Mr Ashok Naik vs Mrs Roopa
2024 Latest Caselaw 3697 Kant

Karnataka High Court

Mr Ashok Naik vs Mrs Roopa on 7 February, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                   -1-
                                                                NC: 2024:KHC:5213
                                                             RPFC No. 272 of 2022




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                                  BEFORE
                        THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                                REV.PET FAMILY COURT NO. 272 OF 2022
                       BETWEEN:

                       1.    MR ASHOK NAIK
                             AGED ABOUT 42 YEARS
                             S/O ANANDA NAIK
                             R/AT SHREE LAXMI
                             KANNARGUDDE TENGINAJADDU
                             BRHMAVARA TALUK
                             UDUPI DISTRICT - 576 213

                                                                 ...PETITIONER
                       (BY SRI. RENSPRE PRITHESH D'SOUZA., ADVOCATE)


                       AND:

                       1.    MRS ROOPA
                             AGED 33 YEARS,
                             D/O CHANDRA NAIK
Digitally signed by          W/O MR. ASHOK NAIK
RAMYA D
Location: HIGH COURT
OF KARNATAKA
                       2.    MASTER VRISHANK
                             AGED 4 1/2 YEARS, S/O ASHOK NAIK
                             REP BY HIS MOTHER AND NATURAL GUARDIAN
                             MRS. ROOPA, AGED 33 YEARS
                             D/O CHANDRA NAIK

                             BOTH ARE R/AT NEELAVARA GUDDE
                             NEELAVARA VILLAGE
                             BRAHMAVARA TALUK
                             UDUPI DISTRICT - 576 213
                                                              ...RESPONDENTS
                       (BY Smt. SWETHA G DESHPANDE., ADVOCATE)
                             -2-
                                          NC: 2024:KHC:5213
                                       RPFC No. 272 of 2022




     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURTS ACT, 1984, AGAINST THE JUDGMENT AND
DECREE DATED 01.04.2022 PASSED IN CRL.MISC.No.139/2021
ON THE FILE OF THE C/c. PRINCIPAL JUDGE, FAMILY COURT,
UDUPI, PARTLY ALLOWING THE PETITION FILED UNDER
SECTION 125 OF CR.P.C FOR MAINTENANCE.

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

                          ORDER

1. The learned counsel for the petitioner has filed a

memo dated 03.02.2024 for withdrawal of the present

petition.

2. The memo is placed on record.

3. The petition is dismissed as withdrawn.

Sd/-

JUDGE

RK CT: SN