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Ravindranath S/O Patraiah ... vs Pushpavati W/O Ravindranath ...
2023 Latest Caselaw 4319 Kant

Citation : 2023 Latest Caselaw 4319 Kant
Judgement Date : 12 July, 2023

Karnataka High Court
Ravindranath S/O Patraiah ... vs Pushpavati W/O Ravindranath ... on 12 July, 2023
Bench: S G Pandit, Vijaykumar A.Patil
                                                  -1-
                                                           NC: 2023:KHC-D:7067-DB
                                                            MFA No.103769 of 2022




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 12TH DAY OF JULY, 2023

                                               PRESENT

                                 THE HON'BLE MR JUSTICE S G PANDIT

                                                 AND

                             THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL

                        MISCELLANEOUS FIRST APPEAL NO.103769 OF 2022 (FC)

                      BETWEEN:

                      RAVINDRANATH S/O. PATRAIAH HIREMATH,
                      AGE: 48 YEARS, OCC: PRIVATE SERVICE,
                      R/O: DOOR NO.276, GAMANAGATTI ROAD,
                      SHIVANANDA NAGAR, NAVANAGAR,
                      HUBBALLI, DIST: DHARWAD-580001.
                                                                    ...APPELLANT
                      (BY SRI. VYAS DESAI, ADVOCATE)

                      AND:

         Digitally
                      PUSHPAVATI W/O. RAVINDRANATH HIREMATH,
         signed by
         JAGADISH     AGE: 41 YEARS, OCC: TEACHER,
         TR
JAGADISH Location:
TR       DHARWAD
                      R/O: C/O: ERAMMA DHARMA SAGAR,
         Date:
         2023.07.13   WARD NO.19, MADDI GUDI,
         12:00:06 -
         0700         HOSPETE TALUK, DIST: BALLARI-583101.
                                                                  ...RESPONDENT
                      (BY SRI. SHIVARAJ S. BALLOLLI, ADVOCATE)

                           THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT
                      ACT 1984, AGAINST THE JUDGEMENT AND DECREE DATED
                      13.04.2022, PASSED IN MATRIMONIAL CASE NO.116/2020 ON
                      THE FILE OF THE PRINCIPAL JUDGE FAMILY COURT HUBBALLI,
                      DISMISSING THE PETITION FILED U/SEC. 13(1)(ia)(ib) OF THE
                      HINDU MARRIAGE ACT.
                             -2-
                                    NC: 2023:KHC-D:7067-DB
                                     MFA No.103769 of 2022




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
S.G. PANDIT J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant has filed a Memo,

dated 07.06.2023, seeking leave of this Court to withdraw

the appeal.

Memo is accepted and the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

KMS

 
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