JOGENDRA SINGH S/O AMAR SINGH; DEO KARAN CANE S/O LATE DAL CHANDRA DEPUTY SUPERINTENDENT OF POLICE POWER CORPORATION Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioners submitted that rejoinder affidavit dated 03.01.2011, has wrongly been filed by the petitioners in this case (which pertains to some other case).

(3.) The petitioners are allowed to withdraw the rejoinder affidavit dated 03.01.2011. Withdrawal Application No. 631 of 2011 stands disposed of.