Rekha @ Vijayalaxmi W/O. ... vs Narayana S/O. Laxmipati Shivanna
2023 Latest Caselaw 2699 Kant

                                                  -1-
                                                         RPFC No. 100039 of 2017




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 29TH DAY OF MAY, 2023

                                               BEFORE

                          THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR

                            REV.PET FAMILY COURT NO. 100039 OF 2017

                     BETWEEN:

                     1.   REKHA @ VIJAYALAXMI W/O. LAXMIPATI,
                          SHIVANNA, AGED ABOUT: 42 YEARS,
                          OCC: HOUSEHOLD, R/O: C/O. K.R. SANGLIKAR,
                          1ST CROSS, SHIVANANDA NAGAR,
                          DHARWAD.-580004.

                     2.   BASAVARAJ S/O. NARAYANA,
                          AGED ABOUT: 11 YEARS,
                          OCC: STUDENT,R/O: C/O. K.R. SANGLIKAR,
                          1ST CROSS, SHIVANANDA NAGAR,
                          DHARWAD.-580004.

                                                                      ...PETITIONERS
        Digitally
                     (BY SRI. M M NAIKWADI: AND
        signed by
        SUJATA       SRI. SANTOSH NARAGUND .,ADVOCATES)
SUJATA  SUBHASH
SUBHASH PAMMAR
PAMMAR Date:
        2023.05.29
        21:58:59 -
                     AND:
        0700

                          NARAYANA S/O. LAXMIPATI SHIVANNA,
                          AGED ABOUT 57 YEARS,
                          OCC: REAL ESTATE AGENT,
                          R/O: SOMVARPETH UPPER ONI,
                          RAICHUR-584101,TQ & DIST: RAICHUR.

                           THIS RPFC FILED UNSER SEC.19(4) OF THE FAMILY COURT
                     ACT, 1984, AGAINST THE JUDGMENT AND ORDER DTD: 19.11.2016
                     IN CRL.MISC.NO.38/2015, ON THE FILE OF THE PRINCIPAL JUDGE,
                     FAMILY COURT, DHARWAD, DISMISSING THE PETITION FILED
                     UNDER SEC. 127 OF CR.P.C.
                               -2-
                                      RPFC No. 100039 of 2017




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

                            ORDER

The learned counsel for the petitioner prays time.

The matter is pending since 2017. Steps were not taken.

On the last date of hearing, peremptory order was also passed.

No reasons are forthcoming for adjourning the matter again.

Hence, the petition stands dismissed for non-prosecution.

Sd/-

JUDGE

YAN