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Vinu Mac, Rep. By It... v. Karnataka State Poll...
Karnataka High Court
May 29, 2020
W.P.No.7009/2020 is filed by the same petitioner based on the same cause of action in which, notice has been issued. Therefore, the learned counsel appearing for the petitioner seeks permission to withdraw the writ petition.
2. Accordingly, the writ petition is disposed of as withdrawn. Sd/- CHIEF JUSTICE Sd/- JUDGE
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