N.KRISHNAN Vs. JAISON J.JEROM

JUDGEMENT

(1.) This civil revision petition has been listed under the caption for withdrawal on the basis of the letter dtd. 22/11/2021 given by the learned counsel for the petitioner before the Registry.

(2.) Learned counsel appearing for the petitioner would submit that the matter has been settled and hence, he is withdrawing the Civil Revision Petition as per the instruction given by his client and a letter to the said effect has been given.

(3.) Recording the letter dtd. 22/11/2021, this Civil Revision Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.