JAIFUNNISSA Vs. G. RAMA MEHENTHI

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the appellants seeks to withdraw the above appeal, with liberty to move the learned single Judge, for modification/clarification of the order, dated 30.1.2014, made in O.A.No.944 of 2013, in C.S.No.821 of 2013. The learned counsel had also made an endorsement to that effect. In such circumstances, this Original Side Appeal is dismissed, as having been withdrawn, with liberty, as prayed for by the appellants. No costs. M.P.No.1 of 2014 is closed.