LAWS(KAR)-2019-9-228

UDUPI ASHTAMATHA Vs. STATE OF KARNATAKA

Decided On September 05, 2019
UDUPI ASHTAMATHA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo seeking leave of this Court to withdraw these petitions.

(2.) The memo is taken on record.

(3.) The petitions are accordingly dismissed as withdrawn.