DHRUV GREEN FIELD LIMITED Vs. HUKAM SINGH
LAWS(SC)-2002-8-39
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on August 05,2002

DHRUV GREEN FIELD LIMITED Appellant
VERSUS
HUKAM SINGH Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the parties.
(2.) Leave is granted.
(3.) The judgment and order of a learned single Judge of the High Court of Punjab and Haryana at Chandigarh in S.A.O. No. 28 of 2000, made on August 16, 2001, is assailed in this appeal filed by the first defendant in the suit.;


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