MANOHAR LAL Vs. UGRASEN
LAWS(SC)-2013-1-101
SUPREME COURT OF INDIA
Decided on
January 14,2013
MANOHAR LAL
Appellant
VERSUS
Ugrasen
Respondents
JUDGEMENT
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(1.) 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.
(2.) Permission sought for is granted. I.A.Nos.1 & 2 are disposed of as withdrawn. ;
(2.) Permission sought for is granted. I.A.Nos.1 & 2 are disposed of as
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