Learned counsel for the applicant(s), on instructions, would submit that she intends to withdraw I.A Nos. 1 & 2 of 2012 in Curative Petition (Civil) D. No. 36053 of 2011 in Civil Appeal No. 973 of 2007. Permission sought for is granted. I.A Nos. 1 & 2 are disposed of as withdrawn.