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.31029/2018 (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
FAMILY JUDGE, AT BANGALORE CITY DTD 20.02.2017 ON
THE APPLICATION FILED BY THE RESPONDENT IA NO.7
UNDER SECTION 151 OF THE CODE OF CIVIL
PROCEDURE READ WITH SECTION 12 OF GUARDIAN AND
WARDS ACT IN G & WC NO.53 OF 2017 VIDE ANNX-A AND
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 Accordingly, writ petition is dismissed as withdrawn.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