Sri Imran Khan vs Smt Almas Khanum
2023 Latest Caselaw 70 Kant

                                             -1-
                                                     MFA No.1069 of 2017




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND 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.1069 OF 2017 (GW)

                   BETWEEN:

                   1.    SRI. IMRAN KHAN
                         S/O LATE NAZEER AHMED KHAN
                         AGED ABOUT 39 YEARS
                         RESIDING AT NO.12, 1ST FLOOR
                         BALAJI NURSERY ROAD
                         JAYANAGAR I BLOCK, KOTTI COLONY
Digitally signed         BENGALURU-560 011.
by RUPA V
Location: High
Court of                                                     ...APPELLANT
Karnataka
                   (BY SRI. N K RAMESH, ADV.,)

                   AND:

                   1.    SMT. ALMAS KHANUM
                         W/O IMRAN KHAN
                         D/O LATE SIRAJULLA KHAN
                         AGED ABOUT 27 YEARS
                         RESIDING AT NO.30, 8TH C MAIN
                         NEW GURAPPANAPALYA
                         BENGALURU-560 029.

                         NOW RESIDING AT NO.27
                         GROUND FLOOR
                               -2-
                                       MFA No.1069 of 2017




        9TH MAIN, 4TH CROSS
        BTM LAYOUT I STAGE
        BENGALURU-560 029.

                                             ...RESPONDENT

(BY SRI. SHAKEEL AHMED, ADV., FOR C/R (ABSENT))

        THIS MFA IS FILED U/S 19(1) OF THE FAMILY
COURTS ACT, R/W SEC.47(b) OF THE GUARDIANS AND
WARDS ACT, AGAINST THE JUDGMENT AND DECREE
DATED17.12.2016 PASSED IN G & W.C.NO.9/2013 ON THE
FILE OF THE V ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BENGALURU, REJECTING THE PETITION FILED
U/S 7, 9, & 17 OF THE GUARDIAN AND WARDS ACT.

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

                         JUDGMENT

Mr.N.K.Ramesh, learned counsel has filed a memo

seeking leave of this Court to enable him to retire from

the case. The aforesaid memo is taken on record.

He is permitted to retire from the case.

Office is directed to delete his name from the cause list.

MFA No.1069 of 2017

None appears for the appellant. It appears that the

appellant is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV