KARUNAKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Anil Kumar K.S., learned counsel for the appellants has filed a memo seeking leave of this Court to withdraw the appeal. The aforesaid memo is taken on record.

(2.) Accordingly, the appeal is dismissed as withdrawn.

(3.) Consequently, the pending interlocutory applications do not survive for consideration and are accordingly disposed of.