Abdul Rehmansab A S/O Honnur Sab vs Smt Nishad Anjum W/O Abdul Rehaman Sab
2024 Latest Caselaw 1061 Kant

Karnataka High Court

Abdul Rehmansab A S/O Honnur Sab vs Smt Nishad Anjum W/O Abdul Rehaman Sab on 11 January, 2024

Author: S G Pandit

Bench: S G Pandit

                                                     -1-
                                                                NC: 2024:KHC-D:692-DB
                                                            MFA No. 101037 of 2023




                            IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                DATED THIS THE 11TH DAY OF JANUARY, 2024
                                                  PRESENT
                                    THE HON'BLE MR JUSTICE S G PANDIT
                                                    AND
                                   THE HON'BLE MR JUSTICE K V ARAVIND
                              MISCELLANEOUS FIRST APPEAL NO.101037 OF 2023 (FC)
                       BETWEEN:
                            ABDUL REHMANSAB A S/O HONNUR SAB,
                            AGE.41 YEARS, OCC. AHC IN IRB,
                            R/O. BASAVESHWAR BADAVANE,
                            NEAR SAPTAGIRI SCHOOL, WARD NO.16,
                            TQ. HOSAPETE, DIST. VIJAYANAGAR.
                                                                            ...APPELLANT
                       (BY SRI. DAYANAND M. BANDI, ADVOCATE)

                       AND:
                       1.   SMT. NISHAD ANJUM W/O. ABDUL REHAMAN SAB,
                            AGE. 32 YEARS, OCC. HOUSEWIFE,
                            R/O. D.A.R. POLICE LANE, BLOCK-L,
                            BLOCK NO.L.D. NO.L1, S.N.PET, BALLARI-583101,
                            TQ. DIST. BALLARI.

                       2.   MINOR MOHAMMED AZEEM S/O. ABDUL REHAMAN SAB,
                            AGE. 14 YEARS, OCC. STUDENT,
          Digitally
          signed by
          JAGADISH T
                            R/O. D.A.R. POLICE LANE, BLOCK-L,
JAGADISH R
TR       Date:
          2024.01.12
                            BLOCK NO.L.D. NO.L1, S.N.PET, BALLARI-583101,
          10:37:34
          +0530
                            TQ. DIST. BALLARI.

                       3.   MINOR ARSHIYA NAAZ, D/O. ABDUL REHMAN SAB,
                            AGE. 9 YEARS, OCC. STUDENT,
                            R/O. D.A.R. POLICE LANE, BLOCK-L,
                            BLOCK NO.L.D. NO.L1, S.N.PET, BALLARI-583101,
                            TQ. DIST. BALLARI.
                                                                       ...RESPONDENTS
                            THIS MFA FILED U/S.19(1) OF THE FAMILY COURT ACT 1984,
                       AGAINST THE JUDGMENT AND DECREE DATED 21.12.2022, PASSED
                       IN CRL. MISC. NO. 104/2020 ON THE FILE OF THE PRINCIPAL JUDGE
                       FAMILY COURT BALLARI, PARTLY ALLOWING THE PETITION FILED
                       U/SEC.125 OF CR.P.C.
                                -2-
                                           NC: 2024:KHC-D:692-DB
                                       MFA No. 101037 of 2023




     THIS APPEAL, COMING ON FOR            ORDERS,    THIS   DAY,
S G PANDIT J., PASSED THE FOLLOWING:

                            ORDER

Learned counsel for the appellant files a memo seeking

withdrawal of the appeal with liberty to file appropriate revision

petition.

Memo is placed on record. Appeal stands dismissed as

withdrawn with liberty as sought.

Registry to return certified copy of the documents

produced in this appeal to the appellant on obtaining Photostat

copy of the same.

Sd/-

JUDGE

Sd/-

JUDGE

JTR