Shantakumar vs Lalita Sw/O Shantakumar
2022 Latest Caselaw 3881 Kant

         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.200054 OF 2018

BETWEEN:

SHANTAKUMAR
S/O ADEM
AGE: 30 YRS., OCC: AUTO DRIVER
R/O H.NO.1-3-203/1, STATION AREA
RAJAMAN GADDA ASHAPUR ROAD, RAICHUR
DIST: RAICHUR
                                         ...PETITIONER
(BY SMT. CHANDRAKALA, ADV.)

AND

LALITA
W/O SHANTAKUMAR
AGE: 24 YEARS, OCC:HOUSEHOLD
R/O H.NO.1-3-573/60, STATION AREA
RAJAMAN GADDA, ASHAPUR ROAD, RAICHUR
DIST: RAICHUR
                                         ...RESPONDENT


(BY SRI. VENKATESH C. MALLABADI, ADV.)
                            2




     THIS RPFC IS FILED U/S. 19(4) OF THE FAMILY COURTS
ACT, PRAYING TO ALLOW THE PETITION BY SETTING ASIDE
THE JUDGMENT AND ORDER DATED 11.07.2018 IN
CRL.MISC.NO.112/2018 PASSED BY THE PRL. JUDGE, FAMILY
COURT, RAICHUR, IN THE INTEREST OF JUSTICE AND EQUITY.

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

                       ORDER

Learned counsel for the petitioner filed a memo

seeking leave of this Court to withdraw the petition on

the ground that the petitioner and respondent are

staying together and leading a happy married life and

in view of the same, the petitioner does not want to

press the petition.

2. Memo is placed on record.

3. The petition is dismissed as withdrawn.

SD/-

JUDGE

RD