HARJINDER SINGH BHATIA Vs. SURESH KAPOOR
LAWS(ALL)-2015-2-220
HIGH COURT OF ALLAHABAD
Decided on February 16,2015

Harjinder Singh Bhatia Appellant
VERSUS
Suresh Kapoor Respondents

JUDGEMENT

- (1.) Heard Sri Ramendra Asthana, learned counsel for the revisionist.
(2.) No one appears for the respondent despite revision of list.
(3.) The respondent is represented by a counsel but despite time allowed for filing reply/objection to the revision there is no response from the side of the respondent.;


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