LAWS(KAR)-2023-2-12

S.RASHMI Vs. STATE OF KARNATAKA

Decided On February 03, 2023
S.RASHMI Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the appellant files a memo seeking withdrawal of the appeal. The memo reads thus :

(2.) In view of the memo, the Appeal is dismissed as not pressed.