SATPAL Vs. SURJIT SINGH
LAWS(P&H)-2014-7-693
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 14,2014

SATPAL Appellant
VERSUS
SURJIT SINGH Respondents

JUDGEMENT

Arun Palli, J. - (1.) CM No. 13055 -C of 2012.
(2.) FOR the reasons set out in the application, which is duly supported by an affidavit, delay of 50 days in filing the appeal is condoned. Application stands disposed of. CM No. 13056 -C of 2012 For the reasons set out in the application, which is duly supported by an affidavit, delay of 22 days in re -filing the appeal is condoned.
(3.) APPLICATION stands disposed of. RSA No. 4692 of 2012 (O & M);


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