N PADMA Vs. METAL BOX OF INDIA LIMITED

JUDGEMENT

(1.) TODAY, when this Civil Revision Petition was taken up for hearing, the learned counsel appearing for the petitioner had sought the permission of this Court to withdraw the Civil Revision Petition as not pressed. He has also made an endorsement to that effect.

(2.) BASED on the submission made by the learned counsel appearing for the petitioner and in view of the endorsement made, this Civil Revision Petition is dismissed as not pressed. No costs.