Vinod S/O Keshavareddy Udapudi vs Mitali D/O Ovinod Udapudi
2021 Latest Caselaw 435 Kant

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

      DATED THIS THE 07TH DAY OF JANUARY 2021

                         BEFORE

      THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                  R.P. No.100101/2019

BETWEEN

VINOD S/O KESHAVAREDDY UDAPUDI,
AEG: 38 YEARS, OCC: SOFTWARE ENGINEER,
RESIDING AT UNIT 7, 717,
BLAX LAND ROAD, EPPING,
NSW- 2121, AUSTRALIA.

THROUGH HIS FATHER GPA HOLDER,
KESHAVAREDDY UDAPUDI,
AGE: 67 YEARS, OCC: RETIRED EMPLOYEE,
R/O: RAJESHWARINAGAR,
RANIBENNUR, HAVERI.

                                          ...PETITIONER

(By Sri.NAGANGOUDA R KUPPELUR, ADV.)

AND

MITALI D/O VINOD UDAPUDI,
AGE: 7 YEARS, OCC: STUDENT,

SINCE MINOR REPRESENTED BY HER
NATURAL GUARDIAN AND NEXT FRIEND HER MOTHER
SMT.REVATI W/O VINOD UDAPUDI,
                                   2




AGE: 35 YEARS, OCC: SOFTWARE ENGINEER,
C/O: Dr.P.Y.KAMANNAVAR, MATRU KRUPA,
2ND MAIN, 1ST CROSS, RAJATAGERI,
DHARWAD NOW RESIDING AT
C/O. JAGADAMBAL P.G.NO.29,
MAIN CHANNEL ROAD, G.NO.8TH STREET,
SARASWATHIPURAM, ULSOOR,
BENGALURU-08.

                                                     ....RESPONDENT


     THIS RP IS FILED UNDER ORDER 47 RULE 1 OF CPC, 1908,
PRAYING THAT THIS HON'BLE COURT MAY BE PLEASED TO REVIEW
JUDGMENT DATED 21.03.2019 MADE IN RFA NO.100172/2017 ON
THE FILE OF THIS HON'BLE COURT IN THE INTEREST OF JUSTICE.

    THIS RP COMING ON FOR ORDERS, THIS DAY, THE COURT,
MADE THE FOLLOWING:

                               ORDER

A memo is filed by the petitioner stating that the petitioner is

not interested in pursuing the petition and the same may be

dismissed as withdrawn.

2. Taking the memo on record, the petition is dismissed as

withdrawn.

Sd/-

JUDGE KGK