SHAKUNTALA HUCHCHAPPA BOYAR Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the writ petition has rendered infructuous. A Memo dtd. 12/9/2022 is also filed seeking leave to withdraw the writ petition.

(2.) Submission of the learned counsel and the memo are placed on record.

(3.) Consequently, Writ Petition is dismissed as withdrawn.