Smt. Ashwini W/O Shivaraj Banakar vs Sri. Shivaraj S/O Mahadevappa Banagar
2025 Latest Caselaw 5834 Kant

Karnataka High Court

Smt. Ashwini W/O Shivaraj Banakar vs Sri. Shivaraj S/O Mahadevappa Banagar on 20 August, 2025

                                                   -1-
                                                                NC: 2025:KHC-D:10517
                                                         RPFC No. 100120 of 2024


                      HC-KAR



                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                               DATED THIS THE 20TH DAY OF AUGUST, 2025

                                                BEFORE
                                THE HON'BLE MR. JUSTICE G BASAVARAJA
                               REV.PET FAMILY COURT NO. 100120 OF 2024


                      BETWEEN:

                      SMT. ASHWINI W/O. SHIVARAJ BANAKAR
                      AGE. 31 YEARS, OCC. HOUSE HOLD WORK,
                      R/O. HOSAMATHADAVRA ONI,
                      P.B. ROAD, TQ. RANEBENNUR,
                      NOW RESIDING AT ASHWINI NAGAR,
                      NEAR SAI BABA TEMPLE, HANGAL ROAD,
                      TQ. AND DIST. HAVERI
                                                                        ...PETITIONER
                      (BY SRI. KOTRESH V. HUBBALLI, ADVOCATE)

                      AND:

                      SRI. SHIVARAJ S/O. MAHADEVAPPA BANAGAR
                      AGE. 35 YEARS, OCC. SOFTWARE ENGINEER,
                      R/O. HOSAMATHADAVARA ONI, P.B. ROAD,
                      TQ. RANEBENNUR, DIST. HAVERI
                                                                       ...RESPONDENT
Digitally signed by
MALLIKARJUN
                      (BY SRI. VIJAY MALALI, ADVOCATE)
RUDRAYYA
KALMATH
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
Date: 2025.08.22
14:31:22 +0530               THIS RPFC IS FILED UNDER SECTION 19(4) OF THE FAMILY
                      COURT ACT, 1984, PRAYING TO MODIFY THE ORDER AND AWARD
                      PASSED IN CRIMINAL MISC. NO.58/2023 DATED 10.04.2024, ON
                      THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT, HAVERI, BY
                      ENHANCING THE MAINTENANCE TO THE PETITIONER AND ETC.,.


                             THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
                      ORDER WAS MADE THEREIN AS UNDER:
                                     -2-
                                                   NC: 2025:KHC-D:10517
                                            RPFC No. 100120 of 2024


 HC-KAR



                                ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE G BASAVARAJA)

Learned counsel for the petitioner has filed the memo

dated 20.08.2025 in which it is stated as under :

"Herein the advocate for the petitioner most respectfully files the memo as under;

The Petitioner has filed the top noted petition for enhancement of maintenance order in Crl. Misc. 58/2024 passed by Prl. Judge, Family Court, Haveri. That now the petitioner and respondent have filed the mutual consent divorce petition in M.C.No.47/2025 before the Prl. Judge, Family Court, Haveri. Accordingly, the aforesaid court has allowed the said petition and passed the judgment and decree. In view of the same, the petitioner is intending to withdraw the present petition.

Wherefore, the petitioner may kindly be permitted to withdraw the present petition as the same is not pressed, in the interest of justice and equity."

2. In view of memo of withdrawal, petition is

dismissed as withdrawn.

Sd/-

(G BASAVARAJA) JUDGE CKK