Sri S J Sandeep vs Smt C Veena
2023 Latest Caselaw 570 Kant

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                                                       WP No. 50266 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF JANUARY, 2023

                                           BEFORE

                          THE HON'BLE MR JUSTICE M.NAGAPRASANNA

                          WRIT PETITION NO. 50266 OF 2019 (GM-FC)

                   BETWEEN:

                   SRI. S J SANDEEP
                   S/O S.V.JAYARAM,
                   AGED ABOUT 48 YEARS,
                   OCC - NOT WORKING
                   RESIDING AT NO.14/3,
                   10TH C MAIN,
                   JAYANAGAR 1ST BLOCK,
                   BANGALORE - 68.

                                                              ...PETITIONER
                   (BY SRI. PRAKASH. M. PATIL, ADVOCATE)

                   AND:
Digitally signed
by PADMAVATHI      SMT. C VEENA
BK                 W/O S.J.SANDEEP,
Location: HIGH
COURT OF           D/O G.CHANDRASHEKAR,
KARNATAKA          AGED ABOUT 46 YEARS,
                   RESIDIG AT NO.512,
                   17TH CROSS, 36TH MAIN ROAD,
                   J.P.NAGAR, 6HT PHASE,
                   BANGALORE - 560 078.

                                                             ...RESPONDENT

                       THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
                   THE CONSTITUTION OF INDIA, PRAYING TO     QUASH THE
                   ORDER DATED:09.08.2019 PASSED ON I.A.14 IN M.C.NO.751
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                                            WP No. 50266 of 2019




OF 2013 ON THE FILE OF LEARNED IV ADDL. PRL. JUDGE,
FAMILY COURT, BANGALORE, PRODUCED AS ANNEXURE-E.

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

                                ORDER

Heard learned counsel Sri Prakash M. Patil appearing for

the petitioner.

2. The learned counsel for the petitioner has filed a

memo dated 09-01-2023, seeking to withdraw the petition.

The same is placed on record.

3. The memo reads as below:

"The petitioner submits as under:

The petitioner has challenged the order dated 09.08.2019 passed on I.A No.14 in M.C. No.751 of 2013. Now the above M.C No.751 was disposed off on merits on 14.11.2019 against which the petitioner has the judgment and decree passed in M.C.No.751/2013 by filing MFA before this Hon'ble Court which is pending for consideration. Hence the petition does not survive for consideration.

Wherefore the petitioner prays that this Hon'ble court be pleased to permit the petitioner to withdraw the above petition in the interest of justice and equity."

WP No. 50266 of 2019

4. In view of the statement made in the memo, the writ

petition is disposed of as withdrawn.

Sd/-

JUDGE

tsn*