K.R. VENKATESH MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners files into the Court a memo praying leave of the Court to withdraw the petition.

(2.) The memo reads as under:-

(3.) Memo is taken on record. Accordingly, the petition is dismissed as not pressed. In view of the dismissal of the main petition, pending interlocutory application, if any, does not survive for consideration. Hence, disposed of.