Sqd. Ldr. Dr. Praveen Kumar ... vs Mrs. Vineetha Thomas
2023 Latest Caselaw 7185 Kant

                                             -1-
                                                        NC: 2023:KHC:36688-DB
                                                          WA No. 853 of 2023



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF OCTOBER, 2023

                                          PRESENT

                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                            AND

                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                            WRIT APPEAL NO. 853 OF 2023 (GM-FC)

                   BETWEEN:

                   SQD. LDR. DR. PRAVEEN KUMAR BOURSHETTY
                   S/O BHADRAIAH BOURSHETTY,
                   AGED ABOUT 42 YEARS,
                   R/AT PLOT NO. 40, NEW GAYATHRI NAGAR,
                   KARMANGHAT SHREEDAR COLONY,
                   HYDERABAD, TELANGANA-79.

                                                                 ...APPELLANT
                   (BY SRI. ANIL KUMAR M V.,ADVOCATE)

                   AND:
Digitally signed
by SHARADA         MRS. VINEETHA THOMAS,
VANI B             W/O SQD. LDR. DR. PRAVEEN KUMAR BORUSHETTY
Location: HIGH     AGED ABOUT 41 YEARS,
COURT OF           R/AT FLAT NO. 903, A-BLOCK,
KARNATAKA
                   NAGARAJUNA MEADOWS, 1ST PHASE,
                   YELAHANKA NEW TOWN,
                   BANGALORE - 64.
                                                          ...RESPONDENT

                        THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
                   HIGH COURT ACT PRAYING TO A) SET ASIDE THE IMPUGNED
                   ORDER DATED 06/12/2022 IN W.P. No. 16949/2021 (GM-FC)
                   PASSED BY THE HONBLE LEARNED SINGLE JUDGE AS ILLEGAL
                   AND CONTRARY AND B) ALLOW THE WRIT APPEAL AS PRAYED
                   FOR WITH COSTS AND ETC.,
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                                        NC: 2023:KHC:36688-DB
                                          WA No. 853 of 2023




    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant has filed Memo

dated 03.10.2023 in this court seeking leave to withdraw

the appeal.

Considering the memo dated 03.10.2023 wherein it is

submitted that the appellant inadvertently has filed this

appeal before this Hon'ble Court instead of filing before the

Hon'ble Apex Court, leave to withdraw the appeal is

permitted.

Accordingly, writ appeal is dismissed as withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

Snb/