Karnataka High Court
Mrs Rekha B T vs Sri L Ravikumar on 25 May, 2010
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH COURT OF KARNATAKA, BAN
DATED THIS THE 25TH DAY or MA'i5Zi2;oi;;gj'
THE HON'BLE MR.JUsT1ci:: Rrj'§.I»§:"1\I§()_.'fIA:I~I
wnrr PETITION Nc{._ :3s93"o1«4 2o0s't(o.r«tieFc:) %
BETWEEN
Mrs. Rekha B.T. V
W/o L. Ravikurnar, _ V
Aged about 30 years. _
R/at No.310. 2?" Cross.--., _ '
Pipeline. Ganga Nadi§:R0ad",s
Srinagar, _ _ V 4_ '
Banga1o;~e"~"5_5Gv-0*:;o ..PETiTION}3R
{By srifai_N.v.oan:ga.:1ha.f~;' Adv. -- {ABSENTD
' V' Sri. -! ' 'Raxfikiimar.
,1» / o ;'«V.I,akVshmanachar.
" A Aged abon.,1t'i38 years.
R_/at_N~o,40A. 5*' Cross.
Brindavan Layout,
Padairiariabhanagara.
A' 'Bangalore -- 560 061. ..RESPONDENT
Sri. Anuradha Sirnha. Adv.)
This Writ Petition is filed under Articles 226 and 227
of the Constitution of India praying to set-aside the
impugned order at Annexure-A passed on I.A.No.3 by the Pr}.
Family Court Judge in M.C.No.2298/2005, dated 12.6.2007
iii
and consequently allow the application filed by ~ A'
petitioner.
mls PETITION comm; ON FOR---tHEARIN:G
BAY, THE COURT MADE "mm FOLLOWING; ' ;.
ORDER
There is no representation for t1':e petitien--e1uf.t ' petition is dismissed for non¥pf:C.secEuti_ari." _ ln.