R RAJESWARI Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) TODAY, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioner had sought the permission of this Court to withdraw the writ petition, with the liberty to file a fresh writ petition, if found necessary. 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learned counsel appearing for the petitioner and in view of the endorsement made, this writ petition is dismissed as withdrawn, with the liberty prayed for by the petitioner to file a fresh writ petition, if found necessary. No costs. Consequently, connected miscellaneous petition is closed.