Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sri P Punith Kumar vs Smt Harshitha
2023 Latest Caselaw 3043 Kant

Citation : 2023 Latest Caselaw 3043 Kant
Judgement Date : 8 June, 2023

Karnataka High Court
Sri P Punith Kumar vs Smt Harshitha on 8 June, 2023
Bench: Alok Aradhe Hegde, Arhj
                                            -1-
                                                  NC: 2023:KHC:19466-DB
                                                       MFA No. 7313 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF JUNE, 2023

                                         PRESENT
                          THE HON'BLE MR JUSTICE ALOK ARADHE
                                           AND
                     THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                   MISCELLANEOUS FIRST APPEAL NO. 7313 OF 2022 (FC)
                   BETWEEN:

                   SRI P PUNITH KUMAR,
                   S/O H S PRABHU SWAMY,
                   AGED ABOUT 29 YEARS,
                   R/A NO.31, 5TH CROSS,
                   SANJEEVINI NAGAR,
                   IST STAGE, HEGGANAHALLI CROSS,
                   VISHWANEEDAM POST,
                   BANGALORE-560091.
                                                               ...APPELLANT
                   (BY SRI BHADRAVADI SIDDESWARA, ADVOCATE)
                   AND:

                   SMT HARSHITHA,
Digitally signed   W/O PUNITH KUMAR,
by BELUR
RANGADHAMA         AGED ABOUT 24 YEARS,
NANDINI            R/A LINGAITHARA BEEDI,
Location: HIGH     NEW BADAVANE, KINAKALI VILLAGE,
COURT OF
KARNATAKA          YELANDURU, CHAMARAJANAGARA-571441,
                   PRESENTLY R/A NO.330,
                   3RD CROSS, T K LAYOUT,
                   MYSORE - 570 022.
                                                           ...RESPONDENT
                        THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
                   COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
                   26.08.2022 PASSED IN M.C.NO.657/2021  ON THE FILE OF
                   THE    PRINCIPAL  JUDGE,   FAMILY   COURT,   MYSURU,
                   DISMISSING THE PETITION FILED UNDER SECTION 9 OF THE
                   HINDU MARRIAGE ACT.
                               -2-
                                    NC: 2023:KHC:19466-DB
                                         MFA No. 7313 of 2022




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

A memo has been filed by the learned counsel for the

appellant seeking leave of the Court to withdraw the appeal.

2. The aforesaid memo is taken on record.

3. In the result, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BRN

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter