LAWS(MAD)-2007-12-218

S NITHYA Vs. PRINCIPAL TAMILNADU GOVERNMENT DENTAL COLEGE

Decided On December 06, 2007
S.NITHYA Appellant
V/S
PRINCIPAL,TAMILNADU GOVERNMENT DENTAL Respondents

JUDGEMENT

(1.) LEARNED counsel for the petitioner seeks permission to withdraw the writ petition. He has also made an endorsement in the bundle to that effect. Accordingly, writ petition is dismissed as withdrawn. No costs.