Girish. K vs Smt. Shwetha. C. P
2023 Latest Caselaw 5572 Kant

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                                                           NC: 2023:KHC:28706
                                                         RPFC No. 251 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 14TH DAY OF AUGUST, 2023

                                          BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                                    RPFC NO. 251 OF 2022
                   BETWEEN:

                   GIRISH. K.
                   SON OF K.MALLAPPA
                   AGED ABOUT 42 YEARS
                   DRIVER CUM CONDUCTOR IN KSRTC
                   RESIDENT OF 2ND CROSS, HOSAMANE
                   RIGHT SIDE, NEAR GANAPATHI TEMPLE
                   OLD TOWN, BHADRVATHI 577201.
                                                                ...PETITIONER
                   (BY SRI. M R HIREMATHAD., ADVOCATE)

                   AND:

                   1.   SMT. SHWETHA. C. P.
                        WIFE OF GIRISHA K.S
Digitally signed        AGED ABOUT 36 YEARS
by
DHANALAKSHMI       2.   KUM PARINITHA
MURTHY                  D/O GIRISH K
Location: High          AGED ABOUT 10 YEARS
Court of
Karnataka               SINCE MINOR REP. THROUGH
                        NATURAL GUARDIAN HER
                        MOTHER RESPONDENT NO.1 SHWETHA C P
                        BOTH ARE R/O BASAVASHRI NILAYAM
                        2ND CROSS, HANUMANTHNAGAR
                        OLD TOWN, BHADRAVATHI 577201.
                                                          ...RESPONDENTS
                        THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
                   FAMILY COURTS ACT., AGAINST THE JUDGMENT AND DECREE
                   DATED 15.09.2022 PASSED IN Crl.MISC.NO.292/2015  ON
                   THE FILE OF THE     II ADDL. CIVIL JUDGE AND JMFC.,
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                                              NC: 2023:KHC:28706
                                         RPFC No. 251 of 2022




BHADRAVATHI.      PARTLY ALLOWING THE PETITION FILED
U/S.125 OF Cr.P.C FOR MAINTENANCE.

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

The learned counsel for the appellant has filed a

memo dated 14.8.2023 stating that the appellant

seeks permission of this Court to withdraw the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

In view of dismissal of appeal, pending I.As., if

any, do not survive for consideration and accordingly,

they are dismissed.

Sd/-

JUDGE

DM