IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CONTEMPT PETITION (C) NOS. 243-244 OF 2008 IN

CIVIL APPEAL NOS. 5837-5838 of 2007

      R.K. MOBISANA SINGH ..... PETITIONER

VERSUS

      TEMBA SINGH & ORS. ..... RESPONDENTS

O R D E R

Learned counsel for the petitioner states that  

the  contempt  petitions  be  dismissed  as  withdrawn  

with liberty to join the proceedings in the High  

Court  in  which  the  new  seniority  list  has  been  

challenged.

Ordered, as prayed for.

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

 ..................J   [J.M. PANCHAL]

NEW DELHI SEPTEMBER 04 , 2009.