S. PANDESWARI Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THE learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect.

(2.) IN view of the endorsement made by the learned counsel for the petitioner, the writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are also dismissed.