Karnataka High Court
Mr Aravind Narayanaswamy vs Mrs Vandana on 12 July, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF JULY, 2019
BEFORE
THE HON'BLE MR.JUSTICE ALOK ARADHE
WRIT PETITION No.9888/2019 (GM-FC)
BETWEEN:
MR. ARAVIND NARAYANASWAMY
S/O NARAYANSWAMY,
AGED ABOUT 35 YEARS,
R/AT #23, HOYERSWER DAER STRASSE,
DRESDEN-01099.
GERMANY. REP. BY SPA HOLDER
SMT.ANUSUYA
W/O SRI NARAYANASAMI,
AGED ABOUT 72 YEARS,
#27, KASI CHETTY STREET,
WORAIYUR, TIRUCHINAPALLY-620 003,
TAMIL NADU.
... PETITIONER
(BY MS.ANUSHA, ADV., FOR
SRI K.G.KAMATH, ADVOCATE)
AND:
MRS VANDANA
D/O BALASUBRAMANIAN,
W/O ARAVIND NARAYANSWAMY,
AGED ABOUT 33 YEARS,
R/AT #310, 15TH CROSS,
RMV 2ND STAGE,
DOLLARS COLONY,
BENGALURU-560 094.
... RESPONDENT
2
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH/MODIFY ORDER PASSED BY THE III ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BANGALORE CITY
DATED 19.01.2019 ON THE APPLICATION FILED BY THE
RESPONDENT, I.A.NO.13 U/S 151 OF THE CODE OF CIVIL
PROCEDURE R/W SECTION 19 OF HINDU MARRIAGE ACT,
1955, IN M.C.NO.390 OF 2016 AS PER ANNEXURE-A1 AND
DIRECT THE FAMILY COURT TO CONDUCT THE
PROCEEDINGS FROM THE STAGE WHERE THE
PROCEEDINGS WERE LEFT IN M.C.390 OF 2016 IN
ACCORDANCE WITH THE LAWAND ETC.,
THIS WRIT PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Ms. Anusha, learned counsel for the petitioner has filed a memo dated 10.07.2019 seeking leave of this Court to withdraw the writ petition in view of the compromise arrived at between the parties on 27.06.2019.
2. The aforesaid memo is placed on record. Accordingly, writ petition is dismissed as withdrawn.
Sd/-
JUDGE PB