B.A. SHIVANANDA Vs. N.K. SRIDHAR

JUDGEMENT

(1.) Called again in the afternoon.

(2.) Learned counsel for the petitioner files a common memo in all these matters, not pressing the present revision petitions.

(3.) Though in the memo for withdrawal, it is mentioned by the petitioner that he may be reserved liberty to approach this Court after the disposal of the Criminal Appeal filed by the respondent, however, in the absence of there being any material before this Court about the alleged Criminal Appeal alleged to have been filed by the respondent, no such liberty can be reserved. However, if any fresh cause of action arises for the petitioner to challenge any order, needless to say that he can proceed with seeking appropriate remedy in accordance with law.