Smt. Deepali W/O Rohit Bansode vs Shri. Rohit S/O Ashok Bansode
2023 Latest Caselaw 2464 Kant

                                                    -1-
                                                          RPFC No. 100007 of 2021




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 22ND DAY OF MAY, 2023

                                                 BEFORE
                             THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                                        RPFC NO. 100007 OF 2021
                        BETWEEN:

                        1.   SMT. DEEPALI W/O ROHIT BANSODE
                             AGE: 35 YEARS, OCC: HOUSE HOLD WORK,
                             R/O C/O: KALPANA RAJESH LONDE,
                             PLOT/HOUSE NO: 35, SHIVABASAV NAGAR,
                             GYANGAWADI, TQ AND DIST: BELAGAVI.

                        2.   KUMAR VEDANTH S/O ROHIT BANSODE,
                             AGE: 8 YEARS, OCC: STUDENT,
                             R/O C/O: KALPANA RAJESH LONDE,
                             PLOT /HOUSE NO: 35,SHIVABASAV NAGAR,
                             GYANGAWADI, TQ AND DIST: BELAGAVI.

                             [SINCE PETITIONER NO.2 IS MINOR
                             REPRESENTED BY HIS MINOR GUARDIAN
                             NATURAL MOTHER PETITIONER NO.1]
                                                                     ...PETITIONERS

                        (BY SRI. SANTOSH R KOLKAR.,ADVOCATE)
           Digitally
           signed by
           YASHAVANT
                        AND:
           NARAYANKAR
YASHAVANT
NARAYANKAR Location:
           HIGH COURT
           OF
           KARNATAKA         SHRI. ROHIT S/O ASHOK BANSODE
           DHARWAD
                             AGE: 38 YEARS,OCC: SOFTWARE ENGINEER,
                             R/O: H.NO.468, 13TH CROSS, 8TH MAIN
                             ISRO LAYOUT, BENGALURU
                                                                     ...RESPONDENT

                        (BY SRI. LAXMAN T MANTAGANI;
                        AND PUNEET BADIGER .,ADVOCATES)

                              THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY COURT
                        ACT, 1984, AGAINST THE JUDGMENT AND ORDER DTD.28.09.2020,
                        IN CRL.MISC. NO.231/2017, ON THE FILE OF THE JUDGE, FAMILY
                        COURT, BELAGAVI, ALLOWING THE PETITION FILED UNDER SEC.125
                        OF CR.P.C.
                              -2-
                                    RPFC No. 100007 of 2021




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



                          ORDER

Learned counsel for the petitioners has filed a memo

stating that the petitioners and the respondent are now

residing together and leading conjugal life and as such, they

are not interested in prosecuting the matter.

Memo is placed on record.

In view of the memo, the petition is dismissed as

withdrawn.

Sd/-

JUDGE

YAN