SAT PAUL JINDAL Vs. SMT.SUSHMA
LAWS(P&H)-2011-12-387
HIGH COURT OF PUNJAB AND HARYANA
Decided on December 12,2011

SAT PAUL JINDAL Appellant
VERSUS
SMT.SUSHMA Respondents

JUDGEMENT

Ram Chand Gupta, J. - (1.) C.M.Nos.27685-86-CII of 2011 Learned counsel for the respondent requests for placing on record Annexures R1 to R3.
(2.) The same are taken on record subject to all just exceptions.
(3.) Both the applications stand disposed of accordingly. C.R.No.6607 of 2011;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.