LAWS(KAR)-2022-10-51

M.VENKATESH Vs. PUSHPA C.K.

Decided On October 14, 2022
M.VENKATESH Appellant
V/S
Pushpa C.K. Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner is neither present physically nor through video conference.

(2.) Learned counsel for the respondent is physically present.

(3.) Learned High Court Government Pleader files a police report given by Sadashivanagar police, Bengaluru.