Shri. Narayan S/O Hanaman ... vs Mrs. Snehal Bhatkande W/O. ...
2022 Latest Caselaw 8586 Kant

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                                  RPFC No. 100104 of 2018




IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 10TH DAY OF JUNE, 2022

                         BEFORE
         THE HON'BLE MR JUSTICE E.S.INDIRESH
     REV.PET FAMILY COURT NO. 100104 OF 2018 (-)

BETWEEN:


     SHRI. NARAYAN S/O HANAMAN HONAMORE
     AGE:38 YEARS, OCC:EMPLOYEE,
     R/O. H.NO.168/5A, TAHASHILDAR GALLI,
     BELAGAVI.



                                              ...PETITIONER
(BY SRI. SHREEVATSA S HEGDE, ADVOCATE)

AND:


1.   MRS. SNEHAL BHATKANDE W/O. NARAYAN HONAMORE
     AGE: 31 YEARS, OCC: SERVICE,
     R/O. PLOT NO.12A, SHAHU NAGAR,
     BELAGAVI-590001

2.   MISS KRITIKA D/O. NARAYAN HONAMORE
     AGE:10 YEARS, OCC:STUDENT,
     R/O. PLOT NO.12A, SHAHU NAGAR,
     BELAGAVI-590001

3.   MISS SHRESTHA D/O. NARAYAN HONAMORE
     AGE:4 YEARS, OCC:STUDENT,
     R/O. PLOT NO.12A, SHAHU NAGAR,
     BELAGAVI-590001



                                            ...RESPONDENTS
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                                      RPFC No. 100104 of 2018


      THIS RPFC IS FILED UNDER SECTION 19(4) OF THE FAMILY
COURT ACT, AGAINST THE JUDGMENT AND ORDER DATED
20.09.2018 IN CRL. MISC. NO.400/2017 ON THE FILE OF THE JUDGE
FAMILY COURT, BELAGAVI, PARTLY ALLOWING THE PETITION FILED
UNDER SECTION 125 OF CR.P.C.
     THIS RPFC COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:



                            ORDER

There was no representation on behalf of the

petitioner in the morning Session and thereafter, case was

passed over and even in the second round called at 2:35

p.m., there is no representation.

Therefore, taking into consideration the orders

passed by this Court on 24.01.2022 and on 01.02.2022,

the petition is dismissed for non-prosecution.

Sd/-

JUDGE

SVH