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Dr N R Dinesh Babu vs Smt S P Gayathri
2023 Latest Caselaw 838 Kant

Citation : 2023 Latest Caselaw 838 Kant
Judgement Date : 12 January, 2023

Karnataka High Court
Dr N R Dinesh Babu vs Smt S P Gayathri on 12 January, 2023
Bench: Hemant Chandangoudar
                        1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 12TH DAY OF JANUARY, 2023

                     BEFORE

 THE HON BLE Mr. JUSTICE HEMANT CHANDANGOUDAR
         '




               RPFC No.11 OF 2023

BETWEEN:

1 . DR N R DINESH BABU
    S/O SRI N S RAMAN
    AGED ABOUT 35 YEARS,
    R/O NO.8,
    KRISHAN KOVIL KEELA THERU
    PALAYANKOTTAI TINUNEVELI
    TAMIL NADU-627002
                                      ...PETITIONER
(BY SRI.SARAVANAN.P., ADVOCATE)
AND:

1.   SMT S P GAYATHRI
     W/O N R DINESH BABU
     D/O S R PRABHABAN
     R/O NO.27, EMRALS ESTELA
     SARJAPURA ROAD
     SARJAPURA, BENGALURU-562135

     MOB 8123000936 AND 9443052567
     EMAIL:[email protected] AND
     [email protected]

     ALSO AT WORKING IN
     WIPRO TECHNOLOGIES SEZ
     HADOSIDDAPURA KODATHI
     BENGALURU-560099
                            2


2.   MASTER NATTANMAI DINESH BABU
     JAISHAN @ N D JAISHAN
     AGED 3 YEARS AND 11 MONTH
     S/O N R DINESH BABU
     BEING MINOR REPRESENTED
     BY NATURAL GUARDIAN HIS MOTHER
     SMT S P GAYATHRI
                                 ...RESPONDENTS

     THIS RPFC FILED U/S.19(4) OF THE FAMILY COURTS
ACT, 1984, AGAINST THE JUDGMENT AND DECREE DATED
22.12.2022     PASSED      ON        IA        No    2      IN
CRL.MISC.No.166/2022    ON     THE      FILE    OF   THE    III
ADDITIONAL     PRINCIPAL       JUDGE,      FAMILY        COURT
BENGALURU, PARTLY ALLOWING THE I.A.NO.2 FILED
UNDER   SECTION   125(1)     OF   Cr.P.C.      FOR   INTERIM
MAINTENANCE.


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

                        ORDER

Learned counsel for the petitioner files a memo

seeking leave of this Court to withdraw the petition

with liberty to file fresh petition challenging the

impugned order.

2. Memo is placed on record.

Accordingly, petition is dismissed as withdrawn

reserving liberty as sought for.

Sd/-

JUDGE

RKA

 
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