Anusuya W/O. Gajanan Badiger vs Smt. Basavva W/O. Basavantappa Mestri ...
2024 Latest Caselaw 3289 Kant

Karnataka High Court

Anusuya W/O. Gajanan Badiger vs Smt. Basavva W/O. Basavantappa Mestri ... on 2 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                 -1-
                                                       NC: 2024:KHC-D:2402
                                                        RPFC No. 100072 of 2022




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                          DATED THIS THE 2ND DAY OF FEBRUARY, 2024

                                              BEFORE
                           THE HON'BLE MR JUSTICE V.SRISHANANDA
                           REV.PET FAMILY COURT NO.100072 OF 2022

                   BETWEEN:

                   ANUSUYA W/O. GAJANAN BADIGER,
                   AGE. 47 YEARS, OCC. HOUSEHOLD,
                   R/O. MRITYUNJANAAR, KOTTADAONI,
                   DHARWAD.

                                                                     ...PETITIONER
                   (BY SRI. LAXMAN KURAHATTI, ADVOCATE)

                   AND:

                   SMT. BASAVVA
                   W/O. BASAVANTAPPA MESTRI @ BADIGER,
                   AGE. 74 YEARS, OCC. HOUSEHOLD WORK,
                   R/O. MRITYUNJANAAR, KOTTADAONI,
                   DHARWAD.

                                                                    ...RESPONDENT
SAMREEN
AYUB
DESHNUR                   THIS R.P.F.C. IS FILED UNDER SECTION 19(4) OF THE FAMILY
Digitally signed
by SAMREEN
AYUB DESHNUR       COURT ACT, PRAYING TO, a. CALL FOR THE RECORDS. b. TO SET
Date: 2024.02.07
12:53:31 +0530
                   ASIDE THE IMPUGNED JUDGMENT AND ORDER PASSED IN CRIMINAL
                   MISCELLANEOUS 181/2017 ON THE FILE OF THE PRINCIPAL JUDGE,
                   FAMILY COURT DHARWAD BY ALLOWING THE ABOVE SAID REVISION
                   PETITIONER IN THE INTEREST OF JUSTICE AND EQUITY.

                          THIS R.P.F.C., COMING ON FOR ORDERS, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                   -2-
                                          NC: 2024:KHC-D:2402
                                          RPFC No. 100072 of 2022




                               ORDER

Learned counsel for the petitioner has filed memo seeking

withdrawal of the revision petition.

2. Memo placed on record. Memo reads as under:

"Herein the Advocate for the petitioner submits as under:

In view of the petition become infructuous therefore the petition has withdrawn not pressed. Hence this memo."

3. In view of memo, revision petition is dismissed as it

has rendered infructuous.

Sd/-

JUDGE

SMM