Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.6 OF 2009
IN
CIVIL APPEAL NO.1390 OF 2007
SHRIPAL BHATI & ORS. ....Appellants
VERSUS
STATE OF U.P. & ORS. ....Respondents
O R D E R
By filing the present interlocutory application, the applicants/appellants seek
permission to withdraw their Civil Appeal No.1390/2007. Permission sought for is
granted and the Civil Appeal is dismissed as withdrawn. However, there will be no order
as to costs and interim order, if any, stands vacated. I.A. is accordingly disposed of.
.....................J.
(TARUN CHATTERJEE)
NEW DELHI,
JANUARY 21, 2009.