DELHI DIOCESAN TRUST ASSOCIATION Vs. ASHWANI KUMAR
LAWS(SC)-2015-9-85
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on September 28,2015

Delhi Diocesan Trust Association Appellant
VERSUS
ASHWANI KUMAR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This appeal is directed against the order dated 01.04.2014, passed by High Court of Punjab and Haryana at Chandigarh in regular Second Appeal No. 1282 of 2011 (O & M), whereby said court has dismissed the second appeal.
(3.) We have heard learned counsel for the parties and perused the papers on record.;


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