IN THE SUPREME COURT OF INDIA CRIMINAL ORIGINAL JURISDICTION

TRANSFER PETITION (CRL.) NO. 1  OF 2010

       H.S. THAPAR & ORS. ..... PETITIONERS

VERSUS

       STATE OF HARYANA ..... RESPONDENT

O R D E R

It is submitted by the learned senior counsel for  

the  petitioners  that  the  transfer  petition  may  be  

dismissed as withdrawn.

Ordered accordingly.

......................J  [HARJIT SINGH BEDI]

......................J        [H.L. DATTU]

NEW DELHI APRIL 09, 2010.