Shri.Jahirabbas vs Smt.Rizwana
2021 Latest Caselaw 5132 Kant

IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

      DATED THIS THE 30 T H DAY OF NOVEMBER, 2021

                         BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                 R.P.F.C.No.100086/2016

BETWEEN:

SHRI JAHIRABBAS S/O AKBARASAB S AVANUR,
AGE: 38 YEARS , OCC: CUSHI ON W ORK,
R/O JAMADAR GALLI, LINE BAZAR,
DHARWAD.
                                      ... PETITIONER
(BY SRI. HAREESHA S.NAYAK, ADVOCATE)

AND

1.     SMT.RIZWANA W/ O JAHIRABBAS SA VANUR,
       AGE: 33 YEARS , OCC: HOUS EHOLD WORK,
       R/O BHUSA PPA CHOWK, KURUBAR ONI,
       DHARWAD.

2.     KUMARI ALISHABA NU,
       D/O JAHIRABBAS SAVANUR,
       AGE: 15 YEARS , OCC: STUD ENT,
       R/O BHUSA PPA CHOWK, KURUBAR ONI,
       DHARWAD.

3.     KUMARI SHAHEEN ABANU,
       D/O JAHIRABBAS SAVANUR,
       AGE: 14 YEARS , OCC: NIL,
       R/O BHUSA PPA CHOWK, KURUBAR ONI,
       DHARWAD.

4.     KUMARI SANIYA,
       D/O JAHIRABBAS SAVANUR,
       AGE: 11 YEARS , OCC: STUD ENT,
                             2




     R/O BHUSA PPA CHOWK, KURUBAR ONI,
     DHARWAD.
                                        ... RES PONDENTS
(BY SRI. PRAS HAN TH V.MOGALI , ADV OCATE FOR R1 TO R4;
 R2 TO R4 ARE MINORS R/BY R1)

     THIS RPFC IS FILED UNDER SECTI ON 19(4) OF THE
FAMILY COURT ACT, AGAINST THE JUDGMENT AND ORDER
DATED 28.04.2016, IN CRL.MISC.NO.199/2014 ON THE FILE
OF THE PRINCIPAL JUDGE, FAMI LY COURT, DHARWAD,
PARTLY ALLOWIN G THE PETITION FILED UND ER SECTION
127 OF CR.P.C.

    THIS APPEAL COM ING ON FOR ORDERS THIS DAY, THE
COURT , MADE THE FOLLOWIN G:

                          ORDER

Learned counsel for petitioner has filed a memo

stating that matter is settled out of Court and seeks

permission to withdraw petition.

2. Memo is placed on record. Petition is

dismissed as withdrawn.

Sd/-

JUDGE

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