LAWS(MAD)-2011-4-619

TAJUDEEN BAHADUR HUSSAIN Vs. CUSTOMS EXCISE AND SERVICE

Decided On April 28, 2011
TAJUDEEN BAHADUR HUSSAIN Appellant
V/S
CUSTOMS, EXCISE AND SERVICE Respondents

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the petitioner seeks permission of this Court to withdraw this petition. An endorsement has also been made to that effect.

(2.) IN view of the endorsement made by the learned counsel appearing on behalf of the petitioner, this writ petition is dismissed as withdrawn. No cost.