Smt. Vijaya W/O Vasappa Aladi vs Mr. Vasappa S/O Ishwarappa Aladi
2023 Latest Caselaw 3192 Kant

                                                          -1-
                                                                   MFA No. 101634 of 2017




                                        IN THE HIGH COURT OF KARNATAKA,

                                                 DHARWAD BENCH

                                     DATED THIS THE 13TH DAY OF JUNE, 2023

                                                      PRESENT
                                       THE HON'BLE MR JUSTICE S G PANDIT
                                                         AND
                                   THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                             MISCELLANEOUS FIRST APPEAL NO. 101634 OF 2017 (FC-)

                            BETWEEN:

                                SMT. VIJAYA W/O. VASAPPA ALADI,
                                AGE: 37 YEARS, OCC: HOUSEHOLD WORK,
                                R/O: H. NO. 30, PRASANNA COLONY,
                                BASAVESHWAR NAGAR, HUBBALLI,
                                TQ: HUBBALLI, DIST: DHARWAD.

                                                                             ...APPELLANT.
                            (BY SRI. GANGADHAR S. HOSAKERI, ADVOCATE).
MOHANKUMAR
B SHELAR                    AND:

Digitally signed by
MOHANKUMAR B SHELAR             MR. VASAPPA S/O. ISHWARAPPA ALADI,
Location: High Court of
Karnataka, Dharwad
Date: 2023.06.15 11:01:21
                                AGE: 41 YEARS, OCC: RAILWAY EMPLOYEE,
+0530
                                R/O: MIG-31, GAMANAGATTI ROAD, NAVANAGAR,
                                HUBBALLI, TQ: HUBBALI, DIST: DHARWAD.

                                                                            ...RESPONDENT
                            (BY SRI. VIJAY S. CHINIWAR, ADV. FOR R1).

                                   THIS MFA IS FILED U/S 19 (1) OF THE FAMILY COURT ACT,
                            AGAINST THE JUDGMENT AND DECREE DATED 28.02.2017, PASSED
                            IN MATRMONIAL CASE NO. 237/2014 ON THE FILE OF THE
                            PRINCIPAL JUDGE, FAMILY COURT, HUBBALLI, ALLOWING THE
                            PETITION FILED U/SEC. 9 OF THE HINDU MARRIAGE ACT.
                                   -2-
                                          MFA No. 101634 of 2017




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



                             ORDER

Learned counsel for the appellant has filed a memo

dated 13.06.2023 seeking leave of this Court to withdraw

the appeal.

The said memo is placed on record.

In view of the memo and supporting submission, the

above appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

Svh/-