M/S Mamadi Shankar Contractor vs. The Office Of The Assistant Commissioners And Anr
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Before: SMT. M. VIJAYLAXMI W/O LATE SHANKAR,
Sri.Sandeep Vijaykumar., counsel for the petitioner and Sri.Mallikarjun Sahukar., AGA for respondent No.2 have appeared in person. Sri.Girish S.Hulmani., counsel for respondent No.1 has appeared through video conferencing. Counsel for the petitioner submits that a memo has been filed stating that the petitioner may be permitted to withdraw the Writ Petition. Counsel therefore, submits that the memo may be taken on record and the Writ Petition may be dismissed as withdrawn. When queried, counsel for the petitioner submits that a conscious decision is taken by him and the petitioner to withdraw the petition and if an order is passed, they shall not seek for recalling the order or file review petition. HC-KAR NC: 2025:KHC-K:5244 WP No. 201183 of 2023
The oral submission made by counsel for the petitioner and the memo is placed on record. The Writ Petition is dismissed as withdrawn. (JYOTI MULIMANI) JUDGE MRP,VNR List No.: 1 Sl No.: 10
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