LAWS(KAR)-2022-9-119

KRISHNA Vs. STATE OF KARNATAKA

Decided On September 19, 2022
KRISHNA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo seeking leave of this Court to withdraw the writ petition with liberty to file fresh writ petition.

(2.) Memo is placed on record.

(3.) In view of the memo, writ petition is dismissed as withdrawn reserving liberty to the petitioners to file fresh writ petition.