Karnataka High Court
Mr. Sandeep Satish Gupta vs Mrs. Angelina Sandeep Gupta on 29 July, 2024
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NC: 2024:KHC:29808
WP No. 7021 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF JULY, 2024
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 7021 OF 2024 (GM-FC)
BETWEEN:
MR. SANDEEP SATISH GUPTA
AGED 42 YEARS,
S/O SATISH GUPTA,
R/A NO. B-75, BEARYS ANUGRAHA,
NO. 18, PATEL H. RAMAIAH MAIN ROAD,
ADJACENT TO KSFC LAYOUT,
LINGARAJAPURAM, BANGALORE NORTH,
KARNATAKA - 560 084
...PETITIONER
(BY SRI. SHANTHI BHUSHAN H., ADVOCATE)
AND:
MRS. ANGELINA SANDEEP GUPTA
AGED 36 YEARS,
W/O SANDEEP GUPTA,
R/A FLAT-202, PURVA PARK NO 53,
Digitally MSO COLONY, COX TOWN,
signed by
MEGHA FRAZER TOWN,
MOHAN BANGALORE - 560 005
...RESPONDENT
Location:
HIGH COURT
OF THIS WP IS FILED ARTICLES 226 AND 227 OF THE
KARNATAKA CONSTITUTION OF INDIA, PRAYING TO QUASHING THE IMPUGNED
ORDER DATED:12.02.24 IN CRL. MISC. NO. 27/24 ON THE FILE OF
METROPOLITAN (TRAFFIC COURT-I) BENGALURU, VIDE ANNEXURE-
F.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
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NC: 2024:KHC:29808
WP No. 7021 of 2024
ORAL ORDER
A memo for withdrawal is filed by the learned counsel for the petitioner stating that the matter is settled out of the Court.
Memo is taken on record.
Accordingly, the writ petition is dismissed as withdrawn.
All I.As. in the writ petition shall stand closed.
SD/-
JUDGE MEG List No.: 1 Sl No.: 41