L. N. MITTAL - (1.) CM No.6624-C of 2012 For reasons mentioned in the application, which is accompanied by affidavit, delay of 31 days in filing the appeal is condoned. CM No.6625-C of 2012
(2.) ALLOWED as prayed for. CM No.6626-C of 2012 The application is allowed and Annexures A-1 to A-16 are taken on record, subject to all just exceptions. ESA No.24 of 2012
(3.) GURCHARAN Singh one of the objectors has filed this execution second appeal having failed in both the Courts below.;