S DURAISAMY Vs. C KANAGASABAPATHY

JUDGEMENT

(1.) HEARD both.

(2.) THE learned counsel for the petitioner submits that he may be permitted to withdraw the above petition, since the petition filed under Section 45 of the Evidence Act by the petitioner has been dismissed by the learned Judicial Magistrate No.1, Erode mainly on the ground that the documents containing the admitted signature of the petitioner have not been produced and the petitioner wants to produce the documents containing his admitted signature, which are contemporaneous in nature, by filing a comprehensive petition before the court below.