M/S. DHARAM RICE AND OIL MILLS Vs. PUNJAB STATE CIVIL SUPPLIES CORPN. LIMITED
LAWS(P&H)-2014-1-50
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 14,2014

M/S. Dharam Rice And Oil Mills Appellant
VERSUS
Punjab State Civil Supplies Corpn. Limited Respondents

JUDGEMENT

- (1.) For the reasons mentioned in the application which is supported by an affidavit, delay of 8 days in refiling this appeal is condoned. The application is disposed of. CM No.13323-C of 2013:
(2.) For the reasons mentioned in the application which is supported by an affidavit, delay of 2 days in filing this appeal is condoned. The application is disposed of. RSA No.4959 of 2013 (O&M):
(3.) This is defendants' second appeal challenging the judgment and decree of the first Appellate Court whereby appeal of the plaintiff-respondents against dismissal of their suit by the trial Court was accepted and suit for recovery of a sum of Rs.4,23,905/- along with interest @ 9% per annum from 1.9.2000 till its realization was decreed.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.