Vishal Narayan Patil vs Smt. Deepthi Wilson R
2025 Latest Caselaw 9967 Kant

Karnataka High Court

Vishal Narayan Patil vs Smt. Deepthi Wilson R on 7 November, 2025

                                             -1-
                                                    NC: 2025:KHC:45085-DB
                                                    MFA No. 6780 of 2019


                 HC-KAR




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 7TH DAY OF NOVEMBER, 2025

                                        PRESENT
                     THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                          AND
                          THE HON'BLE MR. JUSTICE K. V. ARAVIND
                 MISCELLANEOUS FIRST APPEAL NO. 6780 OF 2019

                BETWEEN:

                VISHAL NARAYAN PATIL
                S/O Y. NARAYANA RAO,
                AGED ABOUT 33 YEARS,
                RESIDING AT D.NO.168,
                3RD MAIN, 3RD CROSS,
                H BLOCK, RAMAKRISHNA NAGAR,
                MYSURU- 570001.
                                                             ...APPELLANT
                (BY SRI. MANMOHAN P N., ADVOCATE)
Digitally signed
by K G           AND:
RENUKAMBA
Location: HIGH SMT. DEEPTHI WILSON R
COURT OF         D/O ROBERT WILSON,
KARNATAKA        W/O VISHAL NARAYAN PATIL,
                AGED ABOUT 32 YEARS,
                R/AT D.NO.621, 4TH STAGE, 13TH CROSS,
                BEHIND SRI RAGHAVENDRA MEDICALS,
                T.K.LAYOUT, MYSURU 570001.

                                                           ...RESPONDENT
                (BY SRI. HARISH KUMAR M S., ADVOCATE)
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                                            NC: 2025:KHC:45085-DB
                                            MFA No. 6780 of 2019


HC-KAR




     THIS MFA IS FILED U/S 39 OF SPECIAL MARRIAGE ACT,
1954 AGAINST THE JUDGMENT AND DECREE DATED
12/04/2019, PASSED IN M.C.NO.347/2018, ON THE FILE OF
THE IV ADDITIONAL PRINCIPAL FAMILY JUDGE, MYSURU,
DISMISSING THE PETITION FILED U/SEC.27(1)(b) AND (d) OF
THE SPECIAL MARRIAGE ACT, 1954.

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

CORAM: HON'BLE MR. JUSTICE JAYANT BANERJI
       and
       HON'BLE MR. JUSTICE K. V. ARAVIND


                        ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)

A memo for withdrawal dated 05.11.2025 signed by

the appellant and the Advocate for the appellant, is on

record stating that during pendency of the appeal, the

parties have filed a petition for dissolution of the marriage

under Section 28 of the Special Marriage Act, in

M.C.No.724/2025 and the Family Court vide order dated

06.09.2025 has allowed the said petition and the marriage

between the appellant and the respondent is dissolved.

Therefore, the appeal is sought to be withdrawn as not

pressed.

NC: 2025:KHC:45085-DB

HC-KAR

2. The memo is taken on record.

3. The appeal is dismissed as withdrawn.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

DL