D VENUGOPAL Vs. SETHURAMAN

JUDGEMENT

(1.) THE learned counsel appearing for the appellants had submitted that the second appeal may be dismissed as withdrawn. He has also made an endorsement to that effect.

(2.) IN view of the endorsement made on behalf of the appellants, this second appeal is dismissed as withdrawn. No costs. Consequently, connected M.P.No.1 of 2009 is closed.