Smt.Bijetha Devi Heman vs Sri.Nongmaithem Brojen Singh
2021 Latest Caselaw 6900 Kant

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 20TH DAY OF DECEMBER, 2021

                           BEFORE

              THE HON'BLE Mr. JUSTICE R.NATARAJ

                   R.P.F.C. No.124 OF 2020

BETWEEN:

SMT.BIJETHA DEVI HEMAN
W/O SRI NONGMAITHEM BROJEN SINGH
AGED ABOUT 35 YEARS
D/O HEMAMKANHAI SINGH
OF MOIRANGLAMKHAI,
P O MOIRANG,
BISHNUPUR DISTRICT
MANIPUR.

NOW AT:

NO.25 , 5TH MAIN ROAD
8TH CROSS, FURTHER EXTN
VIVEK NAGAR
BENGALURU - 560 047.                              ...PETITIONER

(BY SMT.BINDU U, ADVOCATE)

AND:

SRI.NONGMAITHEM BROJEN SINGH
S/O N KUNJAMANI SINGH
AGED 43 YEARS
WANGKHEIKHUNOU,
IMPHAL EAST DISTRICT.
                                   2
                                                     RPFC 124/2020



NOW AT:

NO:5201, NANDI DEEPA APARTMENT
DODDAKAMMANAHALLI MAIN ROAD
OFF BANERGHATTA ROAD, P.O.
BENGALURU - 560 076.                         ...RESPONDENT

     THIS R.P.F.C. FILED UNDER SECTION 19(4) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
20.11.2019 PASSED IN CRL.MISC.NO.146/2013 ON THE FILE OF
THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BENGALURU, PARTLY ALLOWING THE PETITION FILED UNDER
SECTION 125 OF Cr.P.C FOR MAINTENANCE.

    THIS R.P.F.C. COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:


                              ORDER

A memo is filed by the learned counsel for the petitioner to

withdraw the Revision Petition.

In view of the memo, the Revision Petition is dismissed as

withdrawn.

Sd/-

JUDGE

DH