MADAN LAL Vs. BOARD OF AYURVEDIC AND UNANI SYSTEM OF MEDICINE

LAWS(P&H)-2014-5-873

HIGH COURT OF PUNJAB AND HARYANA

Decided on May 13,2014

MADAN LAL Appellant

VERSUS

Board Of Ayurvedic And Unani System Of Medicine Respondents

JUDGEMENT

- (1.) C .M. No. 4979 -C of 2012 For the reasons indicated in the Civil Misc. application, the same is allowed. The appellant is allowed to make good the deficiency in court fee in the appeal.
(2.) C .M. No. 4980 -C of 2012 Having heard learned counsel for the appellant and for the reasons indicated in the Civil Misc. application, the same is allowed. Delay of 27 days in refiling the appeal is condoned.
(3.) R .S.A. No. 1812 of 2012 Instant regular second appeal has been preferred by the appellant/plaintiff against the judgment and decree dated 20.05.2010 passed by learned Civil Judge (Junior Division), Abohar whereby suit for declaration and permanent injunction has been dismissed, as well as, against the judgment and decree dated 16.09.2011 passed by learned Additional District Judge, Ferozepur whereby appeal preferred by the appellant/plaintiff has also been dismissed. For convenience sake, hereinafter parties will be referred to as they are arrayed in the Court of first instance.;

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