Karnataka State Road Transport ... vs N Radha
2022 Latest Caselaw 7826 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 31ST DAY OF MAY 2022

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

            W.A. NO.1321 OF 2021 (L-KSRTC)
                          IN
            W.P.No.5290 OF 2017 (L-KSRTC)

BETWEEN:

KARNATAKA STATE ROAD
TRANSPORT CORPORATION
DIVISIONAL CONTROLLER
MANGALORE DIVISION
REPT. BY ITS CHIEF LAW OFFICER.
                                        ... APPELLANT
(BY MR. S.B. SRIKANTH, ADV.,)

AND:

N. RADHA
W/O S. NANJAREDDY
AGED 35 YEARS
R/AT. KARAKUR VILLAGE
YALLAMPALLI POST
BAGEPALLI TALUK
CHIKKABALLAPURA DISTRICT.
                                       ... RESPONDENT
                            ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO CALL FOR RECORDS. SET ASIDE
THE ORDER DATED 29.03.2021 PASSED BY THE LEARNED SINGLE
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JUDGE PASSED IN WP NO.5290/2017 AND ALLOW WRIT PETITION
AS PRAYED FOR.

     THIS W.A. COMING ON FOR ORDERS,              THIS     DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Mr.S.B.Srikanth, learned counsel for the appellant.

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV