INDER SINGH Vs. R S SANDHU
LAWS(P&H)-2006-3-215
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 16,2006

INDER SINGH Appellant
VERSUS
R.S.SANDHU Respondents

JUDGEMENT

- (1.) NO one is present on behalf of the petitioners. Despite the direction issued for furnishing the process fee no steps have been taken either by the petitioners or counsel. In these circumstances no adjudication could take place. Accordingly, contempt petition is dismissed.;


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