VIJAYLAXMI Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Memo is taken on record. In view of the memo, petition is dism issed as it has rendered infructuous.

(3.) In the event if the matter is not settled in the trial Court, the pet itioners are at libert y to revive the petition and the same shall be disposed of in accordance with law.