Manohar Lal (Dead) through LRS. Vs. Ugrasen (Dead) through LRS. & Ors.
[Civil Appeal No.973 of 2007]
O R D E R
Learned counsel for the applicant(s), on instructions, would submit that she intends to withdraw I.A.Nos.1 & 2 of 2012 in Curative Petition (Civil) D. No.36053 of 2011 in Civil Appeal No.973 of 2007. Permission sought for is granted. I.A.Nos.1 & 2 are disposed of as withdrawn.
.......................J. (H.L. DATTU)
.......................J. (RANJAN GOGOI
NEW DELHI;
JANUARY 14, 2013
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