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M.R. Hiremath v. Lokayuktha Police

Karnataka High Court
Mar 13, 2013
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Writ Petition No. 11252 of 2013 (GM-RES)

Attorney(S)

Sri. Ashok Haranahalli, Senior Counsel for Sri Prashanth Kumar D, Advocate

Sri. B.A Belliappa, Advocate for Respondent No. 1

JUDGES

K. Bhakthavatsala, J.

ACTS

No Acts

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ORDER

Sri. Ashok Haranahalli learned Senior Counsel, after addressing arguments at length seeks permission to withdraw the writ petition with liberty to take such course of remedy available in law, in future.

2. In view of the above, petition is dismissed as withdrawn with liberty to take such course of remedy available in law.

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