.PANDIT
                         CIVIL PETITION NO. 116 OF 2020
              BETWEEN:

              SMT. LATHASREE H J
              W/O MANJUNATH V,
              D/O SRI. JAGADGIRISH,
              AGED 25 YEARS,
              R/AT SRIHARI NILAYA
              5TH CROSS, 40FT ROAD,
              SAPTHAGIRI WEST EXTENSION,
              TUMKURU CITY.
                                                             ...PETITIONER
              (BY SRI NARAYAN M. NAIK, ADV.)

              AND:

              SRI MANJUNATH V
              AGED ABOUT 30 YEARS,
              S/O SRI. M.L VENKATESH,
              R/AT NO.455, COTTON PET MAIN ROAD,
Digitally     NEAR CENTRAL CRIME BRANCH,
signed by
NANDINI B G   PEER BOUNDARY, CHICKPET,
Location:     BENGALURU-560053.
HIGH COURT
OF
KARNATAKA     AND ALSO R/AT NO.162,
              SREE RANGANATHA SWAMY NILAYA,
              11TH MAIN, NAGENDRA BLOCK,
              50TH MAIN ROAD,
              OPP. AYYAPPA TEMPLE
              BENGALURU-560050.
                                                            ...RESPONDENT
              (RESPONDENT SERVED & UNREPRESENTED)

                   THIS PETITION IS FILED UNDER SECTION 24 OF CPC,
              PRAYING TO A) PASS AN ORDER FOR WITHDRAWING THE PETITION
              FILED BY THE RESPONDENT AGAINST THE PETITIONER IN
              M.C.NO.3603/2019 UNDER SECTION 9 OF THE HINDU MARRIAGE
                                -2-
                                     NC: 2023:KHC:26715
                                          CP No. 116 of 2020




ACT, 1955 PRAYING FOR JUDGMENT AND DECREE FOR THE
RESTITUTION OF CONJUGAL RIGHTS WHICH IS TITLED AS
MANJUNATH.V V/S. SMT. LATHASREE H.J. NOW PENDING ON THE
FILE OF LEARNED VI ADDL. PRINCIPAL JUDGE, FAMILY COURT,
BENGALURU TO THIS COURT AND TRANSFER THE SAME TO THE FILE
OF PRINCIPAL FAMILY JUDGE, TUMKURU FOR DISPOSAL IN
ACCORDANCE WITH LAW BY ALLOWING THIS PETITION AND ETC.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:

                          ORDER

Memo dated 01.08.2023 is filed seeking leave to

withdraw the Civil Petition.

2. Memo is placed on record.

Civil Petition is dismissed as withdrawn.

Sd/-

JUDGE

NC CT:bms