Smt Mahina Mubarak S vs Sri Mohammed Iyaz Ahmed @ Dunna
2023 Latest Caselaw 658 Kant

                                             -1-
                                                       MFA No. 274 of 2023




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 10TH 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. 274 OF 2023 (GW)
                BETWEEN:
                SMT. MAHINA MUBARAK S
                W/O MOHAMMED IYAZ
                AHMED @ DUNNA
                AGED ABOUT 31 YEARS
                R/O NO.21, 6TH CROSS
                2ND MAIN ROAD
                VINOBA NAGAR, K.G. HALLI
                BENGALURU - 560 045.

                                                                ...APPELLANT
                (BY SRI K S NARESH SANTHOSH., ADV)
Digitally
signed by B A   AND:
KRISHNA
KUMAR
Location:
                SRI MOHAMMED IYAZ AHMED @ DUNNA
High Court of   S/O MOHAMMED DASTHAGIR
Karnataka
                AGED ABOUT 47 YEARS
                R/O NO.3317, SAIT COMPOUND
                BANGARPET KOLAR DISTRICT
                PIN - 563 114.

                                                             ...RESPONDENT

                      THIS MFA IS FILED UNDER SECTION 47 OF THE GUARDIAN
                AND WARDS ACT, 1980, PRAYING AGAINST THE ORDER DATED
                06.12.2022 PASSED ON I.A.NO.I IN G AND WC.NO.7/2022 ON THE
                FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, AT KGF,
                REJECTING THE I.A.NO.I FILED UNDER SECTION 12(1) OF G AND
                WC.

                     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
                ALOK ARADHE J., DELIVERED THE FOLLOWING:
                                -2-
                                            MFA No. 274 of 2023




                          JUDGMENT

In view of objections raised by the office, learned counsel

for the appellant seeks leave of this Court to withdraw the

appeal with liberty to file a writ petition. He is permitted to do

so.

Accordingly, the appeal is dismissed as withdrawn with

liberty aforesaid.

Let original documents be returned to the learned counsel

for the appellant on substitution thereof by a photocopy.

Sd/-

JUDGE

Sd/-

JUDGE

NMS