LAWS(MAD)-2014-6-167

S. VINOTHA Vs. CHAIRMAN, TAMIL NADU ELECTRICITY BOARD

Decided On June 06, 2014
S. Vinotha Appellant
V/S
CHAIRMAN, TAMIL NADU ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) WHEN the matter is taken up for hearing the learned counsel for the petitioner sought permission to withdraw the writ petition and has also made endorsement to that effect.

(2.) IN view of the endorsement made by the learned counsel for the petitioner this writ petition is dismissed as not pressed.