LAWS(MAD)-2002-1-89

C. LAWRENCE AND C. SELVARAJ Vs. THE GOVERNING BOARD OF NESAMONY MEMORIAL CHRISTIAN COLLEGE MARTHANDAM, KANYAKUMARI DISTRICT REP. BY THECORRESPONDENT-CUM-SECRETARY OF THE COLLEGE,

Decided On January 30, 2002

C. Lawrence And C. Selvaraj Appellant

V/S

The Governing Board Of Nesamony Memorial Christian College Marthandam, Kanyakumari District Rep. By Thecorrespondent -Cum -Secretary Of The College, Respondents

JUDGEMENT

(1.) IN view of the letter of endorsement given by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs.

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