Thrinethra H.R vs Smt. Nayana D
2023 Latest Caselaw 6442 Kant

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                                                     NC: 2023:KHC:32584-DB
                                                      MFA No. 4481 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 11TH DAY OF SEPTEMBER, 2023
                                          PRESENT
                           THE HON'BLE MR JUSTICE G.NARENDAR
                                             AND
                       THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                   MISCELLANEOUS FIRST APPEAL NO. 4481 OF 2023 (MC)


                   BETWEEN:

                   THRINETHRA H.R.
                   S/O RAMAPPA,
                   AGED ABOUT 30 YEARS,
Digitally signed
by YAMUNA K L      R/AT NO.176/13,
Location: High     4TH CROSS, GANESHA BLOCK,
Court of           MAHALAKSHMI LAYOUT,
Karnataka          BENGALURU-86.
                                                              ...APPELLANT
                   (BY SRI. NATARAJ G., ADVOCATE)
                   AND:

                   SMT. NAYANA D
                   W/O THRINETHRA H R,
                   D/O DHARMAPPA,
                   AGED ABOUT 30 YEARS,
                   R/AT GANGANAHALLI VILLAGE,
                   KADUR TALUK,
                   CHIKKAMAGALUR DISTRICT.
                                                            ...RESPONDENT


                        THIS MFA IS FIELD U/S.19(1) OF THE FAMILY COURT
                   ACT, AGAINST THE JUDGMENT AND DECREE DT.21.04.2023
                   PASSED IN MC NO.81/2021 ON THE FILE OF THE SENIOR CIVIL
                   JUDGE AND JMFC, ARSIKERE, PARTLY ALLOWING IA NO.3
                   FILED U/S.24 OF HINDU MARRIAGE ACT.
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                                       NC: 2023:KHC:32584-DB
                                        MFA No. 4481 of 2023




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

                            JUDGMENT

1. Learned counsel for the appellant has filed a memo

praying leave of the Court to withdraw the appeal. The memo

reads as under:-

"MEMO FOR WITHDRAWAL That the appellant does not intend to persuade the above said matter and intends to withdraw the same and he intends to persuade by filing appropriate Writ Petition and seeks liberty to the same. Thus, seeking liberty, the appellant be permitted to withdraw the above appeal to meet the ends of justice.

Sd/-

                                         APPELLANT

      BENGALURU                            Sd/-
      DATE: 17/08/2023           ADVOCATE FOR APPELLANT"

2. The memo is taken on record. Accordingly, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE