Shri Shambulingappa S/O Mahantappa ... vs Smt Malati Alias Vinoda D/O Fakkirappa ...
2023 Latest Caselaw 8218 Kant

Karnataka High Court

Shri Shambulingappa S/O Mahantappa ... vs Smt Malati Alias Vinoda D/O Fakkirappa ... on 23 November, 2023

                                                      -1-
                                                            NC: 2023:KHC-D:13661
                                                              RPFC No. 100171 of 2023




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 23RD DAY OF NOVEMBER, 2023

                                                   BEFORE
                                 THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                                 REV.PET FAMILY COURT NO.100171 OF 2023
                        BETWEEN:

                        SHRI. SHAMBULINGAPPA
                        S/O MAHANTAPPA YARAGAL,
                        AGE: 61 YEARS, OCC: COOLIE,
                        R/O: BYADAGI, TQ: BYADAGI,
                        DIST: HAVERI-581106.

                                                                          ...PETITIONER
                        (BY SRI. NIRMALA B.G., ADVOCATE)

                        AND:

                        SMT. MALATI @ VINODA
                        D/O FAKKIRAPPA SAMPAGAVI,
                        AGE: 51 YEARS, OCC: TAILORING AND
                        EMBROIDERY WORK
                        R/O: SHASTRI MARKET,
                        GOULI GALLI, HAVERI
                        TQ. AND DIST. HAVERI-581110.
           Digitally
           signed by                                                     ...RESPONDENT
           VISHAL
VISHAL     NINGAPPA
NINGAPPA   PATTIHAL             THIS R. P. F. C IS FILED UNDER SECTION 19(4) OF THE
PATTIHAL   Date:
           2023.11.25
           11:43:26     FAMILY COURT ACT, PRAYING TO, i) CALL FOR RECORDS IN
           +0530
                        CRL.MISC.NO.117/2022 ON THE FILE OF PRINCIPAL JUDGE, FAMILY
                        COURT HAVERI. ii) ALLOW THE REVISION PETITION BY SETTING
                        ASIDE     THE   IMPUGNED   JUDGMENT     DATED   12.07.2023   IN
                        CRL.MISC.NO.117/2022, PASSED BY THE PRINCIPAL JUDGE, FAMILY
                        COURT, HAVERI.


                                THIS R. P. F. C, COMING ON FOR ORDERS, THIS DAY, THE
                        COURT MADE THE FOLLOWING:
                                    -2-
                                         NC: 2023:KHC-D:13661
                                           RPFC No. 100171 of 2023




                                ORDER

Learned counsel for the petitioner submits that the

petitioner does not intend to prosecute the petition and files a

memo to that effect.

A memo for withdrawal reads as under:

"MEMO FOR WITHDRAWAL

Herein the advocate for petitioner submits as under:

As per the instruction of the petitioner, the top noted petition is withdrawn. The letter of the petitioner is herewith Annexed with this memo.

Hence it's my humble prayer to this Hon'ble Court to pass the orders, in the ends of justice.

Hence this memo."

In view of the submission and a memo filed, the petition

is dismissed as withdrawn.

Sd/-

JUDGE

PJ, CT: UMD