LAWS(KAR)-2023-6-408

H. S. KALLESHAPPA Vs. H. P. VEERABHADRAPPA

Decided On June 13, 2023
H. S. Kalleshappa Appellant
V/S
H. P. Veerabhadrappa Respondents

JUDGEMENT

(1.) After arguing the matter for some time, learned counsel for the petitioners seeks permission of this Court to withdraw the petition with a liberty in favour of the petitioners to prefer an appeal against the impugned order/decree before the jurisdictional appellate Court.

(2.) The said submission is placed on record.