Karnataka High Court
Smt R T Gowari vs Sri Veeresh Ambarkar on 2 January, 2015
Author: A.V.Chandrashekara
Bench: A.V.Chandrashekara
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JANUARY 2015
BEFORE
THE HON'BLE MR. JUSTICE A.V.CHANDRASHEKARA
RPFC NO.45/2011
BETWEEN:
1. SMT R T GOWARI
W/O VEERSH AMBARKAR
AGED ABOUT 27 YEARS
D/O THULAJA RAO RANGADULU
2. INDARAISH @ MAYUR
S/O VEERESH AMBARKAR
AGED ABOUT 2 YEARS,
SINCE MINOR REP. BY HIS
MOTHER PETITIONER NO.1,
BOTH ARE HOUSE NO.514/2, OPPOSITE
SHAKTHI GAS GOWDAN,
MOUNESHWARA EXTENSION,
BADAVANI DAVANGERE-577001.
... PETITIONERS
(By Sri: A HANUMANTHAPPA, ADV.
AND:
SRI VEERESH AMBARKAR
S/O SHOBASH AMBARKAR
R/O NO.858, 859, IST FLOOR
2
15TH WARD CHAPARADAHALLI
HOSPET BELLARY DSITRICT-583201.
... RESPONDENT
(By Sri: M N KESHAVAN, ADV.)
RPFC FILED U/SEC.19(4) OF FAMILY COURTS ACT,
1984 AGAINST THE JUDGMENT AND ORDER
DATED:19.2.2011 PASSED IN C.MIS NO.167/2010 ON THE
FILE OF THE JUDGE, FAMILY COURT, DAVANGERE,
PARTLY ALLOWING THE PETITION FILED UNDER SEC.125
OF Cr.P.C.,
THIS REVIEW PETITION COMING ON FOR HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioners has filed a memo seeking permission of the Court to withdraw the petition.
The memo is placed on record. Accordingly, petition is dismissed as withdrawn.
Sd/-
JUDGE DM