PUSHPALATHA J. JOGOTTU Vs. LAKSHMISHA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the present writ petition may be converted into an appropriate Miscellaneous First Appeal.

(2.) Submission of the learned counsel for the petitioner is placed on record.

(3.) Registry is directed to convert this writ petition into a Miscellaneous First Appeal and permit the learned counsel for the petitioner to carryout necessary corrections in the writ papers for the purpose of conversion of the same into Miscellaneous First Appeal.