Karnataka High Court
Sri Kunhi Purayil Mukundan Naveen vs Smt Anjalika Dinesh on 18 December, 2013
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18TH DAY OF DECEMBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
WRIT PETITION NO.10937/2012 (GM-FC)
BETWEEN:
SRI KUNHI PURAYIL MUKUNDAN NAVEEN,
AGED ABOUT 35 YEARS,
S/O. SRI KUNHI PURAYIL MUKUNDAN,
RESIDENT OF 'SAI KRIPA', VATTAPOIL,
EACHUR P.O,
REPRESENTED BY HIS POWER OF
ATTORNEY HOLDER & FATHER
SRI KUNHI PURAYIL MUKUNDAN,
S/O. LATE ACHUTAN,
AGED ABOUT 64 YEARS,
RESIDNT OF 'SAI KRIPA', VATTAPOIL
EACHUR P.O.,
KANNUR - 570591. ...PETITIONER
(BY SRI H. GIRIDHAR, ADV.)
AND:
SMT. ANJALIKA DINESH,
AGED ABOUT 28 YEARS,
W/O. SRI KUNHI PURAYIL MUKUNDAN NAVEEN,
D/O. SRI C.P.DINESH
RESIDNET OF KARUNAKARA COMPOUND,
OPPOSITE GOJJARKERE, JEPPU,
MANGALORE - 560 001. ...RESPONDENT
(BY SRI N.RAVINDRANATH KAMATH, ADV.)
2
THIS PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
ANNEXURE-H ORDER DATED 9.3.2012 MADE BY THE LEARNED
JUDGE, FAMILY COURT, MANGALORE BY ALLOWING
ANNEXURE-F APPLICATION FILED IN M.C.NO.286/2011 AND TO
DISMISS M.C.NO.286/2011 ON THE FILE OF THE LEARNED
JUDGE, FAMILY COURT, MANGALORE.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
A memo is filed by the learned advocate for the petitioner to dismiss the petition on account of the subsequent event of dissolution of the marriage between the parties.
Memo is placed on record. Writ petition is dismissed accordingly.
Sd/-
JUDGE sac*