Shri. Ramchandra S/O Siddappa Badiger vs Smt. Saroja W/O Ramchandra Badiger
2024 Latest Caselaw 1389 Kant

Karnataka High Court

Shri. Ramchandra S/O Siddappa Badiger vs Smt. Saroja W/O Ramchandra Badiger on 16 January, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                     -1-
                                                              NC: 2024:KHC-D:926
                                                            RPFC No. 100036 of 2023




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 16TH DAY OF JANUARY, 2024

                                                  BEFORE
                                THE HON'BLE MR JUSTICE V.SRISHANANDA
                               REV.PET FAMILY COURT No.100036 OF 2023
                        BETWEEN:

                        SHRI. RAMCHANDRA
                        S/O. SIDDAPPA BADIGER,
                        AGE. 52 YEARS, OCC. ARMY,
                        R/O.TULASIGERI, NOW AT MILITARY HOSPITAL
                        BELAGAVI-590001.

                                                                         ...PETITIONER
                        (BY SRI. HARISH S.MAIGUR, ADVOCATE)

                        AND:

                        1.   SMT. SAROJA W/O. RAMCHANDRA BADIGER,
                             AGE. 41 YEARS, OCC. HOUSEHOLD WORK,

                        2.   KUMAR PRAVEEN S/O. RAMCHANDRA BADIGER,
                             AGE. 21 YEARS, OCC. STUDENT,

                        3.   KUMAR PRASHANT S/O. RAMCHANDRA BADIGER,
           Digitally
           signed by         AGE. 19 YEARS, OCC. STUDENT,
           BHARATHI
BHARATHI   HM
HM         Date:             ALL ARE R/O. GADDANAKERI CROSS,
           2024.01.22
           16:32:22          TQ. AND DIST. BAGALKOT-587102.
           +0530
                                                                       ...RESPONDENTS

                              THIS R.P.F.C. IS FILED UNDER SECTION 19(4) OF THE FAMILY
                        COURT ACT, AGAINST THE JUDGMENT AND ORDER DATED
                        04.02.2023, IN CRL.MISC. No.153/2019, ON THE FILE OF THE
                        PRINCIPAL JUDGE, FAMILY COURT, BAGALKOTE, ALLOWING THE
                        PETITION FILED UNDER SECTION 125 OF CR.P.C.

                            THIS R.P.F.C., COMING ON FOR ORDERS, THIS DAY, THE
                        COURT MADE THE FOLLOWING:
                              -2-
                                     NC: 2024:KHC-D:926
                                    RPFC No. 100036 of 2023




                           ORDER

Memo for withdrawal is filed on behalf of the Revision

Petitioner. Memo reads as under:

"Herein, the advocate for the petitioner most respectfully submits this memo as under:

That, in the above case, the petitioner has expired. Hence the petition does not survive for consideration and above petition may be dismissed as abated."

In view of the Memo, Petition is dismissed as withdrawn.

Sd/-

JUDGE

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