R M MEHTA Vs. VIRENDER SINGH POONIA
LAWS(P&H)-2006-3-173
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 16,2006

R.M.MEHTA Appellant
VERSUS
VIRENDER SINGH POONIA Respondents

JUDGEMENT

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


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