Mohammad Azhar vs Smt. Gausiya Begum And Ors
2024 Latest Caselaw 213 Kant

Karnataka High Court

Mohammad Azhar vs Smt. Gausiya Begum And Ors on 3 January, 2024

                                              -1-
                                                       NC: 2024:KHC-K:89
                                                     RPFC No. 200057 of 2019




                              IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                          DATED THIS THE 3RD DAY OF JANUARY, 2024

                                            BEFORE
                            THE HON'BLE MR JUSTICE E.S.INDIRESH


                          REV.PET FAMILY COURT NO. 200057 OF 2019


                   BETWEEN:
                   MOHAMMAD AZHAR
                   S/O MUHAMMAD ANWAR SAHEB MAINYAR,
                   AGE: 36 YEARS, OCC: PRIVATE WORK,
                   R/O 7-920/3 NAYA MOHALLA,
                   NEAR SIDDIQUI MASJID,
                   KALABURAGI-585104.

                                                                ...PETITIONER
                   (BY SRI. LIYAQAT FAREED USTAD, ADVOCATE)

                   AND:

                   1.   SMT. GOUSIYA BEGUM W/O MUHAMMAD AZHAR,
Digitally signed
                        AGE: 26 YEARS, OCC: HOUSEHOLD WORK,
by SOMANATH
PENTAPPA
MITTE              2.   MUHAMMAD MUJTABA S/O MUHAMMAD AZHAR,
Location: HIGH
COURT OF                AGE: 5 YEARS SINCE MINOR,
KARNATAKA

                   3.   MUHAMMAD MUNEEB S/O MUHAMMAD AZHAR,
                        AGE: 35 YEARS, BOTH ARE MINOR,
                        R/BY HER U/G MOTHER -RESPONDENT NO.1,

                        ALL ARE R/O H.NO.8-1305/106/107/4, 3RD CROSS,
                        ISLAMABAD COLONY,
                        KALABURAGI-585104.

                                                              ...RESPONDENTS
                   (R2 AND R3 ARE MINORS R/BY R2)
                                    -2-
                                             NC: 2024:KHC-K:89
                                          RPFC No. 200057 of 2019




     THIS FPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURT ACT, PRAYING TO SET ASIDE JUDGMENT AND
ORDER DATED 06.12.2018 PASSED BY THE DISTRICT JUDGE
FAMILY COURT, AT KALABURAGI IN CRL.MISC.NO.175/2017;
OR ISSUE ANY OTHER DIRECTION IN THE FACTS AND
CIRCUMSTANCES OF THE ABOVE CASE AS THIS HON'BLE
COURT DEEMS FIT.

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

                                  ORDER

There is no representation on behalf of petitioner.

Thereafter, the matter was passed over and called again.

However, there is no representation on behalf of

petitioner. It would indicate that, the petitioner is

interested to prosecute the petition. Accordingly, the

revision petition is dismissed for non prosecution.

Sd/-

JUDGE

SB