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Judgment
6 paragraphs · 110 wordsThe main prayer in O.P.(C) No.4432/2012 filed under the enabling provisions of Article 227 of the Constitution of India is as follows :
"Set aside and quash Exhibit P10 judgment."
The main prayer in O.P.(C) No.4433/2012 filed under the enabling provisions of Article 227 of the Constitution of India is as follows :
"Set aside/quash Exhibit P8 judgment."
Sri.M. Gopikrishnan Nambiar, learned counsel appearing for the petitioner submits on the basis of instructions from his parties that both the O.P.(C)s may be dismissed as not pressed.
In the light of the above submission made by the petitioners, both the above OP(C)s will stand dismissed as not pressed.