BHARATHI Vs. GOWRAMMA

JUDGEMENT

(1.) Learned counsel appearing for the petitioner has filed a memo dtd. 20/6/2022 seeking withdrawal of the petition and memo reads as under:

(2.) Memo is placed on record. Further, learned counsel appearing for the petitioner through video conference submits that matter has been amicably settled between the parties in the Final Decree Proceedings and prayer made in the writ petition has become infructuous. Submission is accepted.

(3.) Accordingly, the writ petition is dismissed as having become infructuous.