PANKAJ WADHWA Vs. PURNIMA WADHWA
LAWS(P&H)-2014-7-379
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 18,2014

Pankaj Wadhwa Appellant
VERSUS
Purnima Wadhwa Respondents

JUDGEMENT

S.S. Saron, J. - (1.) C.M. No. 13974 -CH of 2014
(2.) CM has been filed seeking condonation of delay of 33 days in filing the appeal. Notice of CM.
(3.) MR . Anhul Singh, Advocate, who is present in Court, accepts notice on behalf of the respondent -Purnima Wadhwa. Vakalatnama filed by him today in Court is taken on record.;


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