FCI AND ANOTHER Vs. GURU NANAK PLINTHS AND OTHERS
LAWS(P&H)-2012-10-378
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 19,2012

FCI AND ANOTHER Appellant
VERSUS
GURU NANAK PLINTHS AND OTHERS Respondents

JUDGEMENT

- (1.) There is a delay of 20 days in filing the review application.
(2.) For the reasons set out in the application, the delay is condoned. Application stands allowed accordingly.
(3.) This application has been filed praying for review of the final judgment passed by this Court in RSA No. 2482 of 2012.;


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