LAWS(KAR)-2022-7-1368

RAMAKRISHNA Vs. SATTEWWA

Decided On July 04, 2022
RAMAKRISHNA Appellant
V/S
Sattewwa Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo dtd. 23/6/2022 seeking leave of this Court to withdraw the writ petition.

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

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 Consequently, Writ Petition is dismissed as withdrawn.