GURDEV SINGH & ANR. Vs. BHAJAN SINGH & ANR.
LAWS(P&H)-2012-11-105
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 17,2012

Gurdev Singh And Anr. Appellant
VERSUS
Bhajan Singh and Anr. Respondents

JUDGEMENT

- (1.) Cm No. 11361-C of 2012 has been filed under Section 151 CPC for placing on record the Pedigree table (Annexure A-1). CM is allowed and the Pedigree table (Annexure A-1) is taken on record.
(2.) Cm No. 6771-C of 2012 has been filed under Section 151 CPC seeking condonation of 13 days delay in refilling the appeal.
(3.) For the reasons stated in the application duly supported by affidavit of counsel for the appellants, the CM is allowed and delay of 13 days in refilling the present appeal is condoned. RSA No. 2395 of 2012;


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