Sri.M.S.Lokesh @ Neeraj Akash ... vs Smt.M.R.Shilpa @ Nikitha W/O. ...
2022 Latest Caselaw 12292 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.100107 OF 2019

BETWEEN:

SRI M.S.LOKESH @ NEERAJ AKASH SANNAKKI,
S/O MALLESHAPPA SANNAKKI,
AGE:32 YEARS, OCC:NIL
R/O III CROSS, HAGARADOORU COLONY,
IMMADIHALLI MAIN ROAD,
OPP: AMRUTH BHARATH VIDYKENDRA WHITE FIELD,
BENGALURU - 560 066.                    ...PETITIONER

(BY SRI RAJASHEKAR R. GUNJALLI, ADVOCATE)

AND:

SMT.M.R.SHILPA @ NIKITHA
W/O M.S.LOKESH @ NEERAJ AKASH SANNAKKI,
D/O LATE M.S.RUDRANNA AND
SMT.M.UMADEVI,
AGED ABOUT 31 YEARS,
R/O CHELGURKI VILLAGE,
OPP TO AMMA INDUSTRIES CENTRE,
TQ & DIST:BALLARI - 583 101.            ...RESPONDENT


    THIS RPFC FILED UNDER SECTION 19(4) OF THE FAMILY
COURTS ACT, 1984 AGAINST THE JUDGMENT AND ORDER
DATED L07.09.2019 IN CRL.MISC.NO.319/2017 ON THE FILE OF
THE PRINCIPAL JUDGE, FAMILY COURT, BALLARI, PARTLY
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ALLOWING THE PETITION FILED UNDER SECTION 125 OF
CR.P.C.

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

                             ORDER

Sri.Rajashekar R.Gunjalli., learned counsel for petitioner

has appeared in person.

Counsel submits that a memo has been filed stating that

the petition may be dismissed as having become infructuous.

Counsel therefore, submits that memo may be placed on record

and the petition may be dismissed as having become infructuous.

Submission is noted.

Memo is placed on record.

The Revision Petition is dismissed as having become

infructuous.

Sd/-

JUDGE

TKN