AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 108 words
Jyoti Mulimani, J
Smt.Vijaya.M.N., learned counsel for the petitioner and Smt.H.R.Renuka., learned counsel for respondent have appeared in person.
Sri.M.Shivaram - the petitioner is personally present before this Court and he is duly identified by his Advocate Smt.Vijaya.M.N.,
Learned counsel for the petitioner submits that a memo has been filed today in the open Court stating that the Writ Petition may be dismissed as withdrawn. Counsel therefore, submits that the memo may be placed on record and the Writ Petition may be dismissed as withdrawn.
The oral submission regarding withdrawal of the Writ Petition is noted. Memo is placed on record.
The Writ Petition is dismissed as withdrawn.