Ahmed Basha vs Reshma M
2023 Latest Caselaw 587 Kant

                                             -1-
                                                         MFA No.1145 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 9TH DAY OF JANUARY 2023
                                           PRESENT
                             THE HON'BLE MR. JUSTICE ALOK ARADHE
                                             AND
                         THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
                        MISCELLANEOUS FIRST APPEAL NO.1145 OF 2021 (FC)
                   BETWEEN:

                   1.    AHMED BASHA
                         S/O MOHAMMED BAIG
                         AGED ABOUT 42 YEARS
                         R/AT NO 4, SOUTH CROSS
Digitally signed         3RD FLOOR, STREET MG GARDEN
by RUPA V
                         NEELASANDRA, BANGALORE 560047.
Location: High
Court of
Karnataka                                                       ...APPELLANT
                   (BY SRI. SYED KHALEEL PASHA, ADV.,)
                   AND:

                   1.    RESHMA M
                         D/O LATE MOHAMMED ANWAR AHMED
                         AGED ABOUT 37 YEARS
                         RESIDING AT NO 42, 9TH MAIN
                         JAGIEEVANRAMNAGAR, BANGALORE 560026.

                                                              ...RESPONDENT

                         THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
                   COURTS ACT AGAINST THE JUDGMENT AND DECREE DATED
                   22.09.2020 PASSED IN OS.NO.315/2016 ON THE FILE OF THE
                   III ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
                   DISMISSING THE SUIT FILED UNDER SECTION 26 ORDER 7
                   RULE 1 OF CPC. R/W SECTION 7(1) EXPLANATION (A) OF THE
                   FAMILY COURTS ACT.
                          -2-
                                    MFA No.1145 of 2021




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

                     JUDGMENT

Mr.Syed Khaleel Pasha, learned counsel for the

appellants has filed a memo seeking leave of this Court

to withdraw the appeal. The aforesaid memo is taken

on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV