Karnataka High Court
M Sathish Kumar vs Smt. Shalini Sampath on 9 March, 2026
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NC: 2026:KHC:14006
WP No. 7005 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE DR. JUSTICE K.MANMADHA RAO
WRIT PETITION NO. 7005 OF 2026 (GM-FC)
BETWEEN:
M. SATHISH KUMAR
S/O LATE. D. MUNUSWAMY,
AGED ABOUT 45 YEARS,
PERMANENT R/AT NO.813/87,
2ND FLOOR, 56TH CROSS,
3RD MAIN, 4TH BLOCK,
LALITHA GANAPATHI TEMPLE,
RAJAJINAGAR,
BANGALORE- 560 010.
PRESENTLY RESIDING AT
HAZEL REALITY E-1407,
PARUTHIPATTU, AVADI,
CHENNAI-600 071.
Digitally signed by
VIJAYALAKSHMI AND ALSO WORKING AT
BN
Location: HIGH M/S AVARY TECHNOLOGY INDIA
COURT OF PRIVATE LIMITED,
KARNATAKA NO.28, PADUR ROAD,
KUTHAMBAKKAM VILLAGE,
POONAMALLEE TALUK,
THIRUVALLUR,
TAMIL NADU- 600 124.
...PETITIONER
(BY SRI. RAJESH.A.,ADVOCATE)
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NC: 2026:KHC:14006
WP No. 7005 of 2026
HC-KAR
AND:
SMT. SHALINI SAMPATH
W/O M. SATHISH KUMAR,
AGED ABOUT 37 YEARS,
RESIDING AT 50/9,
1ST FLOOR, 3RD CROSS,
TEACHERS COLONY 2ND STAGE,
BANASHNKARI 2ND STAGE,
BANGALORE - 560 070.
...RESPONDENT
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE III ADDL.
PRINCIPAL FAMILY COURT BANGALORE IN MC NO.2168/2024
TO DISPOSE OFF WITHIN AN OUTER LIMIT OF SIX MONTHS.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE DR. JUSTICE K.MANMADHA RAO
ORAL ORDER
Heard Sri.Rajesh A., learned counsel for the petitioner.
2. This writ petition is filed seeking a direction to the Court of III Additional Principal Judge, Family Court, Bengaluru (hereinafter referred to as the 'Family Court') to dispose of M.C.No.2168/2024 which is pending on its file time bound.
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NC: 2026:KHC:14006 WP No. 7005 of 2026 HC-KAR
3. Learned counsel for the petitioner submits that petitioner is the husband of the respondent. The petitioner filed M.C.No.2168/2024 seeking for dissolution of marriage. The Family Court has set down for respondent's evidence by closing the cross-examination of PW.1 by taking as nil on 06.04.2026. It is also submitted that the respondent is not co-operating with the Court to dispose of the case. The petitioner is working at Chennai and every day travelling from Chennai to Bengaluru and even though the petitioner appeared before the Court by taking leave from his company, the respondent is not showing any interest in prosecuting the case and for one or the other reason dragging the proceeding since from last 3 ½ years and being aggrieved by the same, this writ petition is filed.
4. Record discloses justification in the submission that is made by learned counsel for the petitioner. Therefore, this Court considers desirable to dispose of the writ petition and give directions. Hence, the following: -4-
NC: 2026:KHC:14006 WP No. 7005 of 2026 HC-KAR ORDER
(i) Writ petition is disposed of.
(ii) The Court of III Additional Principal Judge, Family Court, Bengaluru is directed to take all steps for disposal of M.C.No.2168/2024 time bound preferably within a period of eight months from the date of receipt of copy of this order.
(iii) This Court is not issuing the notice to the respondent as no adverse orders are passed and disposed of the petition is in the interest of both the parties.
(iv) As the writ petition is disposed of without notice to respondent, Family Court is directed to serve copy of this order to respondent so as to give notice to respondent, about filing of this petition and its disposal.
(v) Registry to forward copy of this order to the concerned Court forthwith.
SD/-
(DR.K.MANMADHA RAO) JUDGE GSR,List No.: 1 Sl No.: 16