Karnataka High Court
Mr. Abhishek Dasgupta vs Smt. Soumi Neogi on 18 July, 2025
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NC: 2025:KHC:27007
WP No. 20194 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF JULY, 2025
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 20194 OF 2023 (GM-FC)
BETWEEN:
MR. ABHISHEK DASGUPTA
AGED ABOUT 30 YEARS,
S/O ARUNAVA DASGUPTA
RESIDING AT NO-A402, PALTINUM CITY,
HMT MAIN ROAD, NEAR CMTI,
YESHWANTHAPURA,
BANGALORE-560 022
REP BY GPA HOLDER
SMT. SASWATI DASGUPTA,
AGED ABOUT 53 YEARS,
W/O ARUNAVA DASGUPTA,
NO-A402,PLATINUM CITY,
HMT MAIN ROAD, NEAR CMTI,
YESHWANTHPURA,
BANGALORE-560 022
Digitally signed ...PETITIONER
by MEGHA (BY SRI. MADIWALAR JAGADEESH BHIMAPPA, ADVOCATE)
MOHAN
Location: AND:
HIGH COURT
OF SMT. SOUMI NEOGI
KARNATAKA AGED ABOUT 27 YEARS,
W/O MR. ABHISHEK DASGUPTA
C/O GOPAL KRISNA NEOGI,
RESIDING AT "NEW KAMALA JEWELLERS",
OLD UBI BANK LANE, JESSORE ROAD,
WARD NO-9, DIST-24, PARGANAS(N),
PO-HABRA, PS-HABRA,
WEST BENGAL-743 263
...RESPONDENT
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NC: 2025:KHC:27007
WP No. 20194 of 2023
HC-KAR
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER DATED:
07.08.2023 PASSED BY THE LEARNED TRIAL JUDGE, 1ST ADDL.
FAMILY COURT, BANGALORE IN M.C.NO.2333/2021 ON HIS FILE ON
THE APPLICATION FILED BY THE RESPONDENT UNDER ORDER XI
RULE 14 R/W SECT 151 OF CPC, AS CONTAINED UNDER ANNEXURE-
C BY ALLOWING THIS WRIT PETITION.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
ORAL ORDER
Learned counsel for the petitioner submits that the main M.C. itself is disposed of. Hence, nothing survives for consideration in this writ petition.
Accordingly, the writ petition is dismissed as infructuous.
All I.As. in this writ petition shall stand closed.
SD/-
(LALITHA KANNEGANTI) JUDGE MEG List No.: 1 Sl No.: 209