Mr Dhanraj M K vs Mrs Madhavi
2023 Latest Caselaw 1512 Kant

                                                  -1-
                                                           RPFC No. 47 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 22ND DAY OF FEBRUARY, 2023

                                             BEFORE
                       THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                                      R.P.F.C. NO. 47 OF 2023
                      BETWEEN:

                      MR. DHANRAJ M.K,
                      S/O. SRI. KRISHNAPPA B.M,
                      AGED ABOUT 43 YEARS,
                      OCCUPATION: UNEMPLOYED,
                      R/AT. DOOR NO.2-9-982/2,
                      REGO COMPOUND,
                      NEAR 1ST RAILWAY BRIDEGE,
                      MAMAMIKATTE,
                      MANGALURU - 574 142.

                      PRSENTLY RESIDING AT
                      SHREE KRUPA, DARANDABAGILU,
                      PANDIT HOUSE, PERMANNUR POST,
                      MANGALURU, D.K DISTRICT - 574 142.

                                                                 ...PETITIONER
Digitally signed by
R HEMALATHA
                      (BY SRI. SREENIVASA PATAVARDHAN K.R, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA             AND:

                      MRS. MADHAVI,
                      W/O. MR. DHANRAJ,
                      D/O. CHENNAPPA POOJARY,
                      AGED ABOUT 43 YEARS,
                      RESIDING AT CHURCH COMPOUND,
                      NEAR ST.JOSEPH'S ENGINEEERING COLLEGE,
                      VAMANJOOR, MANGALURU,
                      D.K DISTRICT - 574 142.

                                                                ...RESPONDENT
                                   -2-
                                            RPFC No. 47 of 2023




     THIS RPFC FILED UNDER SECTION 19(4) OF FAMILY
COURT ACT, AGAINST THE ORDER DATED 21.01.2023 PASSED
ON I.A. NO.IV IN M.C.NO.280/2021 ON THE FILE OF THE
PRINCIPAL JUDGE, FAMILY COURT, D.K.MANGALURU, PARTLY
ALLOWING THE IA.NO.IV FILED UNDER SECTION 24 OF THE
HINDU MARRIAGE ACT FOR MAINTENANCE.

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

Learned counsel for the petitioner has filed a memo

seeking leave of this Court to withdraw the petition reserving

liberty to file Writ Petition.

2. Memo is placed on record.

Accordingly, petition is dismissed as withdrawn reserving

liberty as sought for.

Registry to return the certified copy of the impugned

judgment to the learned counsel for the petitioner, after

replacing the same with a photocopy.

Sd/-

JUDGE

DS