Smt. Ashwini W/O Mahantesh Bikkannavar vs Mahantesh S/O Basavaraj Bikkannavar
2024 Latest Caselaw 15345 Kant

Karnataka High Court

Smt. Ashwini W/O Mahantesh Bikkannavar vs Mahantesh S/O Basavaraj Bikkannavar on 2 July, 2024

Author: S G Pandit

Bench: S G Pandit

                                                      -1-
                                                             NC: 2024:KHC-D:8985-DB
                                                             MFA No.103694 of 2022




                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                     DATED THIS THE 2ND DAY OF JULY, 2024

                                                  PRESENT

                                    THE HON'BLE MR JUSTICE S G PANDIT

                                                      AND

                                   THE HON'BLE MR JUSTICE G BASAVARAJA

                              MISCELLANEOUS FIRST APPEAL NO.103694 OF 2022 (FC)

                       BETWEEN:
                       SMT. ASHWINI
                       W/O MAHANTESH BIKKANNAVAR
                       AGE. 31 YEARS,
                       OCC. HOUSEWIFE,
                       R/O. RH 27/4,
                       PRATAPGAD SOCIETY,
                       NEAR KASTURI MARKET,
                       G. BLOCK, MIDC CHINCHWAD,
                       PUNE-411019, MAHARASHTRA.
                                                                            ...APPELLANT
                       (BY SRI. MANJUNATH A. KARIGANNAVAR, ADVOCATE)

                       AND:
                       MAHANTESH
JAGADISH
TR                     S/O BASAVARAJ BIKKANNAVAR
Digitally signed by
JAGADISH T R
Location: HIGH COURT
                       AGE. 35 YEARS,
                       OCC. SOFTWARE ENGINEER,
OF KARNATAKA
DHARWAD BENCH




                       R/O. BLOCK NO.15, P.B. ROAD,
                       NEAR KITTEL COLLEGE,
                       DHARWAD-580001.
                                                                        ...RESPONDENT

                             THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT ACT,
                       AGAINST THE JUDGMENT AND DECREE DATED 08.03.2022, PASSED
                       IN MATRIMONIAL CASE NO.222/2021        ON THE FILE OF THE
                       PRINCIPAL JUDGE FAMILY COURT, DHARWAD, ALLOWING THE
                       PETITION FILED U/SEC. 9 OF THE HINDU MARRIAGE ACT, 1955.

                            THIS MFA, COMING ON FOR             ORDERS,     THIS   DAY,
                       S G PANDIT, J., MADE THE FOLLOWING:
                             -2-
                                    NC: 2024:KHC-D:8985-DB
                                    MFA No.103694 of 2022




                          ORDER

Learned counsel for the appellant has filed a Memo,

dated 28.06.2024, seeking leave of the Court to withdraw

the appeal.

In view of the aforesaid Memo, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

KMS, CT:VP