Karnataka High Court
Smt H N Soumya D/O H Nagaraj vs K V Shrinidhi S/O K N Venkoba Rao on 26 July, 2012
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 26TH DAY OF JULY 2012
BEFORE
THE HON'BLE MR.JUSTICE MOHAN SHANTANAGOUDAR
WRIT PETITION NO.13231 OF 2012 (GM-FC)
BETWEEN:
SMT. H.N. SOUMYA
D/O H NAGARAJ
AGED ABOUT 32 YEARS
R/O NO.153, 3RD MAIN
NEW B.D.A. LAY OUT
B.S.K. 3RD STAGE, GIRINAGAR
BANGALORE-560085
... PETITIONER
(BY SRI. N.P. KALLESHGOWDA, ADVOCATE)
AND:
K.V. SHRINIDHI
S/O K.N. VENKOBA RAO
AGED ABOUT 35 YEARS
R/O NO.83
1ST MAIN, VITTAL NAGAR
HBCS, ISRO LAY OUT
BANGALORE-560 078
... RESPONDENT
(BY SMT. A LALITHA, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT HEREIN TO PAY THE
MAINTENANCE OF RS.5,000/- PM FROM THE DATE OF
2
APPLICATION I.E., FROM 25.6.2009 AND ALSO DIRECT THE
RESPONDENT TO PAY LITIGATION EXPENSES OF
RS.20,000/- TO THE PETITIONER HEREIN AND
ACCORDINGLY MODIFY THE ORDER DATED 28.3.2012
PASSED BY THE 3RD ADDITIONAL FAMILY JUDGE AT
BANGALORE ON I.A. FILED UNDER SECTION 24 OF THE
HINDU MARRIAGE ACT IN M.C.NO.2555/2007 A CERTIFIED
COPY OF THE IMPUGNED ORDER IS HEREWITH PRODUCED
AT ANNEXURE-A.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, COURT MADE THE
FOLLOWING:
ORDER
Memo is filed by the Petitioner praying for permission to withdraw the Writ Petition.
Memo is taken on record. Petition is dismissed as withdrawn.
Sd/-
JUDGE PMR