DIVISIONAL MANAGER ARAVALI GOLF CLUB Vs. CHANDER HASS
LAWS(SC)-2007-12-105
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on December 06,2007

DIVISIONAL MANAGER, ARAVALI GOLF CLUB Appellant
VERSUS
CHANDER HASS Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) This appeal by special leave is directed against the judgment and order dated 17th February, 2006 passed by a learned Single Judge of the High Court of Punjab and Haryana in R.S.A. No.666/2006 whereby the learned Single Judge has affirmed the judgment and decree passed by the First Appellate Court.;


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