Smt. Renuka W/O. Ashok Jadhav vs Shri. Ashok S/O. Krishnappa ...
2023 Latest Caselaw 2777 Kant

                                                -1-
                                                      RPFC No. 100023 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. 100023 OF 2018 (-)
                    BETWEEN:

                        SMT. RENUKA W/O. ASHOK JADHAV
                        AGE:37 YEARS,
                        OCC:HOUSEHOLD WORK,
                        R/O: HOSALLI,
                        TQ AND DIST:GADAG -582101.

                                                                   ...PETITIONER

                    (BY SRI. K.L.PATIL AND SRI. P.S.TADAPATRI, ADVOCATES)

                    AND:

                        SHRI. ASHOK S/O. KRISHNAPPA JADHAV
                        AGE:44 YEARS,
                        OCC:AGRICULTURIST,
                        R/O: HOSALLI,
        Digitally       TQ AND DIST:GADAG -582101.
SUJATA  signed by
SUBHASH SUJATA
PAMMAR SUBHASH
        PAMMAR                                                   ...RESPONDENT


                         THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY COURT
                    ACT,   1984,   AGAINST    THE   JUDGMENT    AND    ORDER
                    DTD:11.11.2016, IN CRL.MISC. NO.115/2013, ON THE FILE OF
                    THE PRINCIPAL JUDGE, FAMILY COURT, GADAG, PARTLY
                    ALLOWING THE PETITION FILED UNDER SEC.125 OF CR.P.C.

                        THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                    COURT MADE THE FOLLOWING:
                              -2-
                                    RPFC No. 100023 of 2018




                           ORDER

There is no representation on behalf of the petitioners.

The matter is pending since 2018. Inspite of peremptory

order, no steps were taken. Hence, the appeal stands

dismissed for non prosecution.

Sd/-

JUDGE

YAN