K MURUGESAN Vs. RAJALAKSHMI

JUDGEMENT

(1.) TODAY, when these Civil Revision Petitions were taken up for hearing, the learned counsel appearing for the petitioner had sought the permission of this Court to withdraw these Civil Revision Petitions. 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appearing for the petitioner and in view of the endorsement made, these Civil Revision Petitions are dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.