M/S. KANSAL BUILDERS AND ANOTHER Vs. UNION OF INDIA AND ANOTHER
LAWS(P&H)-2014-5-599
HIGH COURT OF PUNJAB AND HARYANA
Decided on
May 27,2014
M/S. Kansal Builders And Another
Appellant
VERSUS
UNION OF INDIA AND ANOTHER
Respondents
JUDGEMENT
Sanjay Kishan Kaul, C.J. -
(1.) CM -6823 -2014.
(2.) LEAVE is granted to place on record the affidavit stated to be in terms of the order dated 21.4.2014. The application is accordingly allowed.CWP -7230 -2014:
(3.) RULE D.B.;
(2.) LEAVE is granted to place on record the affidavit stated to be in terms of the order dated 21.4.2014. The application is accordingly allowed.
(3.) RULE D.B.;
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