HUKAM SINGH Vs. TAJINDER KAUR

LAWS(P&H)-2006-3-216

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 16,2006

HUKAM SINGH Appellant

VERSUS

TAJINDER KAUR Respondents

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