Mr Munal Santra vs Mrs Sonam Dutta
2023 Latest Caselaw 6262 Kant

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                                                       NC: 2023:KHC:31439
                                                     WP No. 8683 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 1ST DAY OF SEPTEMBER, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                       WRIT PETITION NO. 8683 OF 2022 (GM-FC)

                   BETWEEN:

                   MR. MUNAL SANTRA,
                   AGED ABOUT 38 YEARS,
                   S/O MR S P SANTRA,
                   R/AT FLAT NO.215, MBR STEEPLE,
                   DEVARACHIKKANAHALLI,
                   BEGUR MAIN ROAD,
                   BANGALORE-560 068.
                                                               ...PETITIONER
                   (BY SRI. MANJUNATH H.,ADVOCATE)

                   AND:

                   MRS. SONAM DUTTA,
                   AGED ABOUT 37 YEARS,
Digitally signed   W/O MR MUNAL SANTRA,
by SHARADA         EMPLOYED AT NATWEST GROUP INDIA
VANI B             (FORMERLY RBS SREEDHAR SERVICES INDIA)
Location: HIGH     CAMPUS 5B RMZ ECOWORLD,
COURT OF           ADARSH PALM, RETREAT BELLANDUR,
KARNATAKA
                   BANGALORE-560 103.

                   EARLIER RESIDENT OF DOOR NO.302,
                   OM SAKTHI KRUPA, SREEDHAR MANSION,
                   114/587, 8TH CROSS, BHUVANESHWARI LAYOUT,
                   MUNNEKOLLAL, BANGALORE-560 037.

                   PERMANENT RESIDENT OF AIR VIEW COMPLEX (EAST)
                   ITI MORE P S ENGLISH BAZAR,
                   MALDA-WEST BENGAL - 732 101.
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                                                   NC: 2023:KHC:31439
                                                  WP No. 8683 of 2022



MOB-8867562320/7892916765/9434468415
[email protected]
                                                       ...RESPONDENT
(BY SMT. SWETHA G DESHPANDE.,ADVOCATE)

     THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR
RECORDS IN M.C.NO.4679/2021 PENDING BEFORE THE
HONBLE IIIRD ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT
AT BANGALORE AND ETC.,

      THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN B GROUP THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

The subject matter of this Writ Petition is

substantially similar to the one in W.P.No.14769/2023

(GM-FC) between SRI. N RAJEEV vs. SMT. C DEEPA,

disposed off by this Court on 26.07.2023 directing

disposal of M.C.No. 5779/2018 pending on the file of

Family Court below within a period of one month. The

relief granted to the litigant in the cognate Petition needs

to be extended to the Petitioner herein on the principle of

parity of course, subject to admissible variation.

2. The Division Bench of this Court in W.A.Nos.

932-933/1974 between A.V.VINODA & ANOTHER Vs.

STATE OF KARNATAKA BY ITS COMMISSIONER &

NC: 2023:KHC:31439 WP No. 8683 of 2022

SECRETARY disposed of on 11.12.1974, has held that the

Court should treat the like-cases alike and if relief is

granted to a litigant it has to be extended to a similarly

circumstanced litigant as well, there being no derogatory

circumstances.

In view of the above, this Writ Petition is disposed off

requesting learned III Addl. Principal Family Court Judge

at Bengaluru, to dispose off the subject matrimonial cause

i.e., M.C.No.4679/2021 within an outer limit of one year.

All contentions are kept open.

The Registry shall send a copy of this judgment to

the Respondent-wife and to the learned judge of the Court

below through Speed Post, immediately.

Sd/-

JUDGE Bsv