- (1.) Civil Appeal Nos. 7993-8034 of 2011 are taken on Board. Delay, in filing the application(s) for substitution, if any, is condoned.
(2.) Application(s) for substitution, if any, is/are allowed.
(3.) These appeals are directed against the judgments) and order(s) passed by the High Court of Punjab and Haryana in a batch of Regular First Appeals, dated 04.12.2008, whereby and whereunder, the High Court has disposed of the matters in light of its judgment and order in R.F.A. No. 2179 of 2002.;