Jyoti Mulimani, J
Sri.B.N.Maheshchandra., counsel on behalf of Sri.Naveen.G.S., for the petitioners has appeared in person.
Counsel for the petitioners submits that a memo has been filed stating that the petition may be dismissed as withdrawn. Counsel therefore, submits that
the memo may be placed on record and the petition may be dismissed as withdrawn.
When queried, counsel for the petitioners submits that a conscious decision is taken by the advocate on record and the petitioners to withdraw the
petition and if an order is passed, they shall not seek for recalling the order and will not file the Review Petition.
The oral submission made by counsel for the petitioners and the memo is placed on record.
The Writ Petition is dismissed as withdrawn.