Smt.Y.Shilpa W/O Shankar N.S vs Shri.N.S.Shankar S/O Narasimha ...
2022 Latest Caselaw 12275 Kant

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     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 10TH DAY OF OCTOBER, 2022

                         BEFORE

          THE HON'BLE MS. JUSTICE JYOTI MULIMANI

                R.P.F.C. NO.100060 OF 2019

BETWEEN:

1.     SMT.Y.SHILPA
       W/O SHANKAR N.S.,
       AGED 31 YEARS, OCC:HOUSE WIFE,
       R/O WARD NO.31, DOOR NO.132-A,
       M.K.NAGAR, NEAR KMF,
       BALLARI - 583 101.

2.     YASHIKA S.,
       D/O SHANKAR N.S.,
       AGE:4 ½ YEARS, OCC:NURSERY,
       R/O WARD NO.31, DOOR NO.132-A,
       M.K.NAGAR, NEAR KMF,
       BALLARI - 583 101.               ...PETITIONERS

[BY SRI RAMESH B.CHIGARI, ADVOCATE (ABSENT)]

AND:

SHRI N.S. SHANKAR,
S/O NARASIMHA SAMBRANI,
AGE:36 YEARS,
OCC: SENIOR ENGINEER AT MANTHRI
DEVELOPERS PVT., LTD., BANGALURU,
R/O #161, 2ND FLOOR, 4TH CROSS,
BANNERGHATTA ROAD, ARKERE MICRO LAYOUT,
2ND PHASE, BENGALURU - 560 076.
                                     ...RESPONDENT
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    THIS RPFC FILED UNDER SECTION 19(4) OF THE FAMILY
COURTS ACT, 1984 AGAINST THE JUDGMENT AND ORDER
DATED:06.05.2019 IN CRL.MISC.NO.87/2018 ON THE FILE OF
THE PRINCIPAL JUDGE, FAMILY COURT, BALLARI, PARTLY
ALLOWING THE PETITION FILED UNDER SEC.125 OF CR.P.C.

    THIS RPFC POSTED FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:

                           ORDER

There is no representation on behalf of petitioner.

As could be seen from the daily ordersheet, the notice was

issued and TCR were called for on 29.08.2019.

Thereafter, the matter was listed on 17.08.2021. On that

day, a week's time was granted to do the needful. Again the

matter was listed on 24.01.2022. On that day also, finally a

week's time was granted to do the needful.

Once again the matter was listed on 28.02.2022. Since

process was not paid, finally two weeks time was granted to do

the needful.

The matter was again listed on 23.03.2022 and a week's

time was granted to do the needful. Once again the matter was

listed on 16.06.2022. Even on that day also, two weeks time was

granted to do the needful.

The matter is listed today for orders regarding furnishing of

FPF, Cover, ACK, correct address, etc., to issue notice to sole

respondent.

It appears from the daily ordersheet that the petitioner has

not instructed the counsel on record to do the needful in the

matter and as already noted above, there is no representation on

behalf of petitioner also. Hence, the Revision Petition is

dismissed for non-prosecution.

Sd/-

JUDGE

TKN