K. SEETHARAMU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) After arguing the matter for two days, now, Sri V.Lakshminarayana, learned Senior Counsel for the petitioners, on instructions from the instructing counsel, filed the Memo for withdrawal of the writ petition.

(2.) The Memo is placed on record.

(3.) The Writ Petition is dismissed as withdrawn.