Mr. P.H. Virupakshaiah, Adv. for Appellant Mr. S.S. Mahendra, AGA for R1, R4 & R5 Mr. R. Gopal, Adv. for R6 Learned counsel for the appellant submits that since the dispute has been settled between the parties out of the Court, the appeals become infructuous. Date of Judgment: 09-11-2018 W.A.Nos.1952/2016 & 3287/2016 G. Suresh Gowda Vs. State of Karnataka & Ors.
2. The other side has no objection.
3. The writ appeals are accordingly dismissed as having rendered infructuous. Sd/- JUDGE Sd/- JUDGE