AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 58 words
P.MADHAVAN, JUDICIAL MEMBER Learned counsel for the applicant seeks permission to withdraw the Original Application as he wants a fresh Original Application to be filed as many of the aspects are not clearly stated in the present O.A. Hence the O.A is permitted to be withdrawn with permission to come back with a separate Original Application. No costs.