LAWS(MAD)-2007-11-349

ARUMUGHAM Vs. JUNIOR ELECTRICAL ENGINEER

Decided On November 19, 2007
ARUMUGHAM Appellant
V/S
JUNIOR ELECTRICAL ENGINEER (TOWN), TAMILNADU ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) THE learned counsel appearing for the petitioner has sought the permission of this Court to withdraw the writ petition as not pressed. He has also made an endorsement to that effect.

(2.) BASED on the endorsement made by the learned counsel appearing for the petitioner, the writ petition is dismissed as not pressed. No costs.