LAWS(KAR)-2023-7-631

V. PAPANNA Vs. S. Y. NANDA

Decided On July 06, 2023
V. Papanna Appellant
V/S
S. Y. Nanda Respondents

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a Memo seeking dismissal of the petition as not pressed.

(2.) Memo is placed on record. It reads as hereunder:-

(3.) The petition is dismissed as not pressed.