KHESHAV .B.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Office objections have to be complied with through e-mail or immediately after the lock down is lifted pertaining to pandemic COVID-19.

(2.) Learned High Court Government Pleader is directed to take notice for respondent - State.

(3.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State and perused the records.