BABU JINNAPPA GANGAI Vs. DEVENDRA NEMINATH NARASAGOUDA

JUDGEMENT

(1.) It is submitted by learned counsel appearing for the parties that parties to the lis have settled the matter out of Court and accordingly, sought for dismissal of the appeal. Memo dtd. 17/6/2022 is also filed by the learned counsel appearing for the appellants seeking leave of the court to withdraw the appeal. Memo is placed on record. Accepting the averments made in the memo dtd. 17/6/2022, appeal is disposed of as withdrawn.