Sri.Nithyananda vs Smt.Lakshmi R
2023 Latest Caselaw 3820 Kant

                                             -1-
                                                   NC: 2023:KHC:22333-DB
                                                      MFA No.2352 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 28TH 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.2352 OF 2020 (FC)
               BETWEEN:

               1.    SRI. NITHYANANDA
                     S/O R. JAYAKUMARA
Digitally            AGED ABOUT 43 YEARS
signed by
RUPA V               R/AT NO.3865, 2ND CROSS
Location:            GANDHINAGARA, MYSURU 570007.
High Court                                                   ...APPELLANT
of Karnataka
               (BY SRI. SACHIN D.D. ADV.,)
               AND:

               1.    SMT. LAKSHMI R
                     W/O J. NITHYANANDA
                     D/O RANGASWAMY AND SIDDAMMA
                     AGED ABOUT 36 YEARS
                     R/AT NO.660, K R MILL COLONY
                     NAGANAHALLI POST, MYSURU 570007.

                     ALSO RT/AT NO.31, KR MILL COLONY
                     NAGANAHALLI POST, MYSURU-570007
                                                           ...RESPONDENT
                     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT,
               AGAINST THE JUDGMENT AND DECREE DATED 03.01.2020
               PASSED IN MC NO.856/2018 ON THE FILE OF          THE I
               ADDITIONAL PRL. JUDGE, FAMILY COURT, MYSURU,
               DISMISSING THE PETITION FILED UNDER SECTION 13(1)(i-a)(i-
               b) OF HINDU MARRIAGE ACT.

                   THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                                   NC: 2023:KHC:22333-DB
                                      MFA No.2352 of 2020




                       JUDGMENT

A memo has been filed seeking leave of this Court

to withdraw the appeal. The aforesaid memo is taken

on record.

Accordingly, the appeal is dismissed as withdrawn.

Consequently, the pending interlocutory

application, if any, is also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV