H.S. THAPAR vs. STATE OF HARYANA

Case Type: Not Found

Date of Judgment: 09-04-2010

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Full Judgment Text

IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION TRANSFER PETITION (CRL.) NO. 1 OF 2010 H.S. THAPAR & ORS. ..... PETITIONERS VERSUS STATE OF HARYANA ..... RESPONDENT O R D E R It is submitted by the learned senior counsel for the petitioners that the transfer petition may be dismissed as withdrawn. Ordered accordingly. ......................J [HARJIT SINGH BEDI] ......................J [H.L. DATTU] NEW DELHI APRIL 09, 2010.