P. SENTHAMIL PRAKASAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS Writ Appeal is preferred against the order of the learned Single Judge, dated 29.09.2011, made in M.P.(MD)No.4 of 2011 in W.P.(MD)No.6738 of 2011, vacating the interim stay granted on 24.06.2011 in M.P.(MD)No.3 of 2011 in W.P.(MD)No.6738 of 2011.

(2.) THE Writ Appeal is listed today under the caption "for withdrawal", based on the letter, dated 01.08.2012, addressed to the Registry by the learned counsel for the Appellants. When the Writ Appeal was taken-up for hearing, learned counsel appearing for the Appellants submitted that they have instructions to withdraw the Writ Appeal. Learned counsel also made an endorsement to that effect.