CALVIN DEWAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra court appeal has been filed against the interim order dtd. 7/9/2022 passed in W.P.No.17359/2022.

(2.) This court while entertaining the appeal passed an interim order dtd. 29/9/2022 and have directed that the process of selection may go on but the result of the aforesaid selection shall not be notified till the next date of hearing.

(3.) After hearing learned counsel for the parties, and with their consent, the appeal is disposed of by directing that the ad interim order granted by this court on 29/9/2022 shall continue. The learned Single Judge is requested to dispose of the writ petition expeditiously.