KULWANT SINGH Vs. V K BHATIA

LAWS(P&H)-2006-3-205

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 16,2006

KULWANT SINGH Appellant

VERSUS

V.K.BHATIA Respondents

- (1.) LEARNED counsel for the petitioner states that the order stands complied with. Accordingly, rule is discharged.;