N.RAJAGOPALAN vs. R.DANUSHKODI ADITHAN .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 6329-6330 of 2005 PETITIONER: N.RAJAGOPALAN RESPONDENT: R.DANUSHKODI ADITHAN AND ORS DATE OF JUDGMENT: 01/02/2008 BENCH: S.H. KAPADIA & B. SUDERSHAN REDDY JUDGMENT: JUDGMENT O R D E R in I.A.No.3 IN CIVIL APPEAL NOS. 6329-6330 OF 2005 I.A.No.3, for withdrawal of the civil appeal Nos. 6329-6330/05, is allowed subject to the compliance of the provisions of Section 110 of Representation of People Act, 1951. Notice of withdrawal shall be duly published in the official Gazette. I.A.No.5 to come up after four weeks. Additional dasti service is granted. Liberty to the elected candidate to file his reply in the meantime to the said I.A.