Dinesh & ANR. Vs. Lal Singh & Ors. [2009] INSC 954 (6 May 2009)

Judgment

CIVIL APPELLATE JURISDICTION I.A.No.2 IN CIVIL APPEAL NO.1221 OF 2008 DINESH & ANR. .....APPELLANT(S) VERSUS O R D E R The interlocutory application No.2, filed in Civil Appeal No.1221 of 2008, for withdrawal of the appeal is allowed. In view of that, the appeal itself stands disposed of as not proceeded with.

Interim order, if any, stands vacated.

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

NEW DELHI;

MAY 6, 2009.

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