Anuja W/O Shivkumar Murturkar vs Shivkumar M A S/O Amruth S ...
2023 Latest Caselaw 2896 Kant

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                                                   RPFC No. 200056 of 2023




                            IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                           DATED THIS THE 5TH DAY OF JUNE, 2023

                                          BEFORE
                       THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA


                      REV.PET FAMILY COURT NO. 200056 OF 2023 (MC)
                   BETWEEN:

                   ANUJA W/O SHIVKUMAR MURTURKAR
                   AGE ABOUT 28 YEARS OCC. HOUSEHOLD,
                   R/O PLOT NO. 26, OLD JEWARGI ROAD,
                    NEAR DARIYAPUR WATER TANK,
                   AMBIKA NAGAR KALABURAGI.

                                                              ...PETITIONER

                   (BY SRI ARUNKUMAR BAKKAPPA KINNY, ADVOCATE)

                   AND:

                   SHIVKUMAR M A S/O AMRUTH S MURTURKAR
Digitally signed
by RAMESH          AGE ABOUT 32 YEARS OCC. MANAGER,
MATHAPATI          KARNATAKA GRAMEEN BANK, BIDAR
Location: High     R/O JANWADA ROAD FIRE STATION QUARTERS,
Court of
Karnataka          BIDAR R/O SHIVAKKUMAR M A S/O AMRUTH S
                   MURTURKAR, ASST.BANK MANAGER,
                   KARNATAKA GRAMEEN BANK, SONTH VILLAGE,
                    NEAR TQ: KAMALAPUR DIST: KALABURAGI.

                                                             ...RESPONDENT

                        THIS RPFC IS FILLED UNDER SECTION 19 OF THE FAMILY
                   COURT ACT PRAYING TO ALLOW THE PETITION FILED BY THE
                   PETITIONER AND BE PLEASED TO SET ASIDE THE JUDGMENT
                   AND    ORDER    DATED    20.02.2023  PASSED    BY   THE
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                                      RPFC No. 200056 of 2023




PRL. JUDGE, FAMILY COURT, BIDAR, IN M.C.NO.106/2022 IN
THE INTEREST OF JUSTICE.

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


                             ORDER

1. A memo dated 05.06.2023 is filed by the learned counsel

for the petitioner seeking leave of the Court to withdraw the

petition.

2. Memo is placed on record. Petition is dismissed as

withdrawn.

Sd/-

JUDGE

PKS