Azharuddin S/O Abdul Jabbar ... vs Anjum W/O Azaruddin Jahagirdar
2022 Latest Caselaw 10592 Kant

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            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

          DATED THIS THE 08TH DAY OF JULY 2022

                        BEFORE

       THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR

                 R.P.F.C. No.200014/2022

BETWEEN:
AZHARUDDIN
S/O ABDUL JABBAR JAHAGIRDAR,
AGE: 28 YEARS, OCC: TRADER,
R/O BEGUMPUR, NEAR BEGUMPUR DARGA,
TALUKA-MOHOL, DIST. SOLAPUR,
MAHARASHTRA-41213.
                                           ... PETITIONER
(BY SRI. KALASHETTY NITIN REVANSIDHA &
    SMT. GEETA SAJJANSHETTY, ADVOCATES (ABSENT))

AND:

ANJUM, W/O AZARUDDIN JAHAGIRDAR,
AGE: 22 YEARS, OCC: HOUSEWIFE,
R/O TIPU SULTAN COLONY,
NEAR K.H.B. COLONY, J.M. ROAD,
VIJAYAPUR, KARNATAKA-586101.
                                         ... RESPONDENT

(BY SRI. SANGANABASAVA B.PATIL, ADVOCATE)

     THIS RPFC IS FILED UNDER SECTION 19(4) OF FAMILY
COURT ACT, PRAYING TO SET ASIDE THE JUDGMENT DATED
04.11.2019 BY THE LEARNED I ADDL. PRL. JUDGE, FAMILY
COURT, VIJAYPUR IN CRL.MISC.NO.357/2019 AND ETC.

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

Learned counsel for the petitioner called-out. Absent.

There is no representation on behalf of the learned counsel for the petitioner. On the last date of hearing, the learned counsel for the petitioner has undertaken to pay entire arrears of maintenance. But, he has not complied with his undertaking. No sufficient grounds are shown for condonation of delay also.

Looking to the facts and circumstances, the petition stands dismissed for non-prosecution.

Consequently, IA No.1/2022 filed for condonation of

delay in filing the appeal, also stands dismissed.

Sd/-

JUDGE

KGR*