Karnataka High Court
Recny Wilma Sequiera vs Solon Sequiera on 16 March, 2016
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF MARCH, 2016
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
WRIT PETITION NO.3832/2016 (GM-FC)
BETWEEN:
RENCY WILMA SEQUIERA
AGED 32 YEARS
D/O. WILLIAM REBELLO
W/O.SOLON SEQUIERA
R/AT MARNE
POST MARNE - 576 120.
VIA MOODUBELLE
UDUPI DISTRICT. ...PETITIONER
(BY SRI.S.K.ACHARYA , ADV.)
AND:
1. SOLON SEQUIERA
AGED 38 YEARS
S/O. THOMAS ANACLATE SEQUIERA
R/AT MATAPADY
BRAHMAVARA - 576 213.
UDUPI DISTRICT.
2. ECCLESIASTICAL TRIBUNAL OF
UDUPI DIOCESE
BISHOP'S HOUSE
UDUPI - 576 101.
REPRESENTED BY
REV.DR.JOHN MENDONCA. ...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
SET ASIDE THE IMPUGNED CERTIFICATE OF
2
DECLARATION OF NULLITY OF MARRIAGE DATED
09.01.2016 ISSUED BY THE R-2 VIDE ANNE-A AND TO
DECLARE THE SAME AS ILLEGAL.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 16.03.2016. In terms of the memo, the petition is disposed of as withdrawn.
SD/-
JUDGE ST