Shri.Sachin S/O Vaman Gajanan ... vs Smt.Ashwini W/O Sachin Sake
2022 Latest Caselaw 1154 Kant

                                         RPFC 100126/2019

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             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

         DATED THIS THE 25TH DAY OF JANUARY 2022

                              BEFORE

       THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

                   R.P.F.C.No.100126/2019

BETWEEN:

Shri Sachin,
S/o Vaman Gajanan Sake,
Age: 32 years,
Occ: Lab Assistant,
Belagavi Institute of
Medical Science,
Dr. B.R.Ambedkar Road,
Belagavi - 01,
R/o Plot No.26, Army Colony,
Ganeshpur,
Tal. & Dist. Belagavi.                 ..PETITIONER

(By Sri Vishwanath V.Badiger, Adv.)

AND:

Smt. Ashwini,
W/o Sachin Sake,
Age: 24 years,
Occ: Private work,
R/o Ganga Nilaya,
Raj Nagar, Hubballi,
Dist: Dharwad.                         ..RESPONDENT

(By Sri S.S.Niranjan, Adv.)


      This RPFC is filed under Section 19(4) of the Family
Courts Act, 1984, against the judgment and order dated
12.09.2019 in Crl. Misc. No.280/2018 on the file of the
                                                 RPFC 100126/2019

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Principal Judge, Family Court, Hubballi, partly allowing the
petition filed under Section 125 Cr.PC.

      This petition coming on for Admission, this day the
Court made the following:-

                          ORDER

Learned Counsel for the petitioner submits that the

learned Counsel appearing for the respondent has

informed him that the petitioner has expired on

10.07.2021. He submits that though he has issued a

letter, he has not received any instructions to bring the

legal representatives of deceased petitioner on record.

Under the circumstances, petition is dismissed as abated.

Sd/-

JUDGE

KK