LAWS(KAR)-2023-6-412

PRAHALAD ACHAR UPADYAY Vs. KAMALAXI KRISHNRAO BADARI

Decided On June 27, 2023
Prahalad Achar Upadyay Appellant
V/S
Kamalaxi Krishnrao Badari Respondents

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.