MOOKAMBIGA SPINNING MILLS LTD Vs. COMMERCIAL TAX OFFICER

JUDGEMENT

(1.) THESE writ petitions were listed under the caption `for withdrawal', based on the letter submitted by the learned counsel appearing for the petitioner. The learned counsel appearing for the petitioner had also sought the permission of this Court to withdraw these writ petitions.

(2.) BASED on the submission made by the learned counsel appearing for the petitioner and in view of the letter submitted by the counsel appearing for the petitioner, these writ petitions are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.