PRAKASH SINGH Vs. AJIT SINGH AND ANR.
LAWS(P&H)-2011-3-633
HIGH COURT OF PUNJAB AND HARYANA
Decided on
March 23,2011
PRAKASH SINGH
Appellant
VERSUS
Ajit Singh And Anr.
Respondents
JUDGEMENT
Ram Chand Gupta, J. -
(1.) C.M. No. 6656 -CII of 2011
(2.) HEARD .In view of the facts mentioned in the application, the same is allowed. Order dated 7.3.2011 dismissing the revision petition for non -prosecution is recalled.
(3.) REGISTRY is directed to restored the petition at its original number. Application stands disposed of accordingly.C.M. No. 30859 -CII of 2010 ;
(2.) HEARD .
(3.) REGISTRY is directed to restored the petition at its original number. Application stands disposed of accordingly.
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