HARYANA FINANCIAL CORPORATION Vs. ASHOK SYNTHETICS
LAWS(P&H)-2006-2-451
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 06,2006

HARYANA FINANCIAL CORPORATION Appellant
VERSUS
ASHOK SYNTHETICS Respondents

JUDGEMENT

- (1.) IN this revision petition, a prayer has been made that the Court below be directed to decide appeal filed by respondent No.1, in which petitioner is the respondent, expeditiously. It is apparent from the records that the appeal was filed only on 28.9.2005. IN view of this, no case is made out to grant prayer.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.