JUDGEMENT
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(1.) Civil Misc. No. 6930-C-II of 2012
1. Prayer made in the application is for grant of exemption from filing the certified copies of Annexures P-1 to P-6. In view of the averments made in the application, which are supported by affidavit, the Civil Misc. Application is allowed.
Civil Misc. No. 6931-C-II of 2012
(2.) Prayer made in the application is for placing Annexures P-1 to P-6 on record.
(3.) In view of the averments made in the application, which are supported by affidavit, the Civil Misc. Application is allowed. CR No. 1654 of 2012;
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