G.DHANAJAYAM Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Mr.Vijayan Subramanian, learned counsel on record for sole plaintiff, Mr.M.P.Mohandass learned counsel on record for 1st defendant, Bharat Sanchar Nigam Limited (BSNL) and Mr.A.M.Venkatakrishnan for 30th defendant, Raliance Jioinfocomm Ltd., are before this Commercial Division.

(2.) Mr.Vijayan Subramanian, learned counsel on record for sole plaintiff submits that plaintiff has given instructions for withdrawal of this suit. Learned counsel has also stated that he is not insisting on refund of Court fees. Saying so, learned counsel on record for plaintiff has made an endorsement in the suit file which reads as follows: 'I have got instruction from plaintiff to withdraw the suit. I may be permitted to withdraw the suit. Not insisting on court fee.'

(3.) In the light of the narrative supra, this suit is dismissed as withdrawn. Consequently, all interlocutory applications are closed. There shall be no order as to costs.