Baburaya vs Renukabai And Anr
2022 Latest Caselaw 12666 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

      DATED THIS THE 28TH DAY OF OCTOBER, 2022

                        BEFORE

THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

               RPFC NO.200101/2018

BETWEEN

BABURAYA S/O MAREPPA NAIKODI,
AGE:40 YEARS, OCC:AGRICULTURE,
R/O GANVAR, TQ. JEWARGI,
DIST.KALABURAGI.
                                           ...PETITIONER

(BY SRI SHIVAKUMAR KALLOOR, ADVOCATE)

AND

1 . RENUKABAI W/O BABURAYA NAIKODI,
AGE:30 YAERS, OCC:HOUSEHOLD,
R/O GANVAR, TQ.JEWARGI,
DIST.KALABURAGI, NOW RESIDING AT
BASANAL, TQ.DIST.KALABURAGI.

2 . AKASH S/O BABURAYA NAIKODI
AGE:9 YEARS, MINOR
U/G OF RESPONDENT NO.1
                                          ...RESPONDENTS

(R2 IS MINOR REPTD. BY R1; R1 UNSERVED)

     THIS RPFC IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT AND ORDER DATED 28.06.2016 PASSED BY
DISTRICT JUDGE, FAMILY COURT AT KALABURAGI IN
CRL.MISC.NO.149/2013       AND       DISMISS   THE
CRL.MISC.NO.149/2013 FILED BY RESPONDENTS.
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     THIS PETITION IS COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                       ORDER

The learned counsel for the petitioner submits

that the matter is settled out of the Court. Hence, he

requests this Court to dismiss the revision petition as

withdrawn.

Said submission is taken on record.

Accordingly, revision petition is dismissed as

withdrawn.

Sd/-

JUDGE

Srt