C.M RENU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned Additional Government Advocate accepts notice for respondent Nos.1 to 5.

(2.) The learned counsel for the appellant submits that pursuant to the order dtd. 24/11/2022, the costs of Rs.5,000.00 is deposited with the Karnataka State Legal Services Authority today i.e., 13/1/2023 and receipt is also placed on record along with the memo for withdrawal of the appeal.

(3.) Though, it is stated in the memo for withdrawal that the appellant be permitted to withdraw the appeal with liberty to file a fresh writ appeal, we are not inclined to grant liberty for filing a fresh appeal for the same cause.