Suhasini Rakesh Halappanavar vs Shri Rakesh Umesh Halappanavar
2025 Latest Caselaw 6325 Kant

Karnataka High Court

Suhasini Rakesh Halappanavar vs Shri Rakesh Umesh Halappanavar on 17 June, 2025

Author: R.Devdas

Bench: R.Devdas

                                                  -1-
                                                             NC: 2025:KHC-D:7724-DB
                                                            MFA No. 102005 of 2023


                      HC-KAR



                                   IN THE HIGH COURT OF KARNATAKA,

                                           DHARWAD BENCH

                                 DATED THIS THE 17TH DAY OF JUNE, 2025

                                               PRESENT
                                  THE HON'BLE MR. JUSTICE R.DEVDAS
                                                 AND
                                 THE HON'BLE MR. JUSTICE K V ARAVIND
                        MISCELLANEOUS FIRST APPEAL NO.102005 OF 2023 (MC)
                      BETWEEN:

                      SUHASINI RAKESH HALAPPANAVAR,
                      AGE. 25 YEARS, OCC. HOUSE WIFE,
                      R/O. SADALGA, NOW R/O
                      C/O. SHRI. JITENDRA MARUTI KURANE,
                      HEBBAL (KASBA) NOOL, TQ. GADINGLAJ,
                      DIST. KOLHAPUR-416501.

                                                                        ...APPELLANT
                      (BY SRI. BAHUBALI N.KANABARGI, ADVOCATE)

                      AND:

                      SHRI. RAKESH UMESH HALAPPANAVAR,
Digitally signed by   AGE. 32 YEARS, OCC. COOLIE,
CHANDRASHEKAR         R/O. SADALGA, TQ. CHIKKODI,
LAXMAN
KATTIMANI             DIST. BELAGAVI-591239.
Location: HIGH
COURT OF
KARNATAKA                                                             ...RESPONDENT

                            THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 28 (1) OF HINDU MARRIAGE ACT, PRAYING TO ALLOW THE
                      APPEAL AND SET ASIDE THE JUDGMENT AND DECREE DATED
                      06.12.2022 M.C. NO.79/2022 ON THE FILE OF PRINCIPAL SENIOR
                      CIVIL JUDGE, CHIKKODI AT CHIKKODI MAY KINDLY BE SET ASIDE
                      IN THE INTEREST OF JUSTICE AND EQUITY.

                          THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
                      ORDERS, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
                      UNDER:
                               -2-
                                       NC: 2025:KHC-D:7724-DB
                                      MFA No. 102005 of 2023


 HC-KAR




CORAM:     THE HON'BLE MR. JUSTICE R.DEVDAS
            AND
            THE HON'BLE MR. JUSTICE K V ARAVIND


                        ORAL JUDGMENT

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

Learned counsel for the appellant has filed a memo

dated 17.06.2025 stating that the parties herein have

settled the matter out of the Court and the appellant does

not wish to pursue the matter.

Memo is taken on record. Accordingly, Miscellaneous

First Appeal stands dismissed as withdrawn.

Sd/-

(R.DEVDAS) JUDGE

Sd/-

(K V ARAVIND) JUDGE

NAA CT: UMD