LAWS(KAR)-2022-9-309

IRAPPA Vs. DIRECTOR

Decided On September 01, 2022
IRAPPA Appellant
V/S
DIRECTOR Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the writ petition.

(2.) Memo is placed on record. Writ petition is dismissed as withdrawn.