Fayika Khanm vs Faizal Ahmed Khan
2023 Latest Caselaw 505 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 06TH DAY OF JANUARY, 2023

                        BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

    WRIT PETITION No.47148 OF 2017 (GM-FC)

BETWEEN:

FAYIKA KHANM
D/O FAIZAL AHMED KHAN,
AGED ABOUT 8 YEARS,
MINOR REPRESENTED BY MOTHER GUARDIAN
SMT.NAZIYZ ASMA,
W/O FAIZAL AHMED KHAN,
D/O ABDUL GAFAAR SHARIEF,
AGED ABOUT 31 YEARS,
R/O NO.2339, 21ST WEST CROSS,
ASHOKA ROAD, LASHKAR MOHALLA,
MYSURU - 570 001.                         ... PETITIONER

(BY SRI NARAYANA MAYYAR, ADVOCATE FOR
    SRI S.R.HEGDE HUDLAMANE, ADVOCATE)

AND:

FAIZAL AHMED KHAN
S/O LATE NAZIR AHMED KHAN,
AGED ABOUT 49 YEARS,
R/O NO.1630, MUSLIM BLOCK,
HUSUR TOWN, MYSORE - 570 001.            ... RESPONDENT

(BY SRI MOHAMMED TAHIR, ADVOCATE)


       THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
MODIFY THE JUDGMENT AND ORDER PASSED BY THE LEARNED
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ADDITIONAL    FAMILY   COURT        MYSORE   MADE    IN   C.MISC.
NO.526/2014 DATED 05.07.2017 AS PER ANNEXURE-E ON THE
APPLICATION   FILED    BY     THE     PETITIONER   FOR    INTERIM
MAINTENANCE UNDER SECTION 125 (1) OF CR.P.C.


     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:

                             ORDER

Sri.Narayan Mayyar., learned counsel on behalf of

Sri.S.R.Hegde Hudlamane., for petitioner has appeared in

person.

Sri.Mohammed Tahir., learned counsel for

respondent has appeared through video conferencing.

Counsel Sri.Narayan Mayyar., submits that a memo

has been filed stating that the Writ Petition may be

dismissed as withdrawn. Counsel therefore, submits that

the memo may be placed on record and the Writ Petition

may be dismissed as withdrawn.

Submission is noted.

Memo is placed on record.

The Writ Petition is dismissed as withdrawn.

Sd/-

JUDGE

TKN