Karnataka High Court
Mrs. Aradhana Sharada vs Mrs. Geeta Rastogi on 9 December, 2020
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF DECEMBER, 2020
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
CRIMINAL PETITION NO.8362 OF 2019
Between:
Mrs. Aradhana Sharada
W/o. Sidhant Rastogi
Aged about 34 years,
R/at G/2004,
Oberoi Splendro Grande,
Jogeshwari - Vikhroli Link Road,
Jogeshwari (E),
Mumbai 400 060.
... Petitioner
(By Sri Amar Correa, Advocate)
And:
Mrs. Geeta Rastogi,
W/o Suresh Chandra Rastogi
Aged about 60 years,
R/of # 801, 6A Main,
ISRO Layout,
Bengaluru - 560078.
... Respondent
(Sri Madhukar Deshpande, Advocate)
This Criminal Petition is filed under Section 482 of
Cr.P.C praying to set aside the order dated 24.10.2019,
passed by the LVIII Additional City Civil and Sessions Judge,
Bengaluru in Crl.A.No.596/2019 vide Annexure-A.
This Criminal Petition coming on for Admission, this
day, the Court made the following:
Crl.P.No.8362/2019
2
ORDER
1. Sri Amar Corea, learned counsel for the petitioner in Crl.P.No.8362/2019 submits that the petition has become infructuous and therefore, seeks to withdraw the petition.
2. In view thereof, the petition is dismissed as withdrawn.
Sd/-
JUDGE GJM