BALDEV SINGH Vs. MADAN LAL

LAWS(P&H)-2006-2-386

HIGH COURT OF PUNJAB AND HARYANA

Decided on February 20,2006

BALDEV SINGH Appellant

VERSUS

MADAN LAL Respondents

- (1.) LEARNED counsel for the appellant prays that the present appeal be dismissed as not pressed. Dismissed as not pressed.;