Sri Gautam Raghunath Sharma vs Smt Meghashree
2023 Latest Caselaw 2702 Kant

                                               -1-
                                                        MFA No. 2873 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 29TH DAY OF MAY, 2023

                                            PRESENT
                             THE HON'BLE MR JUSTICE ALOK ARADHE
                                              AND
                        THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                   MISCELLANEOUS FIRST APPEAL NO. 2873 OF 2022 (FC)
                   BETWEEN:

                   1.    SRI GAUTAM RAGHUNATH SHARMA,
                         S/O RAGHUNATH SHARMA,
                         AGED ABOUT 42 YEARS,
                         RESIDING AT NO.64/1,
                         SAI KRUPA, PIPELINE,
                         YESHWANTHAPUR, BENGALURU.
                                                                ...APPELLANT
                   (BY SRI. AMIT A MANDGI, ADVOCATE)
                   AND:

                   1.    SMT MEGHASHREE,
                         D/O B.R.VENAKTAMAN,
                         AGED ABOUT 38 YEARS,
Digitally signed
by BELUR                 RESIDING AT NO.4b,
RANGADHAMA               3rd FLOOR, TRISHUL RESIDENCY,
NANDINI                  J.P.NAGAR, 5th PHASE, BENGALURU.
Location: HIGH                                              ...RESPONDENT
COURT OF
KARNATAKA               THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
                   AGAINST THE JUDGMENT AND DECREE DATED 27.01.2022
                   PASSED IN MC NO.4018/2013 ON THE FILE OF THE I
                   ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
                   DISMISSING THE PETITION FILED UNDER SECTION 9 OF THE
                   HINDU MARRIAGE ACT.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY,
                   ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                                        MFA No. 2873 of 2022




                         JUDGMENT

Mr. Amith Mandgi, learned counsel for the appellant.

2. Learned counsel for the appellant has filed a memo

seeking leave of the Court to withdraw the appeal.

3. The aforesaid memo is taken on record.

4. Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

brn