SANTOSH KUMAR Vs. VAKEEL AND OTHERS
LAWS(P&H)-2014-9-618
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 04,2014

SANTOSH KUMAR; GULAB SINGH Appellant
VERSUS
VAKEEL AND OTHERS Respondents

JUDGEMENT

- (1.) In learned counsel for the appellant has supplied legible copy of paper book as the record of the case was burnt.
(2.) In , learned counsel for the appellant has supplied legible copy of paper book and copy of the oral evidence as the record of the case was burnt.
(3.) Learned counsel for the parties in both cases have been heard.;


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