KRISHAN LAL AND ANR. Vs. KAITHAL IMPROVEMENT TRUST AND ORS.
LAWS(P&H)-2011-1-335
HIGH COURT OF PUNJAB AND HARYANA
Decided on
January 31,2011
Krishan Lal and Anr.
Appellant
VERSUS
Kaithal Improvement Trust And Ors.
Respondents
JUDGEMENT
Ram Chand Gupta, J. -
(1.) C.M. No. 2632 -CII of 2011
(2.) REQUESTS for placing on record the copy of plaint and site plan, as Annexures P4 and P5.The same are taken on record subject to all just exceptions.
(3.) APPLICATION stands disposed of accordingly.Civil Revision No. 5964 of 2010 ;
(2.) REQUESTS for placing on record the copy of plaint and site plan, as Annexures P4 and P5.
(3.) APPLICATION stands disposed of accordingly.
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