Sri Nandish Kumar vs Kumari Soniya
2023 Latest Caselaw 925 Kant

                           1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 13TH DAY OF JANUARY, 2023

                        BEFORE

     THE HON'BLE Mr. JUSTICE HEMANT CHANDANGOUDAR

                R.P.F.C. No.96 OF 2017
BETWEEN:

SRI.NANDISH KUMAR,
S/O.LATE.KRISHNOJI RAO,
AGED ABOUT 40 YEARS,
R/AT, NO.6, 3RD CROSS,
MICO LAYOUT, J.C.NAGAR,
KURABARAHALLI,
BANGALORE - 560 086.
                                    ...PETITIONER
(BY SRI.PRABHUGOUD S.THUMBAGI, ADVOCATE)

AND:

1.      KUMARI SONIYA,
        D/O.NANDISH KUMAR,
        AGED ABOUT 15 YEARS,

2.      KUMARI GAGANA,
        D/O.NANDISH KUMAR,
        AGED ABOUT 10 YEARS,

        SINCE RESPONDENTS ARE MINORS,
        REP BY THEIR MATERNAL GRAND MOTHER,
        SMT.TULASAMMA,
        W/O.SHIVAJI RAO,
        ALL ARE R/AT NO.15, 8TH CROSS,
        1ST MAIN ROAD, GANESHA BLOCK,
        NANDINI LAYOUT,
        BENGALURU - 560 096.
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      PRESENTLY RESIDING AT NO.8,
      I MAIN, 2ND CROSS,
      SARASWATHIPURAM,
      NANDINI LAYOUT,
      BENGALURU - 560 096.
                                      ...RESPONDENTS

      THIS R.P.F.C. IS FILED UNDER SECTION 19(4) OF
FAMILY COURT, AGAINST THE JUDGMENT AND DECREE
DATED 27.06.2015 PASSED IN CRL.MISC.NO.32/2013 ON
THE FILE OF THE I ADDL.PRINCIPAL JUDGE, C/C OF V
ADDL.PRL.JUDGE, FAMILY COURT, BENGALURU, PARTLY
ALLOWING THE PETITION FILED UNDER SECTION 125 OF
CR.P., FOR MAINTENANCE.

     THIS R.P.F.C. COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:

                       ORDER

Learned counsel for the petitioner submits that

inspite of several requests petitioner has not furnish

any instruction to proceed with the matter.

Hence, petition is dismissed as withdrawn for

want of prosecution.

Sd/-

JUDGE

GPG