Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NOS.1 & 2
IN
CURATIVE PETITION (C)NO.D 36053 OF 2011
IN
CIVIL APPEAL NO.973 OF 2007
MANOHAR LAL (D) TR. LRS. APPELLANTS
VERSUS
UGRASEN (D) BY LRS. & ORS. RESPONDENTS
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disposed of as withdrawn.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(RANJAN GOGOI)
NEW DELHI;
JANUARY 14, 2013
Page 1