JASWINDER KAUR Vs. RATTAN SINGH AND OTHERS
LAWS(P&H)-2012-2-355
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 21,2012

JASWINDER KAUR Appellant
VERSUS
Rattan Singh And Others Respondents

JUDGEMENT

- (1.) This is an application seeking condonation of 126 days' delay in refiling the appeal. The application is duly supported by an affidavit of the appellant.
(2.) For the reasons stated in the application, delay of 126 days in refiling the appeal is condoned.
(3.) CM disposed of.;


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