S.Omprakash S/O Subhash Rao vs Nelwade Kaveri W/O S.Omprakash
2024 Latest Caselaw 25718 Kant

Karnataka High Court

S.Omprakash S/O Subhash Rao vs Nelwade Kaveri W/O S.Omprakash on 29 October, 2024

Author: R.Devdas

Bench: R.Devdas

                                              -1-
                                                        NC: 2024:KHC-K:7971-DB
                                                       MFA No. 201832 of 2016




                              IN THE HIGH COURT OF KARNATAKA,
                                     KALABURAGI BENCH
                          DATED THIS THE 29TH DAY OF OCTOBER, 2024

                                          PRESENT
                              THE HON'BLE MR JUSTICE R.DEVDAS
                                             AND
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                     MISCL. FIRST APPEAL NO.201832 OF 2016 (FC-DIV)
                   BETWEEN:

                   S. OMPRAKASH S/O SUBHASH RAO
                   AGE:35 YEARS, NOW R/O C/O ARUN KUMAR
                   KULKARNI, H.NO.1-4-155/135, IB ROAD,
                   JYOTHI COLONY, RAICHUR, PERMANENT ADDRESS
                   OF PETITIONER T-4/14, RTPS COLONY,
                   SHAKTINAGAR, RAICHUR - 584101.

                                                                  ...APPELLANT
                   (BY SRI. SANJEEVKUMAR C. PATIL, ADV.)

                   AND:
Digitally signed
by RAMESH          NELWADE KAVERI W/O S. OMPRAKASH
MATHAPATI
Location: HIGH     D/O SHESHA RAO NELWADE, AGE:29 YRS,
COURT OF
KARNATAKA          RESIDING AT D.NO.T-4-14, RTPS COLONY,
                   SHAKTINAGAR, RAICHUR OR
                   NELAWADE KAVERI C/O SHESHARAO MADHAVARAO
                   NELWADE, NEW KOROOR, AT POST MADAKATTI,
                   TQ. BHALKI, DIST. BIDAR - 585411.

                                                                ...RESPONDENT
                   (BY SRI. SUDHEER KULAKARNI, ADV.)

                        THIS MFA FILED IS FILED UNDER SECTION 19(1) OF
                   FAMILY COURT ACT, PRAYING TO CALL FOR RECORDS AND
                   MODIFY THE INMPUGNED JUDGMENT AND AWARD DATED-
                                  -2-
                                          NC: 2024:KHC-K:7971-DB
                                        MFA No. 201832 of 2016




23.09.2016 PASSED BY THE PRL. JUDGE, FAMILY COURT,
RAICHUR IN M.C.NO.73/2015 IN RESPECT OF DISMISSAL OF
DIVORCE PETITION.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE R.DEVDAS
          AND
          HON'BLE MR JUSTICE G BASAVARAJA

                        ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE R.DEVDAS)

Appellant along with the learned Counsel for the

appellant, has filed a memo dated 22nd October, 2024 stating

that the appellant is not interested in further prosecuting the

appeal. Therefore, leave is sought to withdrawn the appeal.

2. Memo is taken on record with all just exceptions.

Accordingly, appeal stands dismissed as withdrawn.

Sd/-

(R.DEVDAS) JUDGE

Sd/-

(G BASAVARAJA) JUDGE lnn

CT: PS