LAWS(KAR)-2022-7-1191

SHALET DSOUZA Vs. STATE OF KARNATAKA

Decided On July 12, 2022
Shalet Dsouza Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) In this writ petition the petitioner inter-alia has prayed for the following reliefs:

(2.) When the matter was taken up today, learned Senior counsel for the petitioner had moved a memo seeking leave of this Court to withdraw the relief claimed in clause (a).

(3.) The aforesaid memo is taken on record.