LAWS(MAD)-2008-2-218

PALANIAPPAN Vs. SENGOTTAIYAN

Decided On February 13, 2008
PALANIAPPAN AND ANOTHER Appellant
V/S
SENGOTTAIYAN Respondents

JUDGEMENT

(1.) THIS second appeal has been listed today under the caption for withdrawal. The learned counsel appearing on behalf of the appellants has sought the permission of this Court to withdraw this appeal and he has also made an endorsement stating that he may be permitted to withdraw the second appeal.

(2.) BASED on the submission made by the learned counsel appearing on behalf of the appellants and in view of the endorsement made, this second appeal is dismissed as withdrawn. No costs.