Priyanka vs Ajay Sankar
2026 Latest Caselaw 2347 Kant

Karnataka High Court

Priyanka vs Ajay Sankar on 16 March, 2026

                                            -1-
                                                   NC: 2026:KHC:15196-DB
                                                      WA No. 450 of 2025


                HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 16TH DAY OF MARCH, 2026

                                        PRESENT

                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE

                                            AND

                         THE HON'BLE MR. JUSTICE C.M. POONACHA

                           WRIT APPEAL NO. 450 OF 2025 (GM-FC)

               BETWEEN:
               1.   PRIYANKA
                    W/O SRI AJAY SANKAR
                    AGED ABOUT 37 YEARS
                    RESIDING AT A004
                    TEMPLE TREE APARTMENTS
                    JOGUPALAYA, ULSOOR
                    BANGALORE - 560 008
                                                            ...APPELLANT
               (BY SRI STANLY SAM, ADVOCATE)

               AND:
Digitally
signed by      1.   AJAY SANKAR
AMBIKA H B          S/O K. SANKARA PILLAI
Location:           AGED ABOUT 41 YEARS
High Court          RESIDING AT A-109
of Karnataka
                    PURAB MANOR
                    SEEGEHALLI, KADUGODI
                    BANGALORE - 560 112
                                                          ...RESPONDENT

                    THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
               KARNATAKA HIGH COURT ACT PRAYING TO MODIFY THE ORDER
               PASSED BY THE SINGLE BENCH IN WRIT PETITION No.658/2023
               (GM-FC) DATED 03.02.2025 ANNEXURE-A BY GRANTING
               SUPERVISED VISITATION TO THE RESPONDENT & ETC.
                                -2-
                                          NC: 2026:KHC:15196-DB
                                               WA No. 450 of 2025


 HC-KAR



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

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA

                        ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel appearing for the appellant seeks to

withdraw the present appeal.

2. The appeal is dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

AHB List No.: 2 Sl No.: 6