C. S.GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Nitish., learned counsel on behalf of Sri.K.V.Narasimhan., for petitioners, learned AGA for respondents 1, 4 & 5 and Sri.C.N.Keshava Murthy., learned counsel for respondent No.6 have appeared in person.

(2.) Counsel Sri.Nitish., submits that a memo has been filed stating that the Writ Petition in respect of petitioner No.8 may be dismissed as withdrawn. Counsel therefore, submits that the memo may be placed on record and the Writ Petition in respect of petitioner No.8 may be dismissed as withdrawn.

(3.) Submission is noted. Memo is placed on record.