Sri.Praveen Kumar S/O. Late ... vs Smt.Thippamma @ Lavanya W/O. ...
2023 Latest Caselaw 2763 Kant

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                                                        RPFC No. 100121 of 2018




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 1ST DAY OF JUNE, 2023

                                               BEFORE
                           THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                            REV.PET FAMILY COURT NO. 100121 OF 2018
                    BETWEEN:

                          SRI. PRAVEEN KUMAR S/O. LATE NAGARAJ
                          AGE:32 YEARS, OCC: NOW AS ARTICLED ASSISTANT,
                          R/O. WARD NO.15, HOUSE NO.119/2,
                          RAJYOTSAVA NAGAR, RUPANAGUDI ROAD,
                          BALLARI, TQ AND DIST: BALLARI-583102.

                                                                    ...PETITIONER

                    (BY SRI. G.S.HULMANI, ADVOCATE)

                    AND:

                    1.    SMT.THIPPAMMA @ LAVANYA W/O. PRAVEEN KUMAR
                          AGE:30 YEARS, OCC:HOUSEWIFE.

                    2.    KUM. JANANI D/O GOUTHAM KUMAR
                          S/O PRAVEEN KUMAR.

        Digitally   3.    MASTER M GOUTHAM KUMAR S/O. PRAVEEN KUMAR
SUJATA  signed by
SUBHASH SUJATA
PAMMAR SUBHASH
        PAMMAR            i) SINCE RESP.NO.2 & 3 ARE MINORS REP. BY M/G
                          NATURAL MOTHER I.E RESP.NO.1,

                          ii) ALL THE RESPONDENTS ARE R/O. VADDU VILLAGE,
                          POST: THORANGAL,TQ:SANDUR,
                          DIST: BALLARI-583123.

                                                                  ...RESPONDENTS

                         THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY COURT
                    ACT, AGAINST THE JUDGMENT AND ORDER DTD:13.11.2018, IN
                    CRL.MISC. NO.26/2018, ON THE FILE OF THE PRINCIPAL JUDGE,
                    FAMILY COURT, BALLARI, DISMISSING THE PETITION FILED
                    UNDER SEC.125 OF CR.P.C.
                                   -2-
                                             RPFC No. 100121 of 2018




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

                              ORDER

The learned counsel for the petitioner has filed a memo

stating that the matter is settled before the Trial Court and

as such, the petitioner is not interested in prosecuting this

revision. The memo is placed on record. In view of the

memo, the petition is dismissed as not pressed.

In view of disposal of the petition, pending

interlocutory applications, if any, do not survive for

consideration and are disposed of accordingly.

Sd/-

JUDGE