Karnataka High Court
Sri B Vishwanath vs Smt Dakshayani on 20 November, 2012
Author: Dilip B.Bhosale
Bench: Dilip B Bhosale
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 20TH DAY OF NOVEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE DILIP B BHOSALE
W.P.NO. 40801/2012 (GM-FC)
BETWEEN
SRI B VISHWANATH
S/O SRI B C BASANNA
AGED 29 YEARS
RESIDING AT # 148/10
6TH CROSS, AZAD NAGAR
CHAMARAJPET
BANGALORE-560018 ... PETITIONER
(BY SRI. M. DARPAN, ADV FOR M/S. U SHIVAKUMAR & ASST.)
AND
SMT DAKSHAYANI
W/O SRI B VISHWANATH
AGED 27 YEARS
RESIDING AT # 12/1, 9TH CROSS
CHAMARAJPET
BANGALORE-560018 ... RESPONDENT
(BY SRI. N. PARAMESH, ADV., FOR SRI. N. SRIRAMREDDY) THIS W.P. FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED ORDER DT.10.9.12, PASSED BY THE VI ADDL. FAMILY COURT, BANGALORE ALLOWING IA.NO.3 FILED IN MC.NO.3485/11, AS PER ANN-E TO THIS WP BY ISSUING A WRIT OF CERTIORARI.
THIS W.P. COMING ON FOR PRLIMINARY HEARING IN `B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
2PC:
Learned counsel for the petitioner prays for withdrawal of this writ petition with liberty to the petitioner to apply for either cancelation or reduction of maintenance awarded by the Family Court in view of the proof procured by him after the impugned order, showing that the respondent - wife is also working as teacher.
Petition is disposed of as withdrawn with liberty as prayed.
Sd/-
JUDGE Sak