LAWS(KAR)-2023-7-197

PILLAMMA Vs. STATE OF KARNATAKA

Decided On July 10, 2023
PILLAMMA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo which reads as hereunder:

(2.) Accordingly, the petition is dismissed as withdrawn.

(3.) All contentions are kept open.