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Judgment
2 paragraphs · 26 words
Learned counsel for the appellant seeks to withdraw the writ appeal.
The writ appeal is dismissed as withdrawn. There shall be no order as to costs.
High CourtsDivision Bench(2026) 09 MAD CK 3238
R.Sowmya vs The State Of Tamil Nadu & Ors.
Madras High Court · Decided on 21 September 2026
- HON’BLE JUDGES
- Sushrut Arvind Dharmadhikari, C.J · G. Arul Murugan, J
- CASE NUMBER
- WA No. 2293 of 2023