IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

I.A.NO........  (UNREGISTERED APPLICATION FOR CLARIFICATION AND DIRECTION)

IN

CIVIL APPEAL NO.6497 OF 2002

UNION OF INDIA ... APPELLANT

VERSUS

GLAXO INDIA LTD. & ANR. ... RESPONDENTS

O R D E R

Mr.T.R.Andhyarujina, learned senior counsel appearing for  

the  applicant(s)  seeks  leave  of  this  Court  to  withdraw  the  

application.   Permission  sought  is  granted.   The  application  is  

disposed  of  as  withdrawn.   However,  we  grant  liberty  to  the  

applicants/respondents in the Civil Appeal to file a proper review  

petition for appropriate reliefs and orders within two weeks from  

today.

Ordered accordingly.

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

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; NOVEMBER 24, 2011