LAWS(KAR)-2023-6-912

PRATIBHA R. BIDIKAR Vs. STATE OF KARNATAKA

Decided On June 19, 2023
Pratibha R. Bidikar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petition er filed a memo which reads as under:

(2.) In view of the memo, petition is disposed off with liberty as prayed for.

(3.) The office is directed to return the cer tified copy of the documents.