MASTER UDHAYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This court vide order dtd. 30/5/2023 had said as under:

(2.) Both the sides graciously submit that in terms of the above order, the accomplishment has been done and therefore, matter does not survive for consideration.

(3.) In view of the above, Writ Petition is disposed off as having become infructuous.