H M SAYEED Vs. ZAHIDA AFTAB

JUDGEMENT

(1.) TODAY, when these matters are taken up for hearing, the learned counsel appearing for the petitioner sought the permission of this Court to withdraw these petitions are settled out of Court and to that effect he has also made an endorsement.

(2.) RECORDING the said submission and the endorsement made, these Civil Revision Petitions are dismissed as withdrawn. No costs.