LAWS(KER)-2007-5-196

KERALA MINERALS Vs. REG PROVIDENT FUND COMMR

Decided On May 15, 2007
KERALA MINERALS Appellant
V/S
REG.PROVIDENT FUND COMMR Respondents

JUDGEMENT

(1.) THE learned counsel for the petitioner prays that the petitioner may be permitted to withdraw this Original Petition. Request is accepted. Accordingly, this Original Petition is dismissed as withdrawn.