SHIVAPUTRAPPA Vs. NARAYAN

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo dtd. 13/7/2022 stating that the original suit in O.S. No. 39/2016 out of which this writ petition arises, has been listed for pronouncement of judgment today. Therefore, the petitioners have informed the learned counsel to withdraw this writ petition.

(2.) The memo is taken on record subject to all just exceptions.

(3.) Accordingly, the writ petition stands dismissed as withdrawn.