Shri. Narayan Prakesh @ vs Prakasha @ Parashram Appuni
2022 Latest Caselaw 903 Kant

        IN THE HIGH COURT OF KARNATAKA
                DHARWAD BENCH

 DATED THIS THE 19TH DAY OF JANUARY, 2022

                         BEFORE

THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

                 R.P.F.C.No.100060/2018

BETWEEN:

Shri. Narayan Prakesh
@ Parashram Yallukar
Age: 45 years, Occ: Service
R/o. Naganath At Bekkinkeri Galli
Tq. & Dist. Belagavi.
                                            ...PETITIONER
(By Sri. Mahantesh S. Hiremath and Sri. R. H. Angadi,
Advocates)

AND:

1.     Prakasha @ Parashram Appuni Yallurkar
       Age: 75 years, Occ: Nil
       R/o.C/o.Punappa Paramhuns
       28/B, Laxmi Galli, Hindalaga, Belagavi.

2.     Smt. Mallavva
       W/o. Prakasha @ Parashram Yallurkar
       Age: 66 years, Occ: Nil.
       R/o.C/o.Punappa Paramhuns
       28/B, Laxmi Galli, Hindalaga, Belagavi.
                                           ...RESPONDENTS

     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURTS ACT, PRAYING TO SET ASIDE THE
IMPUGNED JUDGMENT AND ORDER DATED 22.02.2018 IN
CRL.MISC.NO.206/2017, PASSED BY THE FAMILY COURT,
BELGAUM.
                               2




     THIS PETITION COMING ON FOR FURTHER ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

This Court on 20.02.2019 had granted finally six

weeks time to take steps in respect of the unserved

respondents and it was observed that, failing which, the

appeal stands dismissed as against them without

reference to the Court.

The Registry has put up a note that, till date the

advocate for the petitioner has not taken steps insofar as

the unserved respondents in spite of the orders passed by

this Court on 20.02.2019.

Having regard to the same, the petition stands

dismissed in view of the orders passed by this Court on

20.02.2019.

Sd/-

JUDGE

gab