Shripal Bhati & Ors. Vs. State of U.P. & Ors. [2009] INSC 118 (21 January 2009)

Judgment

CIVIL APPELLATE JURISDICTION INTERLOCUTORY APPLICATION NO.6 OF 2009 IN CIVIL APPEAL NO.1390 OF 2007 SHRIPAL BHATI & ORS. ....Appellants VERSUS STATE OF U.P. & ORS. ....Respondents ORDER By filing the present interlocutory application, the applicants/appellants seek permission to withdraw their Civil Appeal No.1390/2007. Permission sought for is granted and the Civil Appeal is dismissed as withdrawn. However, there will be no order as to costs and interim order, if any, stands vacated. I.A. is accordingly disposed of.

.....................J. (TARUN CHATTERJEE)

NEW DELHI,

JANUARY 21, 2009.

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