Sri.Praveen Kumar L.S vs Smt. Deepika S
2023 Latest Caselaw 7785 Kant

                                                  -1-
                                                        NC: 2023:KHC:41070-DB
                                                          MFA No.5987/2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 17TH DAY OF NOVEMBER, 2023
                                            PRESENT
                          THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                  AND
                           THE HON'BLE MR JUSTICE K V ARAVIND
                   MISCELLANEOUS FIRST APPEAL No.5987/2023 (FC)
                   BETWEEN:

                   SRI. PRAVEEN KUMAR L.S
                   S/O L S SHASHIKUMAR
                   AGED ABOUT 36 YEARS
                   R/O L KADAYYA FANCY BHANDARA
                   OPP. TO DEVARAJ MARKET
                   HANUMANTHA ROA ROAD
                   MYSORE-570001                                  ...APPELLANT

                   (BY SRI MALLIKARJUNA REDDY N.A, ADVOCATE FOR
                       SRI KARTHIK V., ADVOCATE)

                   AND:
                   1.   SMT. DEEPIKA S
                        W/O PRAVEEN KUMAR L S
Digitally signed        AND D/O SURESHA
by PRABHU               AGED ABOUT 32 YEARS
KUMARA
NAIKA                   HOUSE WIFE
Location: High     2.   LEKHANA P
Court of
Karnataka               D/O PRAVEEN KUMAR L S
                        AGED ABOUT 8 YEARS
                        MINOR
                        REPRESENTED BY HER
                        MOTHER AND NATURAL GUARDIAN
                        FIRST RESPONDENT
                        R/O ARE R/O AT B H ROAD
                        THOPINAGATTA, HARIGE
                        VIDYANAGARA POST
                        SHIVAMOGGA-577203.
                                                                  ...RESPONDENTS
                             -2-
                                     NC: 2023:KHC:41070-DB
                                        MFA No.5987/2023



     THIS MISCELLANEOUS FIRST APPEAL FILED UNDER SECTION
19(1) OF FAMILY COURT ACT PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE DATED 25.04.2023 PASSED IN
CRI.MISC.NO.150/2022 ON THE FILE OF THE PRINCIPAL JUDGE,
FAMILY COURT, SHIVAMOGGA,    ALLOWING THE PETITION FILED
UNDER SECTION 125 OF CR.P.C.

    THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned Counsel for the appellants submits memo for

withdrawal of the appeal with liberty to file fresh appeal.

Reserving liberty as prayed for, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PKN