S. Lourduinitha v. S.I.V.E.T. College

1. Learned counsel for the appellant, on instructions, prays that he may be permitted to withdraw the writ appeal. He has also made an endorsement to that effect.

2. In view of the endorsement made by learned counsel for the appellant, the writ appeal is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.