CHAUDHRI GHASITOO RAM AND SONS. Vs. TARA DEVI AND ORS.
LAWS(P&H)-2011-3-511
HIGH COURT OF PUNJAB AND HARYANA
Decided on
March 29,2011
Chaudhri Ghasitoo Ram And Sons.
Appellant
VERSUS
Tara Devi And Ors.
Respondents
JUDGEMENT
Ram Chand Gupta, J. -
(1.) CM No. 8651 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions.CM No. 8652 -CII of 2011
Requests for placing on record Annexure P5 i.e. receipt dated 01.06.2004 and Annexure P6 i.e. statement of Joginder Singh. The same are taken on record subject to just exceptions.
(3.) CM stands disposed of.CR No. 3778 of 2010 ;
(2.) APPLICATION is allowed subject to all just exceptions.
(3.) CM stands disposed of.
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