Rameshwar vs Yallawwa @ Parvati
2022 Latest Caselaw 3880 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

       DATED THIS THE 7TH DAY OF MARCH, 2022

                         BEFORE

    THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

                 RPFC No.200098/2018

Between:

Rameshwar S/o Namdev Londhe,
Age: 59 years, Occ: Professor,
R/o Dayanand Degree College,
Tuljapur Road,
Solapur (Maharashtra State).
                                       ... Petitioner
(By Sri Chaitanyakumar Chandriki, Advocate)

And:

Yallawwa @ Parvati
W/o Rameshwar Londe
Age: 37 years, Occ: Household,
R/o at Post Ukumanal,
Tq: & Dist: Vijayapur-586 101.
Karnataka State.
                                          ... Respondent
(By Sri S.S.Mamadapur, Advocate)

       This RPFC is filed under 19(4) of the Family Courts
Act, praying to set aside the judgment dated 09.07.2018
passed by the learned Principal Judge, Family Court at
Vijayapur   in   Crl.Misc.No.700/2015,   consequently   be
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pleased to dismiss the Crl. Misc. petition filed by the
respondent.


      This petition coming on for Hearing, this day, the
Court made the following:-


                         ORDER

Learned counsel for the petitioner has filed a

memo stating that the parties have settled the matter

amicably out of Court.

Said memo is placed on record.

Accordingly, petition is dismissed as withdrawn.

In view of disposal of the petition, I.A.No.2/2019

does not survive for consideration.

Sd/-

JUDGE

NB*