LAWS(MAD)-2008-3-80

UNIQUE BUILDERS Vs. UNION OF INDIA

Decided On March 28, 2008
UNIQUE BUILDERS REP. BY MANAGING PARTNER P. NALLA SAMY Appellant
V/S
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

(1.) THE learned counsel for the petitioner has made an endorsement to the effect that the writ petition may be dismissed as the same has become infructuous. Recording the same, the writ petition is dismissed as the same has become infructuous. No costs. THE connected miscellaneous petitions are also dismissed.