Sri.B Siddaraju vs Smt M Pavithra @ Mahalakshmi
2021 Latest Caselaw 938 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 15TH DAY OF JANUARY, 2021

                         BEFORE

        THE HON'BLE MR. JUSTICE V. SRISHANANDA

  CRIMINAL REVISION PETITION No.349 OF 2015

BETWEEN :
Sri. B.Siddaraju,
S/o. Lakshmana,
Aged about 39 years,
R/at Benamanahalli Village,
Lingapatna Post, Halaguru Hobli,
Malavalli Taluk,
Mandya district-571401.
                                                ...Petitioner
(By Sri. Kemparaju, Advocate)

AND :
Smt. M.Pavithra @ Mahalakshmi,
D/o. Maraiah,
W/o. B.Siddaraju,
Aged about 28 years,
R/at P.Ramapura Village,
Thungani Post,
Kanakapura Taluk,
Ramanagar District-571424.
                                              ...Respondent
(By Sri. B.M.Lokesh, Advocate)

      This Criminal Revision Petition is filed under Section
397 of Code of Criminal Procedure, praying to set aside the
Ex-party judgment and order of granting the maintenance
in favour of the respondent dated 07.09.2013 passed by
the M.M.T.C.-II, Bengaluru City, in C.Misc.No.21/2010 and
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further set aside the order dated 31.01.2015 passed by
the     P.O.,    F.T.C.-VIII,   Bengaluru    City   in
Crl.A.No.1100/2014.

      This Criminal Revision Petition coming       on   for
Hearing, this day, the Court made the following:

                        ORDER

Memo filed by the learned counsel for the revision

petitioner. Memo recorded. In view of the memo, revision

petition is dismissed as withdrawn.

Sd/-

JUDGE

KMV