ASHWITH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Learned counsel for the petitioner has filed a memo seeking for withdrawal of the petition which reads as follows:

(2.) However, the Registry has raised an office objection to the memo filed by the counsel for the petitioner which reads as hereunder:

(3.) Learned counsel for the petitioner Sri. K. Ravishankar submits that the office objection raised by the Registry would defeat the object and purpose of the duly signed 'Vakalatnama' by the parties authorising the advocates to appear and plead on behalf of the parties. It is further submitted that the Registry henceforth should refrain from raising such office objections.