LAWS(MAD)-2008-7-50

R GNANASEKARAN Vs. STATE OF TAMIL NADU

Decided On July 04, 2008
R. GNANASEKARAN Appellant
V/S
STATE OF TAMIL NADU REP. BY ITS SECRETARY AND OTHERS Respondents

JUDGEMENT

(1.) THIS writ petition was listed under the caption `for withdrawal', based on the representation made by the learned counsel appearing for the petitioner.

(2.) BASED on the submission made by the learned counsel appearing for the petitioner, this writ petition is dismissed as withdrawn. No costs.