Shri. Mauruti S/O Baburao Hundre vs Smt. Ninguli D/O Vaman Bennalkar
2022 Latest Caselaw 3883 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

          DATED THIS THE 7 T H DAY OF MARCH, 2022

                               BEFORE

          THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                    R.P.F.C. NO.100034/2018


BETWEEN

SHRI. MAURUTI S/O BABURAO HUNDRE
AGE: 50 YEARS, OCC: PROFESSOR,
R/O: KESHAV NAGAR, YALLUR ROAD,
VADAGAO, BELAGAVI.
                                                         ...PETITIONER
(BY SRI.SOURABH HEGDE, ADV.)


AND

SMT. NINGULI D/O VAMAN BENNALKAR
AGE: 31 YEARS, OCC: HOUSEWIFE,
R/O: SHIVAJI GALLI, KANGRALI K.H.,
BELAGAVI .
                                                         ...RESPONDENT
(BY SRI.ANAND ASHTEKAR, ADV.)


      THIS   RPFC    IS    FILED    UNDER    SECT ION    19(4)   OF    THE
FAMILY    COURT     ACT,    1984,    AGAINST    THE     JUDGMENT       AND
ORDER DATED 23.06.2017, IN CRL. MISC. NO.457/2016, ON
THE   FILE   OF     THE     JUDGE,     FAMILY    COURT,      BELAGAVI ,
ALLOWING     THE    PETITION       FILED    UNDER   SECTION      125    OF
CR.P.C.


      THIS RPFC COMING ON FOR ORDERS THIS DAY, THE
COURT , MADE THE FOLLOWING:
                                   2




                              ORDER

Learned counsel for petitioner has filed a memo stating that

petitioner does not wish to press the petition.

In view of memo, petition is dismissed as not pressed.

SD/-

JUDGE

Rsh