DHYAN CHAND Vs. AMRIK SINGH
LAWS(P&H)-2006-2-320
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 28,2006

DHYAN CHAND Appellant
VERSUS
AMRIK SINGH Respondents

JUDGEMENT

- (1.) LEARNED counsel for the petitioner states that the orders stand complied with. Accordingly, rule is discharged. February 28,2006 (M.M. KUMAR) Jiten JUDGE;


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