Mr. Dhevarath. A. C vs Smt. Likitha
2024 Latest Caselaw 1363 Kant

Karnataka High Court

Mr. Dhevarath. A. C vs Smt. Likitha on 16 January, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                -1-
                                                            NC: 2024:KHC:1848-DB
                                                              WA No. 1285 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF JANUARY, 2024

                                             PRESENT
                          THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                                                AND
                    THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA
                          WRIT APPEAL NO. 1285 OF 2023 (GM-FC)

                   BETWEEN:

                   MR. DHEVARATH .A.C
                   S/O H. CHANDRASHEKAR
Digitally signed   AGED ABOUT 30 YEARS
by ANUSHA V        R/AT NO. 6/4, 6/5
                   2ND CROSS, POOJA GARDEN
Location: High     KALKERE, HORAMAVU POST
Court of           BENGALURU-560 043                                ...APPELLANT
Karnataka
                   (BY SHRI. A.C. DHEVARATH, PARTY IN PERSON)

                   AND:

                   SMT. LIKITHA
                   D/O MR. RAGHAVENDRA .D
                   AGED ABOUT 28 YEARS
                   R/AT NO. 151, VISHWANTH NAGENAHALLI
                   R T NAGAR POST
                   BENGALURU-560 032.
                   REP BY SPA HOLDER SMT. NIRMALA GK
                   W/O SRI. RAGHAVENDRA .D
                   AGED ABOUT 48 YEARS
                   R/AT NO. 151, VISHWANTH NAGENAHALLI
                   R T NAGAR POST
                   BENGALURU-560 032.                              ...RESPONDENT

                   (BY SHRI. MAHESH CHOWDHARY, ADVOCATE FOR C/R1 [ABSENT])

                         THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA HIGH
                   COURT ACT PRAYING TO SET ASIDE AND QUASH THE IMPUGNED
                   ORDER OF THE HIGH COURT OF KARNATAKA AT BENGALURU DATED
                   29TH DAY OF AUGUST, 2023 REQUESTING THE LEARNED PRINCIPAL
                                  -2-
                                            NC: 2024:KHC:1848-DB
                                              WA No. 1285 of 2023




JUDGE, FAMILY COURT, BENGALURU, TO DISPOSAL OF THE PENDING
MATRIMONIAL CASE M.C.NO.6828/2022 WITHIN AN OUTER LIMIT OF
ONE YEAR AND ETC.

     THIS  W.A., COMING     ON FOR     ORDERS,         THIS    DAY,
P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:

                              JUDGMENT

This writ appeal is filed challenging the order dated

29.08.2023 passed by this Court in W.P.No.18795/2023.

2. Heard Shri A.C.Dhevarath, appellant in person.

3. By the impugned order, Hon'ble Single Judge has

directed disposal of M.C.No.6828/2022 and no order

meeting the appellant with civil consequences has been

passed. Hence, no ground is made out for interference in

this appeal and it is accordingly dismissed.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

YN