LAWS(TLNG)-2019-3-122

DEEKSHA ENTERPRISES Vs. ORIENTAL BANK OF COMMERCE

Decided On March 11, 2019
Deeksha Enterprises Appellant
V/S
ORIENTAL BANK OF COMMERCE Respondents

JUDGEMENT

(1.) In view of the Memo circulated by the learned counsel for the petitioner seeking permission to withdraw the writ petition, the Writ Petition is dismissed as withdrawn.

(2.) Consequently, miscellaneous petitions if any pending in the writ petition shall stand dismissed. No order as to costs.