DHANABAGYA AMMAL Vs. SELVAGANAPATHI FINANCIERS

JUDGEMENT

(1.) TODAY, when this petition is taken up for hearing, the learned counsel appearing for the petitioners has sought the permission of this Court to withdraw the petition as not pressed. The learned counsel has filed an affidavit to that effect and has also made an endorsement.

(2.) IN view of the endorsement made by the learned counsel appearing for the petitioners and based on the affidavit filed by the petitioners, dated 14/4/2007, this civil revision petition is dismissed as not pressed.