Sri. Avishek Dey vs Smt. Sudeepa Sen Dey
2023 Latest Caselaw 1509 Kant

                                               -1-
                                                      MFA No. 8029 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 22ND DAY OF FEBRUARY, 2023

                                           PRESENT

                           THE HON'BLE MR JUSTICE ALOK ARADHE

                                               AND

                       THE HON'BLE MR JUSTICE VIJAYKUMAR A PATIL

                    MISCELLANEOUS FIRST APPEAL NO.8029 OF 2016 (FC)


                   BETWEEN:

                   SRI. AVISHEK DEY
                   S/O AMAR KUMAR DEY,
                   AGED ABOUT 33 YEARS
                   R/O NO.120Y, 4TH PHASE,
                   100 FEET RING ROAD,
                   BANASHANKARI III STAGE,
                   BENGALURU - 560 085.
Digitally signed
by GAYATHRI N                                                 ...APPELLANT
Location: HIGH
COURT OF           (BY SRI. SURYA, ADVOCATE FOR;
KARNATAKA
                       SRI. SIJI MALAYIL, ADVOCATE)

                   AND:

                   SMT. SUDEEPA SEN DEY
                   W/O MR AVISHEK DEY,
                   D/O SRI. SHAMBHU LAL SEN,
                   AGED ABOUT 27 YEARS
                   R/O NO.58,TARA NIVAS,
                   RANGANATHA LAYOUT,
                   MAHADEVAPURA,
                             -2-
                                        MFA No. 8029 of 2016




BENGALURU - 560 048.
                                                ...RESPONDENT
(BY SMT. GOWHAR UNNISA, ADVOCATE)


                         *********


     THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT, AGAINST THE JUDGMENT AND DECREE
DATED 17.09.2016 PASSED ON MC NO.3823/14 ON THE FILE
OF THE PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
ALLOWING THE PETITION FILED UNDER SECTION 13(1) (ia) OF
THE HINDU MARRIAGE ACT. R/W SEC.27(1d) OF THE SPECIAL
MARRIAGE ACT.

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


                         JUDGMENT

Sri Surya, learned counsel for Sri Siji Malayil, learned

counsel for the appellant appears through video

conference and submits that there is no instructions to

argue the matter and the name of Sri Siji Malayil, learned

counsel be deleted from the cause list.

2. Smt. Gowhar Unnisa, learned counsel for the

respondent is present.

MFA No. 8029 of 2016

3. In view of the aforesaid submission, the appeal is

dismissed for non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

NG CT : SV