Smt D A Shreelakshmi vs Gangadhara H
2024 Latest Caselaw 652 Kant

Karnataka High Court

Smt D A Shreelakshmi vs Gangadhara H on 8 January, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                NC: 2024:KHC:866-DB
                                               MFA No. 4238 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 8TH DAY OF JANUARY, 2024
                                   PRESENT

              THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                                      AND

              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

               MISCELLANEOUS FIRST APPEAL NO. 4238 OF 2022 (MC)

             BETWEEN:

             SMT. D.A. SHREELAKSHMI
             D/O L. ANJINAPPA,
             W/O GANGADHARA. H.
             AGED ABOUT 31 YEARS,
             R/AT KUNIGAL ROAD,
             VETERINARY QUARTERS,
             VINOBHANAGAR,
             TUMAKURU-572101.

                                                    ...APPELLANT
             (BY SRI. VEERESHA E., ADVOCATE)
             AND:
Digitally
signed by
SHAKAMBARI   GANGADHARA .H
Location:
HIGH COURT   S/O HANUMANTHAIAH,
OF
KARNATAKA    AGED ABOUT 32 YEARS,
             R/AT LAKKENAHALLI VILLAGE,
             KULUVENALLI POST,
             NELAMANGALA TALUK,
             BENGALURU RURAL DISTRICT.
                                                    ...RESPONDENT

                  THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S
             28(1) OF HINDU MARRIAGE ACT AGAINST THE JUDGMENT
             AND DECREE DATED: 22.10.2021 PASSED IN MC NO.
             17/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE
                                 -2-
                                             NC: 2024:KHC:866-DB
                                         MFA No. 4238 of 2022




NELAMANGALA, ALLOWING THE PETITION FILED UNDER
SECTION 9 OF THE HINDU MARRIAGE ACT.


     THIS MFA COMING ON FOR ORDERS THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING, THIS DAY,
DR.H.B.PRABHAKARA SASTRY, J., MADE THE FOLLOWING:

                              ORDER

Learned counsel for the appellant who is physically

present. He files a memo seeking withdrawal of the

appeal as having become infractuous.

2. In view of the memo and supporting

submission, the appeal stands dismissed as having

become infructuous.

Sd/-

JUDGE

Sd/-

JUDGE

PSJ