Sangamesh S/O Shankrappa Benni vs Smt.Rashmi W/O Sangamesh Benni
2022 Latest Caselaw 12712 Kant

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       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

           DATED THIS THE 31ST DAY OF OCTOBER, 2022

                           BEFORE

            THE HON'BLE MS. JUSTICE JYOTI MULIMANI

                 R.P.F.C. NO.100065 OF 2019

BETWEEN:

SRI.SANGAMESH
S/O SHANKRAPPA BENNI
AGE: 37 YEARS
OCC: BUSINESS
R/O: DURGA NAGAR KHANAPUR
BELAGAVI - 591 302.                                 ...PETITIONER

(SRI.S.H.MITTALKOD., AND
      SRI.VINAY S.KOUJALAGI., ADVOCATES [ABSENT])

AND:

1.     SMT.RASHMI
       W/O SANGAMESH BENNI
       AGE: 29 YEARS
       OCC: HOUSEHOLD WORK
       R/O: H.NO.1962,
       NEAR REVANAKAR KALYANA MANTAP
       HUBBALLI - 580029.

2.     KUMAR SAMARTH
       S/O SANGAMESH BENNI
       AGE: 5 YEARS
       MINOR, REPRESENTED BY GUARDIAN
       MOTHER - PETITIONER NO.1.
                                               ...RESPONDENTS

      THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY COURTS
ACT, 1984 R/W SECTION 115 OF CIVIL PROCEDURE CODE, AGAINST
THE     JUDGMENT     AND   ORDER      DATED:14.06.2019   IN
CRL.MISC.NO.298/2016 ON THE FILE OF PRINCIPAL JUDGE, FAMILY
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COURT, HUBBALLI, PARTLY ALLOWING THE PETITION FILED UNDER
SECTION 125 OF CR.P.C.

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

                                ORDER

Though matter called twice, there is no representation on behalf

of petitioner.

As could be seen from the daily order sheet, the petition was

listed on 17.10.2022 and it was ordered to be listed on 31.10.2022.

The revision petition is listed today for orders.

As already noted above, though matter called twice, there is no

representation on behalf of petitioner. Hence, the Revision Petition is

dismissed for non-prosecution.

Sd/-

JUDGE TKN