Naganagouda S/O Yallappagouda ... vs Shivaleela @ Vandana W/O ...
2022 Latest Caselaw 558 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 12TH DAY OF JANUARY, 2022

                          BEFORE

  THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

                  R.P.F.C.No.100076/2016

BETWEEN:

NAGANAGOUDA S/O YALLAPPAGOUDA PATIL,
AGE: 43 YEARS, OCC: COOLIE,
R/O: L.B.S. NAGAR, RAICHUR,
DIST: RAICHUR.
                                                ...PETITIONER
(BY SRI.RAJASHEKHAR R. GUNJALLI, ADVOCATE)

AND:

SHIVALEELA @ VANDANA W/O NAGANAGOUDA PATIL,
AGED ABOUT: 33 YEARS, OCC: HOUSEHOLD,
R/O: VAKKALAGERI ONI,
GADAG, DIST: GADAG.

                                               ...RESPONDENT

     THIS R.P.F.C. IS FILED UNDER SECTION 19(4) OF THE FAMILY
COURT, AGAINST THE JUDGMENT AND ORDER DATED: 17.10.2015,
IN CRL.MISC.NO.151/2014, ON THE FILE OF THE PRINCIPAL JUDGE,
FAMILY COURT, GADAG, PARTLY ALLOWING THE PETITION FILED
UNDER SECTION 125 OF CR.P.C.

     THIS PETITION COMING ON FOR ORDER, THIS DAY THE COURT
MADE THE FOLLOWING:
                                  2




                            ORDER

Learned counsel for the petitioner submits that he

has no instructions in the matter and in spite of his effort, the

party has not been responding. Therefore the petition is

dismissed for non prosecution.

Sd/-

JUDGE

AC