Karnataka High Court
Anuradha Rajpurohit vs Narendar Singh on 31 January, 2019
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR.JUSTICE ASHOK G.NIJAGANNAVAR
RPFC.No.168/2018
BETWEEN:
Anuradha Rajpurohit
w/o Narendar Singh
d/o Omprakash Rajpurohit
Aged about 36 years
Address shown in the cause
title of the trial court:
r/a No.357, 9th Cross
6th Block, BDA Complex
Nagarbhavi 2nd Stage
Bengaluru-560072.
Correct address:
Kailash Complex
No.01, Vasant Vihar
College Road, Pali
Rajasthan, PIN : 306401
Mobile: 9352934517. .. Petitioner
(By Sri Gopal Singh, Advocate)
And:
Narendar Singh
s/o Kishan Singh
Aged about 36 years
Address shown in the cause
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title of the trial court:
r/a No.357, 9th Cross
6th Block, BDA Complex
Nagarbhavi 2nd Stage
Bengaluru-560072.
Correct address:
Resident of village: Talka
Post - Jordan
Police Station Shivpura
Tehsil - Marwar Junction
District - Pali
State - Rajasthan
PIN : 306401.
Employed at:
Aiqon Capital SDN BHD
Level 23, Plaza See Hoy
Chan Jalan Raja Chulan
PIN : 50200, Kuala Lumpur
Malaysia.
Telephone No.03-2612300
Email:[email protected]
Fax:0320314355. .. Respondent
This RPFC is filed under Section 19 of Family
Courts Act against the order dated 20.11.2018 passed
on I.A.No.II in Misc. No.60/2017 on the file of the VI
Additional Principal Judge, Family Court, Bengaluru,
dismissing the application under Section 5 of Limitation
Act and consequently dismissing the petition filed
against the order dated 17.10.2016 passed in
M.C.No.36/2016 on the file of the VI Addl. Prl. Judge,
Family Court, Bengaluru partly allowing the petition
filed under Sec.13(1)(ia) of the Hindu Marriage Act.
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This RPFC is coming on for orders this day, the
Court passed the following:
ORDER
Learned counsel for the petitioner has filed a memo seeking permission to withdraw the instant petition with liberty to convert the instant petition into miscellaneous first appeal.
2. In view of the submission of the learned counsel for the petitioner, memo is taken on record.
3. Registry to permit the learned counsel for the petitioner to alter the nomenclature/classification and the provision under which it is filed without insisting on the refilling of the papers. On such conversion being made, the petition be listed before the Court having roaster for the subject.
4. Office is directed to convert the instant petition into Miscellaneous First Appeal and the same may be posted before the Court having roster. The 4 necessary changes to be done by the learned counsel for the petitioner.
Accordingly, the petition is disposed of for statistical purpose.
SD/-
JUDGE Bkm