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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

I.A.NOS.1 & 2

IN

CURATIVE PETITION (C)NO.D 36053 OF 2011

IN    

CIVIL APPEAL NO.973 OF 2007  

MANOHAR LAL (D) TR. LRS.                          APPELLANTS

                VERSUS

UGRASEN (D) BY LRS. & ORS.                        RESPONDENTS

O R D E R

Learned  counsel  for  the  applicant(s),  on  instructions,  

would submit that she intends to withdraw I.A.Nos.1 & 2 of 2012 in  

Curative Petition (Civil) D. No.36053 of 2011 in Civil Appeal No.973  

of 2007.  Permission sought for is granted.  I.A.Nos.1 & 2 are  

disposed of as withdrawn.

.......................J. (H.L. DATTU)

.......................J. (RANJAN GOGOI)

NEW DELHI; JANUARY 14, 2013