Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION (C) NOS. 243-244 OF 2008
IN
CIVIL APPEAL NOS. 5837-5838 of 2007
R.K. MOBISANA SINGH ..... PETITIONER
VERSUS
TEMBA SINGH & ORS. ..... RESPONDENTS
O R D E R
Learned counsel for the petitioner states that
the contempt petitions be dismissed as withdrawn
with liberty to join the proceedings in the High
Court in which the new seniority list has been
challenged.
Ordered, as prayed for.
..................J
[HARJIT SINGH BEDI]
..................J
[J.M. PANCHAL]
NEW DELHI
SEPTEMBER 04 , 2009.