IN THE SUPREME COURT OF INDIA             CIVIL APPELLATE JURISDICTION

I.A.No.2   IN  

 CIVIL APPEAL NO.1221 OF 2008  

DINESH & ANR.                                    .....APPELLANT(S)

VERSUS

LAL SINGH & ORS.                             ....RESPONDENT(S)

O  R  D  E  R

The interlocutory application No.2, filed in Civil Appeal No.1221 of 2008, for withdrawal of  

the appeal is allowed.  In view of that, the appeal itself stands disposed of as not proceeded with.   

Interim order, if any, stands vacated.   

               .............................J.                           ( TARUN CHATTERJEE )

NEW DELHI; MAY 6, 2009.