CHAITANYA KUMAR C.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri R.S.Lagali, learned counsel for the petitioner and Sri Milind Kumar Karanje, learned counsel representing Sri Huleppa Heroor, learned counsel for respondent No.2 are present.

(2.) In view of the joint memo filed on 6/2/2023, this matter was referred to Lok-Adalath which was scheduled to be held on 11/2/2023. Before the Lok-Adalath, parties and their respective Advocates appeared and they have filed a joint memo.

(3.) As per the joint memo, the amount has been paid. A memo is filed today with the original receipt. The same is taken on record.