Nandini vs Sri. Tejesh Kumar B.K
2023 Latest Caselaw 295 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY 2023

                        PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

  THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

             M.F.A. NO.6190 OF 2019 (FC)
BETWEEN:

NANDINI
W/O B.K. TEJESH KUMAR B.K.
AGED ABOUT 28 YEARS
RESIDING AT NO. DOOR NO.317
BHASAVESHWARA NAGAR
S.B.M. LAYOUT, NEAR DEEPA NAGAR
BOGADI, MYSORE.
                                           ... APPELLANT
(BY MR. GIRISHA N.R. ADV.,)

AND:

SRI. TEJESH KUMAR B.K.
S/O SRI. KUMARASWAMY
AGED ABOUT 32 YEARS
AVAILABLE AT I M S HEALTH
OMEGA BLOCK
EMBASSY TECH SQUARE MAIN ROAD
KAVERAPPA LAYOUT
KADUBEESANAHALLI
BENGALURU-560 103.

ALSO AVAILABLE AT DOOR NO. 257
TEJESH NILAYA, HOYSALA NAGAR
POLICE COLONY, HASSAN.
                                  ... RESPONDENT
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     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
AGAINST THE JUDGMENT AND DECREE DATED 27.04.2019
PASSED IN MC NO.600/2017 ON THE FILE OF THE III
ADDITIONAL PRL. JUDGE, FAMILY COURT, MYSURU,
DISMISSING THE PETITION FILED UNDER SECTION 9 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 aforesaid memo,

the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV