VEENA YADAV Vs. ROSHAN LAL
LAWS(P&H)-2006-3-284
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 28,2006

VEENA YADAV Appellant
VERSUS
ROSHAN LAL Respondents

JUDGEMENT

M.M.Kumar, J. - (1.) THE petitioner is continuously absent nor his counsel has put in appearance for the last so many dates. Even process fee has not been filed. In these circumstances, no adjudication is possible. Dismissed.;


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