K.KAVITHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Learned counsel for the Petitioner has given a letter to the Registry dated 06.01.2014 stating that the Petitioner had instructed him to withdraw the Writ Petition and further, requested to list the matter 'for withdrawal'.

(2.) RECORDING the aforesaid fact and the endorsement so made to that effect by the Learned counsel for the Petitioner in the typed -set of papers of the Writ Petition, the Writ Petition is dismissed as withdrawn. Consequently, connected Miscellaneous Petition is also dismissed. There shall be no orders as to costs.