LAWS(MAD)-2007-2-269

G JAYARAMAN Vs. DENA BANK

Decided On February 22, 2007
G.JAYARAMAN Appellant
V/S
SUB-COLLECTOR, 3.THE DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) LEARNED counsel for the appellant seeks permission to withdraw the above writ appeal and has also made an endorsement to that effect. Accordingly, permission is granted and the writ appeal is dismissed as withdrawn.