IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

INTERLOCUTORY APPLICATION NO.6 OF 2009 IN

CIVIL APPEAL NO.1390 OF 2007

SHRIPAL BHATI & ORS. ....Appellants

                     VERSUS

STATE OF U.P. & ORS. ....Respondents

O R D E R

By  filing  the  present  interlocutory application,  the  applicants/appellants  seek

permission  to  withdraw their  Civil  Appeal  No.1390/2007.   Permission  sought  for  is

granted and the Civil Appeal is dismissed as withdrawn.  However, there will be no order

as to costs and interim order, if any, stands vacated.  I.A. is accordingly disposed of.

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

NEW DELHI, JANUARY 21, 2009.