JUDGEMENT
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(1.) VIDE order under challenge, application for ejectment has been adjourned to March 16, 2006, for tendering affidavits and crossexamination of the witnesses of the respondents. No case is made out for interference. Dismissed. However, trial Court is directed to expedite the pending ejectment application. March 07, 2006. ( Jasbir Singh ) DKC Judge;
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