Sri Albert Mendonca vs Smt.Benedicta Aroza
2021 Latest Caselaw 3498 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 23RD DAY OF OCTOBER, 2021

                     BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.142/2020


BETWEEN:

SRI ALBERT MENDONCA
S/O LATE BONA MENDONCA
AGED ABOUT 70 YEARS
R/O MARIAM VILLA, PLOT NO.11
ROAD NO.1, SECTOR - 19
NEW PANVEL (EAST)
NAVI MUMBAI - 410 206                ... PETITIONER

(BY SMT. POOJA KATTIMANI, ADV. FOR
    SRI. DINESHKUMAR RAO K., ADV.)

AND:

SMT. BENEDICTA AROZA
W/O. ALBERT MENDONCA
AGED ABOUT 56 YEARS
R/AT D.NO.3-3, HAPPY MENDONCA HOUSE
DAMASKATTE, ELINJE VILLAGE
AILALA POST
MANGALORE TALUK - 575 010           ...RESPONDENT
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     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH SECTION 401 OF CR.PC
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
DATED 07.06.2019 PASSED BY THE PRINCIPAL DISTRICT
AND    SESSIONS   JUDGE,  D.K.,   MANGALURU    IN
CRL.A.NO.81/2018 MODIFYING THE ORDER DATED
12.07.2018 PASSED BY THE CIVIL JUDGE AND JMFC,
MOODBIDRI, D.K. IN CRL.MISC.NO.150/2017 PASSED
AGAINST THE PETITIONER.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:-
                            ORDER

Learned counsel for the Revision Petitioner files a

memo seeking withdrawal of the petition. The memo reads

as under:

"The petitioner most humbly prays that this Hon'ble Court may be pleased to allow the petitioners to withdraw the above petition as 'Not Pressed', as dismissed. in the interest of justice."

In view of the memo filed, the Criminal Revision

Petition is dismissed as withdrawn.

Sd/-

JUDGE

KA*