Shivalingesh vs Rajani
2023 Latest Caselaw 768 Kant

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          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

      DATED THIS THE 11TH DAY OF JANUARY, 2023

                       BEFORE

       THE HON'BLE MR.JUSTICE C.M.POONACHA


                RPFC No.200107/2018

BETWEEN

SHIVALINGESH S/O BASAYYA MATH,
AGE: 38 YEARS, OCC: PRIVATE WORK,
R/O C/O GOURISHANKAR S HIREMATH,
GOVERNMENT QUARTER, NEAR PWD IB,
ALMATTI D.S., TQ. BASAVANA BAGEWADI,
DIST.VIJAYAPURA-586203.
                                           ...PETITIONER

(BY SRI KOUJALAGI CHANDRAKANT LAXMAN, ADVOCATE)

AND

RAJANI W/O SHIVALINGESH MATH,
RAJANI D/O SHIVANAND HIREMATH,
AGE: 26 YEARS, OCC: HOUSEHOLD WORK,
R/O NEAR SHIVALINGESHWAR TEMPLE,
GACHINAKATTI COLONY, VIJAYAPURA-586101.
                                          ...RESPONDENT

(SERVED AND UNREPRESENTED)

    THIS RPFC FILED U/S. 19(4) OF THE FAMILY COURTS ACT,
PRAYING TO CALL FOR RECORDS AND TO SET ASIDE THE
IMPUGNED JUDGMENT AND ORDER DATED 19.11.2018 PASSED
IN CRIMINAL MISCELLANEOUS NO.101/2018 ON THE FILE OF
THE PRINCIPAL JUDGE, FAMILY COURT VIJAYAPUR AT
VIJAYAPUR BY ALLOWING THE ABOVE SAID REVISION
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PETITION FILED BY THE PETITIONER, IN THE INTEREST OF
JUSTICE AND EQUITY.

      THIS PETITION IS COMING ON FOR FINAL HEARING THIS
DAY, COURT MADE THE FOLLOWING:

                             ORDER

The learned counsel for the petitioner has filed a

memo for withdrawal of the petition, which reads as

under:

"The petitioner and the respondent have settled the matter out of the Court. Kindly the above revision petition may be dismissed as withdrawn in the interest of justice and equity."

In view of the aforementioned, the above

petition is dismissed as withdrawn.

SD/-

JUDGE

Srt