Smt D R Shobha vs Sri S B Manjunath
2024 Latest Caselaw 12367 Kant

Karnataka High Court

Smt D R Shobha vs Sri S B Manjunath on 4 June, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                               -1-
                                                       NC: 2024:KHC:18973
                                                       CP No. 528 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 4TH DAY OF JUNE, 2024

                                          BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                              CIVIL PETITION NO. 528 OF 2022
                   BETWEEN:

                   SMT D R SHOBHA
                   W/O S B MANJUNATH
                   D/O BHATTAR RAJAPPA
                   AGED ABOUT 25 YEARS
                   R/AT DYAMANEHALLI VILLAGE
                   DAVANAGERE TALUK
                   AND DISTRICT-577004.
                                                            ...PETITIONER
                   (BY SRI. RUDRAPPA P.,ADVOCATE)

                   AND:

                   SRI S B MANJUNATH
                   S/O BASAVARAJAPPA
                   AGED ABOUT 34 YEARS
Digitally signed   PRESENTLY WORKING AT
by                 BRINDAVANA AREION HOSPITAL
HEMALATHA A
                   NO.17 4TH MAIN ROAD
Location: High
Court of           CHAMARAJAPETE, BENGALURU-560028.
Karnataka                                                  ...RESPONDENT
                   (BY SRI. H B RUDRESH.,ADVOCATE)

                        THIS CIVIL PETITION IS FILED UNDER SECTION 24 OF
                   CPC, PRAYING   TO A) TRANSFER THE PETITION IN M.C.
                   NO.4066/2020 PENDING ON THE FILE OF THE HONBLE V
                   ADDITIONAL   PRINCIPAL   JUDGE,    FAMILY  COURT   AT
                   BENGALURU TO THE FILE OF HONBLE FAMILY COURT,
                   DAVANAGERE. B) PASS SUCH OTHER APPROPRIATE JUDGMENT
                   OR ORDER/S AS THIS HONB'LE COURT DEEMS FIT UNDER
                             -2-
                                         NC: 2024:KHC:18973
                                         CP No. 528 of 2022




FACTS AND CIRCUMSTANCES OF THE CASE, IN THE INTEREST
OF JUSTICE AND EQUITY.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
                          ORDER

1. The learned counsel for the petitioner has filed a

memo dated 04.06.2024 seeking leave of this Court to

withdraw the petition.

2. The memo is placed on record.

3. Accordingly, the petition is dismissed as withdrawn.

Sd/-

JUDGE

DM