Madras High Court
S.E.Delphine Mary vs The Controller Of Examination (Dde) on 15 September, 2015
Author: T.Raja
Bench: T.Raja
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.09.2015
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P(MD)No.14950 of 2015
S.E.Delphine Mary : Petitioner
Vs.
The Controller of Examination (DDE)
Madurai Kamaraj University,
Madurai District.
: Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India for the issuance of a Writ of Mandamus directing the respondent to
return the petitioner's Original Consolidated Mark Sheet and Convocation
Certificate within a stipulated period.
!For Petitioner : Mr.S.C.Herold Singh
For Respondent : Mr.T.S.Md.Mohideen
:ORDER
Learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Writ Petition and he has also made an endorsement to that effect.
2. In view of the endorsement made by the learned counsel appearing for the petitioner, this Writ Petition is dismissed as withdrawn. No costs.
To The Controller of Examination (DDE) Madurai Kamaraj University, Madurai District .