Karnataka High Court
Dr Smt. Malathi vs Dr B V Ravi on 21 October, 2013
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF OCTOBER 2013
BEFORE
THE HON'BLE MR.JUSTICE V.SURI APPA RAO
W.P. NO. 9413/2011 (GM-FC)
BETWEEN:
Dr. Smt. Malathi, Aged 42 years,
D/o Govindaiah,
1043, 10th Main, West of Chord Road,
II Stage, Bangalore - 86. ...PETITIONER
(BY SRI. D.R. SUNDARESHA, ADV.)
AND:
Dr. B.V. Ravi, Aged 40 years,
S/o B.G. Vijayakumar,
No.428, 2nd 'A' Cross,
6th Main, 3rd Stage, 3rd Block,
Basaveswara Nagar,
Bangalore - 79. ...RESPONDENT
(BY SRI. H.M. THIMMARAYAPPA, ADV.)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA,
PRAYING TO ALLOW THIS WRIT PETITION BY QUASHING
ANNEXURE 'A' ORDER PASSED BY THE III ADDL.
PRINCIPAL JUDGE, FAMILY COURT, BANGALORE IN G &
W C NO.235/2009 ON I.A. NO.2 DATED 22.02.2011.
2
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING IN 'B' GROUP THIS DAY, THE
COURT MADE FOLLOWING:
ORDER
Learned Counsel for the petitioner submits that the petitioner is not pressing the writ petition as the matter is settled between the parties regarding the custody of the child.
2. Accordingly, this writ petition is dismissed as not pressed.
Sd/-
JUDGE Rbv/-