Krishna S Dixit, J
Learned counsel for the Appellant, in view of the Full Bench decision of this Court in KPTCL v. GOPALA KRISHNA & OTHERS, 2016 (6) KLJ
274, seeks leave of the Court to withdraw the Appeal so that it can be presented before the Dharwad Bench of this Court.
Leave granted and the Appeal is disposed off as having been withdrawn with liberty as sought for.
It is made clear that The period spent during the prosecution of this Appeal be discounted while counting the period of limitation.
Registry to return the certified copies of the documents to the Appellant after retaining xerox copies thereof in the file.
