OM PARKASH Vs. AMIT MISHRA
LAWS(P&H)-2021-1-7
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 06,2021

OM PARKASH Appellant
VERSUS
AMIT MISHRA Respondents

JUDGEMENT

LISA GILL,J. - (1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19. CM-10243-CII of 2020
(2.) For the reasons mentioned in the application, duly supported by an affidavit, as well as arguments addressed, Annexures P5 and P6 are taken on record subject to just exceptions. Exemption from filing the certified copies thereof is granted.
(3.) Application is disposed of. CR No.2551 of 2020 ;


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