LEELA CHRISTABEL Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) PRAYER: Petition filed seeking for a writ of Mandamus, directing the 2nd respondent herein to implement the Labour Court order in I.D.No.139 of 1984 and I.D.No.24 of 2001, dated 29.4.2002, passed by the 1st respondent, The Presiding Officer, Labour Court, Tirunelveli. Today, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioners had sought the permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect.

(2.) BASED on the submission made by the learned counsel appearing for the petitioners and in view of the endorsement made, this writ petition is dismissed as withdrawn. No costs.