G. Nagaraj v. Dr. B.P. Mruthunjayanna And Others

Karnataka High Court

Aug 28, 2018

Judgment

CaseIQ

Learned counsel for the petitioner has filed a memo dated 28.08.2018, stating that the writ petition has become infructuous.

2. Memo is placed on record. Accordingly, writ petition is dismissed as having become infructuous. SD/- JUDGE RB/rv

Writ Petition No. 15504 of 2018 (GM-CPC)1