Smt. Tulajamma W/O Ashok Hoda vs Ashok S/O Adappa Hoda
2023 Latest Caselaw 2658 Kant

                                                          -1-
                                                                  MFA No. 101064 of 2023




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                       DATED THIS THE 26TH DAY OF MAY, 2023

                                                      PRESENT
                                         THE HON'BLE MR JUSTICE S G PANDIT
                                                         AND
                                     THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                                MISCELLANEOUS FIRST APPEAL NO. 101064 OF 2023
                                                        (FC-)
                              BETWEEN:

                                  SMT. TULAJAMMA W/O. ASHOK HODA,
                                  AGE. 56 YEARS, OCC. HOUSEHOLD WORK,
                                  R/O. TAVARAGERA-584131,
                                  TQ. KUSHTAGI, DIST. KOPPAL

                                                                              ...APPELLANT

                              (BY SRI. SHRIHARSH A. NEELOPANT, ADVOCATE)

                              AND:
           Digitally signed
           by
           MOHANKUMAR
           B SHELAR
                                  ASHOK S/O. ADAPPA HODA,
MOHANKUMAR Location: High
B SHELAR   Court of               AGE. 61 YEARS, OCC. AGRICULTURE AND BUSINESS,
           Karnataka,
           Dharwad
           Date:                  R/O. NEAR DYAMAVVA TEMPLE,
           2023.05.30
           11:32:18 +0530
                                  TAVARAGERA-584131,
                                  TQ. KUSHTAGI DIST. KOPPAL.


                                                                            ...RESPONDENT

                                    THIS MFA IS FILED U/S.19 (1) OF THE FAMILY COURT ACT
                              1984, PRAYING THIS COURT TO, ALLOW THIS REVISION PETITION,
                              SET ASIDE THE ORDER DATED 27.10.2022, IN CRL. REV. PETITION
                              NO. 19/2022 PASSED BY THE PRINCIPAL JUDGE FAMILY COURT
                              KOPPAL, AND ALLOW THE CRL. MISC NO. 415/2016, IN THE
                              INTEREST OF JUSTICE AND EQUITY.
                               -2-
                                       MFA No. 101064 of 2023




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


                         JUDGMENT

Learned counsel for the appellant files a memo

seeking leave of this Court to withdraw the appeal with

liberty to file proper petition or appeal.

The said memo is taken on record.

The appeal is dismissed as withdrawn with the above

liberty.

Sd/-

JUDGE

Sd/-

JUDGE

Svh/-