Balaji House & Land
Owners Welfare Association & ANR Vs. Government of A.P. & Ors. [2008]
INSC 1261 (31 July 2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.2431 OF 2002 BALAJI HOUSE&LAND OWNERS
WEL.ASSON.&ANR. .....APPELLANT(S) VERSUS O R D E R
Learned senior
counsel appearing on behalf of the appellants submits, on instruction, that he
does not want to proceed with the matter and seeks permission to withdraw the
same to seek other alternative remedy, if there be any. Permission is granted.
The appeal is accordingly dismissed as withdrawn.
Interim order, if
any, shall stand vacated.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( AFTAB ALAM )
NEW
DELHI;
JULY
31, 2008.
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