BIRBAL SINGH Vs. SHIV LAL
LAWS(P&H)-2014-7-185
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 15,2014

BIRBAL SINGH Appellant
VERSUS
SHIV LAL Respondents

JUDGEMENT

Jasbir Singh, J. - (1.) CM No. 1966 -C of 2014:
(2.) THIS application has been filed to recall an order dated 15.1.2014 vide which RSA No. 1265 of 1987 was dismissed for non prosecution. In the application, which is accompanied by an affidavit, it is stated that non appearance of counsel for the applicant on the date fixed was not intentional. The ground taken is justified. Accordingly, application is allowed, order dated 15.1.2014 stands recalled and RSA No. 1265 of 1987 is restored to its original number.
(3.) ON request made by counsel for the applicant, RSA is taken up on board for final disposal today itself. RSA No. 1265 of 1987:;


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