BANT SINGH Vs. TEJINDER KAUR
LAWS(P&H)-2006-3-239
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 10,2006

BANT SINGH Appellant
VERSUS
TEJINDER KAUR Respondents

JUDGEMENT

M.M.Kumar, J. - (1.) LEARNED counsel for the petitioner states that the directions issued by this Court stands complied with and nothing survives for adjudication in these proceedings. In view of the above, rule is discharged.;


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