Karnataka High Court
Smt Ranjitha K L vs Sri Naveen Kumar J K on 31 January, 2020
Author: R Devdas
Bench: R Devdas
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY, 2020
BEFORE
THE HON' BLE MR.JUSTICE R DEVDAS
CIVIL PETITION NO.123 OF 2019
BETWEEN
SMT.RANJITHA K L
W/O NAVEEN KUMAR J K
D/O LOKESHAPPA K
AGED ABOUT 25 YEARS
OCC:HOUSEWIFE,
C/O GAJENDRA B M
POLICE DEPARTMENT,
MALEBENNURU ROAD,
BEHIND ALLURU GOWDRU MANE,
SHAMANURU,
DAVANAGERE-577 006
PERMANENT ADDRESS:
OPP. HONNAMMA TEMPLE,
KATHIGE, KATHIGE POST,
HONNALI TALUK,
DAVANAGERE DISTRICT-577 217
...PETITIONER
(BY SRI. G.H.RAVIKUMAR, ADVOCATE)
AND
SRI NAVEEN KUMAR J K
S/O JAGANNATHA K
AGED ABOUT 28 YEARS
SOFTWARE ENGINEER,
R/O DOOR NO.291,"ANJAN"
2ND FLOOR, 3RD "A" MAIN ROAD,
3RD "E" CROSS,O.M.B.R. LAYOUT,
BANASAWADI, BENGALURU-560 043
OFFICE ADDRESS:
INTEGRATION ENGINEER,
IN E2 OPEN SOFTWARE INDIA PVT LTD.,
2
LAVELLE ROAD,
SHANTHALA NAGAR,
ASHOK NAGAR,
BENGALURU-560 001
...RESPONDENT
THIS PETITION IS FILED UNDER SECTION 24 OF CPC,
PRAYING TO TRANSFER THE MATRIMONIAL CASE IN
M.C.NO.487/2019 FILED BY THE RESPONDENT BEFORE
THE II ADDL. PRL. JUDGE, FAMILY COURT AT BENGALURU,
FOR DECREE OF DIVORCE UNDER SECTION 13(1)(i-a) OF
HINDU MARRIAGE ACT, TO THE FAMILY COURT AT
DAVANAGERE TO BE TRIED ALONG WITH
C.MISC.NO.35/2019 PENDING ON THE FILE OF FAMILY
COURT, DAVANAGERE FILED UNDER SECTION 125 OF
CR.P.C. IN THE INTEREST OF JUSTICE AND EQUITY.
THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
R. DEVDAS J., (ORAL):
The learned counsel for the petitioner has filed a memo seeking leave to withdraw the petition. The petitioner herself is present in the Court.
2. The memo is taken on record subject to all just exceptions. The petition is accordingly dismissed as withdrawn.
SD/-
JUDGE KLY/