PARVATHY SUNDARESAN Vs. K S SARASA

JUDGEMENT

(1.) TODAY, when this Second Appeal was taken up for hearing, the learned counsels appearing for the appellant, as well the first respondent had sought the permission of this Court to withdraw the Second Appeal. They have also made endorsements to that effect.

(2.) BASED on the submission made by the learned counsels appearing on either side and in view of the endorsements made, this Second Appeal is dismissed as withdrawn. Consequently, connected Miscellaneous Petition is closed.