MANOHAR LAL (D) BY LRS. Vs UGRASEN (D) BY LRS. .
Bench: H.L. DATTU,RANJAN GOGOI
Case number: C.A. No.-000973-000973 / 2007
Diary number: 16742 / 2003
Advocates: ARVIND KUMAR GUPTA Vs
RUBY SINGH AHUJA
Page 1
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disposed of as withdrawn.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