Sri Adithya Bhat K V vs Smt. Akshatha R
2023 Latest Caselaw 7498 Kant

                                            -1-
                                                           NC: 2023:KHC:38844
                                                          RPFC No. 39 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 2ND DAY OF NOVEMBER, 2023

                                         BEFORE
                         THE HON'BLE MR JUSTICE R. NATARAJ
                         REV.PET FAMILY COURT NO. 39 OF 2021

            BETWEEN:
            SRI. ADITHYA BHAT K.V.,
            S/O. KRIHNABHAT P.V.,
            AGED ABOUT 30 YEARS,
            R/AT "ANUGRAHA ADAKATHA BAIL",
            NEAR TALIPODAPU GROUNDS,
            KASARAGODU,
            KERALA - 671 32.
                                                                ...PETITIONER
            (BY SMT. GANGA GANAPATHY P., ADVOCATE FOR
                SRI. MANMOHAN P.N., ADVOCATE)

            AND:
            SMT. AKSHATHA R.,
            W/O. ADITHYA BHAT K.V.,
            D/O. DR. RAVIKUMAR,
Digitally
            AGED ABOUT 30 YEARS,
signed by   R/AT NO.68, AISHWARYA LAYOUT,
SUMA
            J.P. NAGAR,
Location:
HIGH        MYSURU - 570 037.
COURT OF                                                       ...RESPONDENT
KARNATAKA
            (BY SRI. RAJU C.N., ADVOCATE)

                   THIS RPFC IS FILED UNDER SEC.19(4) OF FAMILY
            COURTS       ACT.,   1984   AGAINST     THE   JUDGMENT     DATED
            28.10.2019 PASSED IN C.MIS.NO.506/2019 ON THE FILE OF
            THE    III   ADDITIONAL     PRINCIPAL   FAMILY    COURT   JUDGE,
            MYSURU, PARTLY ALLOWING THE PETITION FILED UNDER
            SEC.125 OF CR.PC., FOR MAINTENANCE AND ETC.,
                                   -2-
                                                NC: 2023:KHC:38844
                                               RPFC No. 39 of 2021




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                             ORDER

Learned counsel for the petitioner has filed a memo

dated 24.07.2023 seeking permission to withdraw the petition.

2. The said memo is placed on record.

3. Accordingly, the petition is dismissed as

withdrawn.

Sd/-

JUDGE

PK CT: THK