Chandrakanth vs Smt.Jayashree And Anr
2022 Latest Caselaw 10655 Kant

                            1




          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 11TH DAY OF JULY, 2022

                        BEFORE

 THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR


                 RPFC No.200053/2019

Between:

CHANDRAKANTH S/O NARASANNA AMBAR
AGED ABOUT 32 YEARS, OCC:CAR OPERATOR,
R/O M/S INDU PLANT SERVICES PVT. LTD.
VIDYA NAGAR, TORANAGALLU,
TQ.SONDUR, DIST.BELLARY.
PRESENTLY RESIDING AT BHIMNALLI
TQ.CHITTAPUR, DIST.KALABURAGI.
                                            ...PETITIONER
(BY SRI.CHANDRAKANTH-ABSENT)

AND:

1.     SMT.JAYASHREE W/O CHANRAKANTH
       AGED ABOUT 25 YEARS, OCC:PVT. SERVICE.

2.     SATVIK S/O CHANRAKANTH
       AGED ABOUT 3 YEARS, MINOR
       UNDER GUARDIANSHIP OF HIS
       NATURAL MOTHER RESPONDENT NO.1
       BOTH R/O MOHAMMADI COMPLEX,
       SUPER MARKET, KALABURAGI-585102.

                                          ....RESPONDENTS
                             2




   THIS RPFC FILED U/S. 19(4) OF THE FAMILY COURTS ACT,
PRAYING TO ALLOW THE SAID REV.PETITION BY SETTING
ASIDE THE JUDGMENT AND ORDER DATED 14.12.2018 PASSED
BY THE DIST.JUDGE FAMILY COURT, KALABURAGI IN
CRL.MISC.NO.144/2017, AND CONSEQUENTLY DISMISS THE
PETITION FILED BY THE RESPONDENTS HEREIN.
     THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:-


                        ORDER

The petitioner called out absent. It is noticed

that learned counsel for the petitioner has retired after

serving the notice on the petitioner. Inspite of that,

petitioner has not taken any interest in prosecuting

the matter and regularly he is absent. Hence, the

petition is dismissed for non-prosecution.

Sd/-

JUDGE

msr