Likitha vs Mr Dhevarath A C
2023 Latest Caselaw 6019 Kant

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                                                        NC: 2023:KHC:30740
                                                     WP No. 18795 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 29TH DAY OF AUGUST, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                       WRIT PETITION NO. 18795 OF 2023 (GM-FC)

                   BETWEEN:

                   LIKITHA,
                   AGED ABOUT 27 YEARS,
                   D/O MR. RAGHAVENDRA D
                   R/AT NO. 151, VISHWANTH NAGENAHALLI,
                   R T NAGAR POST, BENGALURU 560 032.
                   REPRESENTED BY HER
                   SPECIAL POWER OF ATTORNEY,
                   SMT. NIRMALA G K,
                   W/O MR. RAGHAVENDRA D,
                   AGED ABOUT 48 YEARS,
                   R/AT NO. 151, VISHWANATH NAGENAHALLI,
                   R T NAGAR POST, BENGALURU 560 032.
                                                              ...PETITIONER
                   (BY SRI. SHASHI KIRAN SHETTY., SENIOR COUNSEL A/W
Digitally signed       SRI. A MAHESH CHOWDHARY.,ADVOCATE)
by SHARADA
VANI B             AND:
Location: HIGH
COURT OF
KARNATAKA          MR DHEVARATH A C,
                   AGED ABOUT 29 YEARS,
                   S/O H CHANDRASHEKAR
                   R/AT NO. 6/4, 5/5, 2ND CROSS,
                   POOJA GARDEN, KALKERE,
                   CHANNASANDRA VILLAGE,
                   HORAMAVU, BENGALURU 560 043.
                                                           ...RESPONDENT
                   (NOTICE TO RESPONDENTS IS D/W V.C.O DATED 29/08/2023)

                       THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
                   THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
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                                                  NC: 2023:KHC:30740
                                            WP No. 18795 of 2023



HONBLE PRINCIPAL JUDGE, FAMILY COURT AT BENGALURU TO
DISPOSE OF THE PROCEEDINGS IN M.C. NO. 6828/2022 FILED
UNDER SECTION 13(1) (I-A) OF THE HINDU MARRIAGE ACT,
1955 BY THE PETITIONER WITHIN 3 MONTHS VIDE ANNEXURE-
B.

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

                            ORDER

The subject matter of this Writ Petition is

substantially similar to the one in W.P.No.14769/2023

(GM-FC) between SRI. N RAJEEV vs. SMT. C DEEPA,

disposed off by this Court on 26.07.2023 directing

disposal of M.C.No. 5779/2018 therein pending on the file

of Family Court below within a period of one month. The

relief granted to the litigant in the cognate Petition needs

to be extended to the Petitioner herein on the principle of

parity of course, subject to admissible variation.

2. Notice to Respondent is dispensed with since

he will have full opportunity of participation in the

proceedings before the Family Court below.

In view of the above, this Writ Petition is disposed off

requesting learned Principal Judge, Family Court,

NC: 2023:KHC:30740 WP No. 18795 of 2023

Bengaluru, to dispose off the pending M.C.No. 6828/2022

within an outer limit of one year. All contentions are kept

open.

The Registry shall send a copy of this judgment to

the Respondent-husband and to the learned judge of the

Court below through Speed Post, immediately.

Sd/-

JUDGE

Bsv