SURIYALAKSHMI Vs. J VALLIAMMAL

JUDGEMENT

(1.) LEARNED counsel for the petitioner seeks permission of this Court to withdraw the Civil Revision Petition as the matter is settled out of court and he has also made an endorsement to that effect.

(2.) IN view of the endorsement made, the Civil Revision Petition is dismissed as 'settled out of court'. Consequently, connected Miscellaneous Petition is closed. No costs.