BALWINDERJIT SINGH BAJWA Vs. GIAN SINGH
LAWS(P&H)-2006-3-56
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 08,2006

BALWINDERJIT SINGH BAJWA Appellant
VERSUS
GIAN SINGH Respondents

JUDGEMENT

- (1.) REPLY has been filed in the Court today and copy thereof furnished to the counsel opposite. Learned counsel for the petitioner states that in view of the reply , he does not wish to press the contempt petition. Accordingly, rule is discharged. (M.M.Kumar) 8.3.2006 Judge okg;


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