Mrs.Shalu Jain vs Mr.Abhishek Jain
2023 Latest Caselaw 3571 Kant

                                            -1-
                                                    NC: 2023:KHC:21374-DB
                                                       MFA No.3152 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 21ST 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.3152 OF 2022 (FC)
               BETWEEN:

               1.    MRS. SHALU JAIN
                     W/O ABHISHEK JAIN
Digitally            AGED ABOUT 41 YEARS
signed by            WAS RESIDING AT FLAT NO.D-401
RUPA V               KEERTHI RIVERIA, 6TH MAIN
Location:            KAGGADASAPURA, CV RAMAN NAGAR
High Court
of Karnataka         BENGALURU-560093.
                     PRESENT RESIDING AT:
                     FLAT NO.203, SHIVA GANGA COMPLE
                     APARTMENT, NEXT TO HP PETROL BUNK
                     KAGGASAPURA MAIN ROAD
                     C V RAMAN NAGAR
                     BENGALURU-560093.
                     OFFICE AT:
                     MRS. SHALU JAIN
                     SENIOR PROGRAMME MANAGER
                     ADOBE TOWER BLOCK A
                     PRESTIGE PLATINA TECH PARK
                     MARATHALLI SARJAPUR OUTER RING ROAD
                     KADUBEESANAHALLI
                     BENGALURU-560087.
                                                              ...APPELLANT
               (BY SMT. MANJU S, ADV.,)
               AND:

               1.    MR. ABHISHEK JAIN
                     S/O SRI. SANJAY KUMAR JAIN
                     AGED ABOUT 43 YEARS
                     R/AT NO.2891, 2ND FLOOR
                     2ND MAIN ROAD, HAL 2ND STAGE
                              -2-
                                   NC: 2023:KHC:21374-DB
                                      MFA No.3152 of 2022




     NR BUS STOP,
     BENGALURU-560008.
                                           ...RESPONDENT
                               ---
     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
14.06.2021 PASSED IN M.C.NO.1959/2016 ON THE FILE OF
THE II ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BENGALURU,          ALLOWING THE PETITION FILED UNDER
SECTION 13(1) (i-a) AND (i-b) OF THE HINDU MARRIAGE ACT.

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

                      JUDGMENT

Mr.Manju S., learned counsel for the appellant

seeks leave of this Court to withdraw from the case.

She is permitted to do so.

2. None 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