Karnataka High Court
Laxmi W/O Premnath Katwa vs Premnath S/O Mohansa Katwa on 26 July, 2017
Author: K.Somashekar
Bench: K.Somashekar
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 26TH DAY OF JULY, 2017
BEFORE
THE HON'BLE MR.JUSTICE K.SOMASHEKAR
RPFC NO.100098/2017
BETWEEN
LAXMI W/O PREMNATH KATWA
AGE:30 YEARS, OCC:NIL
R/O PLOT NO. 5 SHIVA SHAKTI BUILDING
RUSHI GALLI GANDHI NAGAR
BELAGAVI-590001
... PETITIONER
(BY SRI. PATIL M H., ADV.)
AND
PREMNATH S/O MOHANSA KATWA
AGE:29 YEARS, OCC:SERVICE
R/O. 244/40-C FULBAG GALLI
BELAGAVI-590001
... RESPONDENT
THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURT ACT, 1984, AGAINST THE JUDGMENT AND
ORDER DATED 31.05.2017, IN CRL. MISC. NO.385/2016, ON THE
FILE OF THE JUDGE, FAMILY COURT, BELAGAVI, ALLOWING
THE PETITION FILED UNDER SECTION 12(1)(C) OF HINDU
MARRIAGE ACT.
THIS RPFC COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
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ORDER
Learned counsel for the petitioner has filed a memo dated 21.07.2017 seeking permission of this Court to withdraw the petition with liberty to file MFA before the proper court.
Memo is taken on record.
Accordingly, the petition is dismissed as withdrawn with liberty as sought for.
Sd/-
JUDGE Rsh