Mr Mohammed Ansar vs Mrs Farheen Sheikh
2023 Latest Caselaw 3749 Kant

                                               -1-
                                                      NC: 2023:KHC:22172
                                                        RPFC No. 136 of 2022




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 27TH DAY OF JUNE, 2023

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                              REV.PET FAMILY COURT NO.136 OF 2022

                   BETWEEN:

                   MR. MOHAMMED ANSAR,
                   S/O MOHAMMAD ANSAR,
                   AGED ABOUT 43 YEARS,
                   R/AT 'NOOR MANZIL',
                   KEMPU MANNUR,
                   BEHIND VETERINARY HOSPITAL,
                   BEERI, KOTEKAR, MANGALURU TALUK
                   D.K. DISTRICT - 575 007.
                                                            ...PETITIONER

                           (BY SRI RAVISHANKAR SHASTRY G, ADVOCATE)

                   AND:

                   1.   MRS. FARHEEN SHEIKH,
Digitally signed
by SHARANYA T           W/O MR. MOHAMMAD ANSAR,
Location: HIGH          AGED ABOUT 34 YEARS,
COURT OF                PRESENTLY R/AT C/O. AND D/O. RAFIQ AHMED,
KARNATAKA
                        FLAT NO.101, EAST END APARTMENTS
                        NEAR JEPPU MARKET,
                        MANGALURU, D.K.DISTRICT - 575 001.

                   2.   BABY LIBA FATHIMA,
                        D/O MOHAMMAD ANSAR,
                        AGED ABOUT 7½ YEARS.

                   3.   BABY ANUM FATHIMA,
                        D/O MOHAMMAD ANSAR,
                        AGED ABOUT 6 YEARS.

                        RESPONDENT NOS.2 AND 3 ARE MINORS
                        REPRESENTED BY THEIR MOTHER AND
                             -2-
                                  NC: 2023:KHC:22172
                                     RPFC No. 136 of 2022




    NATURAL GUARDIAN RESPONDENT NO.1
    MRS. FARHEEN SHEIKH.
                                            ...RESPONDENTS

      (BY SRI RAJASHEKAR S., ADVOCATE FOR R1 TO R3;
             R2 AND R3 ARE MINORS REP. BY R1)

     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURTS ACT, AGAINST THE JUDGMENT AND DECREE
DATED 17.05.2022 PASSED IN Crl.MISC.NO.37/2019 ON THE
FILE OF THE I ADDITIONAL PRINCIPAL JDUGE, FAMILY COURT,
D.K., MANGALURU,PARTLY ALLOWING THE PETITION FILED
UNDER SECTION 125 OF Cr.P.C FOR MAINTENANCE.

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

                         ORDER

The learned counsel for the petitioner has filed a

memo seeking permission of this Court to withdraw the

petition on the ground that the parties have settled the

matter.

2. In view of the memo, the petition is dismissed

as withdrawn.

Sd/-

JUDGE

MD