JUDGEMENT
-
(1.) Rejoinder affidavit filed on behalf of the petitioner in Review Petition No. 521 of 2015 is taken on record.
(2.) Heard learned counsel for the parties.
(3.) All the above petitions involve similar facts and issues, therefore, they all are being heard and decided by a common order.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.