Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.No.2
IN
CIVIL APPEAL NO.1221 OF 2008
DINESH & ANR. .....APPELLANT(S)
VERSUS
LAL SINGH & ORS. ....RESPONDENT(S)
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.