MANAK LAL ALIAS MANIK CHAND Vs. STATE BANK OF INDIA AND OTHERS
LAWS(P&H)-2011-11-223
HIGH COURT OF PUNJAB AND HARYANA
Decided on
November 18,2011
Manak Lal Alias Manik Chand
Appellant
VERSUS
STATE BANK OF INDIA AND OTHERS
Respondents
JUDGEMENT
Ram Chand Gupta, J. -
(1.) C.M. No. 5705 -C of 2009
(2.) IN view of the facts mentioned in the application, delay of 78 days in refiling the appeal is condoned.Application stands disposed of accordingly
C.M. No. 5706 -C of 2009
(3.) APPLICATION is allowed subject to all just exceptions.RSA No. 1940 of 2009. ;
(2.) IN view of the facts mentioned in the application, delay of 78 days in refiling the appeal is condoned.
(3.) APPLICATION is allowed subject to all just exceptions.
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