Karnataka High Court
Smt B R Umadevi vs Sri T J Anandkumar on 27 February, 2012
Author: B.Manohar
Bench: B. Manohar
COURT OF KARNATAKAHIGH COURT GF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT -
| (By SRI. K. SRIRTVASA, ADV,) - IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 27™ DAY OF FEBRUARY, 2012. BEPORE a THE HON'BLE MR.JUSTICE B. MANOHAR RPFC.No.127/2011 SMT. B.R. UMADEVi, W/O. T.J. NANDAKUMAR, AGED ABOUT 29 YEARS, __ C/O, RAMACHANDRA B.H. R/AT NO.132/B,- 267 MAIN, STH BLOCK, BHEL COLONY, | NANDINILAYCUT, sy BANGALORE-559 096, --
Coe .. PETITIONER SRI TJ. ANANDKUMAR, . S/O, JAYARAM, "AGED ABOUT 35 YEARS, R/AT 47 CROSS, ANDHARAHALLI MAIN ROAD, _. SHUSHRUTHINAGAR, NEAR KARAN PLAST CON. PVT. LTD., _ BEENYA 282 STAGE,
- BANGALORE-560 091.
.. RESPONDENT for 1H COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU THIS RPFC IS FILED UNDER SECTION 19(4) OF FAMILY COURTS, 1984, PRAYING TO CALL FOR THE RECORDS IN C.MISC.NO.104/2009 ON THE FILE. OF THE I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BANGALORE ETC., THIS RPFC IS COMING ON FOR ORDERS THIS DAY, THE COURT PASSED THE FOLLOWING: Be The above revision petition. hes been posted regarding maintainability" of the. revision. petition before the Court.
2. The advocate appearing for the revision petitioner -- has Sled a memo seeking leave of the Court to dismiss the revisic it petition aa not pressed, With liberty to file writ
3. 'The mess filed by the advocate is placed on record. mc 4. The revision petition is dismissed as not pressed, __ reserving liberty to the petitioner to file writ petition. Jy TUDGE.
The certified copy of the Order shall be returned to the advocate appearing for the petitioner keeping the xerox copies within a period of 1 week. Snec
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