Smt Manjula vs Sri Nitesh Kumar H
2021 Latest Caselaw 1367 Kant

                                                 RPFC No.48/2019
                                 1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF JANUARY, 2021

                              BEFORE

     THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                     R.P.F.C. No. 48 OF 2019
BETWEEN:

1.     Smt. Manjula,
       Aged about 27 years,
       W/o. Nitesh Kumar H.,
       D/o. Siddharamappa,
       R/at. C/o. Harry D'souza,
       Idya, Surathakal, Mangalore,
       D.K. - 575 014.

2.     Kum. Saanvi,
       D/o. Mr. Nithesh Kumar H.
       Aged 6 years.

3.     Master Shourya Kumar,
       S/o. Mr. Nithesh Kumar H.,
       Aged 1 year.

       Petitioner Nos.2 & 3 are minors
       and represented by mother and
       natural guardian ie., petitioner No.1
       and both petitioner Nos. 2 & 3 are
       residing along with petitioner No.1.
                                               ...Petitioners
(By Sri. Nishit Kumar Shetty, Advocate)

AND:

Sri. Nitesh Kumar H.,
aged about 33 years,
S/o. H. Govinda Naik,
R/at No.8-166/2, Kana Road,
                                                    RPFC No.48/2019
                                 2


Idya, Mangalore,
Dakshina Kannada - 575012.                      ...Respondent

      This RPFC filed under Section 19(4) of the Family Courts
Act, 1984 against the judgment and decree dated 20.12.2018
passed in Crl. Misc. No.06/2017 on the file of the Principal Judge,
Family Court, Mangaluru, D.K., partly allowing the Petition filed
under Section 125 of Cr.P.C. for maintenance.

      This R.P.F.C. coming on for Orders through Video
Conferencing/Physical Hearing this day, the Court passed the
following:

                              ORDER

Learned counsel for the petitioners is physically present in

the Court and files a memo of withdrawal of the petition and

makes supporting submission on the line of the memo.

In view of the memo and supporting submission, the

present petition stands dismissed, as not pressed.

Sd/-

JUDGE

KGR*