J. PHILOMINA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is an intra court appeal against the order passed by the learned Single Judge in W.P.No.60236 of 2016 dtd. 1/6/2022.

(2.) After arguing for some time, the learned counsel for the appellant apprised as to why the counsel for the petitioner in the writ petition was not present before the learned Single Judge and prayed for withdrawal of the appeal with liberty to the appellant to approach the learned Single Judge by submitting an application seeking recall or modification of the order dtd. 1/6/2022.

(3.) Submission is placed on record. The learned counsel for the appellant is permitted to withdraw the appeal with liberty as prayed for.