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CASE NO.: Appeal (civil)  6329-6330 of 2005

PETITIONER: N.RAJAGOPALAN

RESPONDENT: R.DANUSHKODI ADITHAN AND ORS

DATE OF JUDGMENT: 01/02/2008

BENCH: S.H. KAPADIA & B. SUDERSHAN REDDY

JUDGMENT: JUDGMENT O R D E R in       I.A.No.3 IN CIVIL APPEAL NOS.  6329-6330 OF 2005                  I.A.No.3, for withdrawal of the civil appeal Nos. 6329-6330/05, is allowed  subject to the compliance of the provisions of Section 110 of  Representation of People Act, 1951.  Notice of withdrawal shall be duly  published in the official Gazette.         I.A.No.5 to come up after four weeks.         Additional dasti service is granted.         Liberty to the elected candidate to file his reply in the meantime to the  said I.A.