THIRU K. ABAZHAGAN Vs. THE SECRETARY, TAMILNADU LEGISLATIVE ASSEMBLY
LAWS(SC)-1989-12-47
SUPREME COURT OF INDIA
Decided on
December 25,1989
Thiru K. AbazhaganAppellant
VERSUS
The Secretary, Tamilnadu Legislative AssemblyRespondents
JUDGEMENT
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(1.) Mr. K. Rajendra Chowdhary, learned counsel for the petitioners prays for permission to withdraw the above appeals. The appeals are dismissed as withdrawn.;