SURINDER KUMAR Vs. HARBHAJAN SINGH
LAWS(SC)-2001-11-41
SUPREME COURT OF INDIA
Decided on November 07,2001

SURINDER KUMAR Appellant
VERSUS
HARBHAJAN SINGH Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The order passed by the appellate Court allowing the appellant's application for setting aside the ex parte decree under O. 9, R. 13, C. P. C. having been set aside by the High Court in exercise of its revisional jurisdiction, the defendant has filed this appeal assailing the said order.;


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