SEHDEV Vs. SRI NIWAS
LAWS(P&H)-2014-9-225
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 02,2014

SEHDEV Appellant
VERSUS
SRI NIWAS Respondents

JUDGEMENT

Naresh Kumar Sanghi, J. - (1.) (Oral) - Civil Misc.10631-C-2014 Prayer in this application is for exemption from filing the true typed copy of the judgment and decree dated 09.08.2012 passed by the learned Additional District Judge-II, Fatehabad. Heard.
(2.) The applicant/appellant is exempted from filing the true typed copy of the judgment and decree dated 09.08.2012 passed by the learned Additional District Judge-II, Fatehabad.
(3.) Civil Misc. application stands disposed of. Civil Misc. 10629-30-C-2014;


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