LAWS(KAR)-2022-7-432

B.JAYARAME GOWDA Vs. STATE OF KARNATAKA

Decided On July 26, 2022
B.Jayarame Gowda Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) After arguing the matter for considerable length of time, learned counsel for the petitioners seeks permission to withdraw the above petition.

(3.) Accepting said submission, the writ petition is dismissed as withdrawn.