Sri D G Manjunath vs Smt Padmashree T R
2024 Latest Caselaw 5897 Kant

Karnataka High Court

Sri D G Manjunath vs Smt Padmashree T R on 27 February, 2024

                                                -1-
                                                             NC: 2024:KHC:8144
                                                         WP No. 14903 of 2020




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 27TH DAY OF FEBRUARY, 2024

                                              BEFORE
                            THE HON'BLE MR JUSTICE C.M. POONACHA
                           WRIT PETITION NO. 14903 OF 2020 (GM-FC)
                   BETWEEN:
                   SRI. D.G. MANJUNATH,
                   S/O. LATE. D.H. GOPAL,
                   AGED ABOUT 32 YEARS,
                   NO. 26/2, CAR STREET,
                   DODDABALLAPURA TOWN,
                   BANGALORE RURAL
                   DISTRICT - 561 203
                                                                   ...PETITIONER
                   (BY SRI: V. SUBASH REDDY, ADVOCATE)

                   AND:
Digitally signed
by BHARATHI        SMT. PADMASHREE .T.R.,
S                  W/O. D.G. MANJUNATH,
Location: HIGH     D/O. RAMESH T.K.,
COURT OF
KARNATAKA          AGED ABOUT 33 YEARS,
                   RESIDING AT NO.1050,
                   CHANDRASHEKARAPURA,
                   DODDABALLAPUR TOWN,
                   BANGALORE DIST - 561 203
                                                                 ...RESPONDENT
                   (BY SRI: B.S. MURALI, ADVOCATE)

                         THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                   OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
                   IMPUGNED ORDER DTD 04.11.2020 VIDE ANNX-G IN ITS ENTIRETY
                   PASSED BY THE 4TH ADDL DISTRICT AND SESSIONS JUDGE AT
                   DODDABALLAPURA ON THE FILE M.C.NO.10028/2020 (OLD
                   NO.53/2018), AWARDING INTERIM MAINTENANCE OF RS.4,000/-
                   P.M. FROM THE DATE OF APPLICATION AND FURTHER AWARDED
                   RS.12,000/- AS LITIGATION EXPENSES TO THE RESPONDENT AND
                   ETC.,

                        THIS WRIT PETITION, COMING ON FOR PRELIMINARY
                   HEARING - B GROUP, THIS DAY, THE COURT MADE THE
                   FOLLOWING:
                                 -2-
                                                 NC: 2024:KHC:8144
                                            WP No. 14903 of 2020




                              ORDER

Learned counsel for the petitioner has filed a memo

which reads as follows:

"The petitioner above named most respectfully submits that the respondent had filed M.F.A No.7355/ 2020.[FC], before this Hon'ble court challenging the judgment and decree passed in M.C.No.10028/2020 on the file of 4th Addl. District and sessions Judge Bengaluru Rural Dist at Doddaballapura.

The petitioner and the respondent have settled the matter before the Bangalore Mediation Centre and the M.F.A No.7355/2020. [MC],came to be disposed of by order dated 21-03-2023. In view of the above subsequent developments that have taken place this Writ Petition will not survive for consideration.

Hence it is most respectfully prayed that this Hon'ble court be pleased to dismiss this Writ Petition as having become infructuous in the interest of justice and equity."

In view of the same, writ petition is dismissed as

having been rendered infructuous.

SD/-

JUDGE

PN