CHARANJEET SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2016-5-48
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 24,2016

CHARANJEET SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

RAMESHWAR SINGH MALIK, J. - (1.) CM No.1144 -CI of 2016 Applicants seek permission to make up deficiency of Court fee. Learned counsel for the applicants submits that needful has already been done.
(2.) In view of the above, instant application is allowed, as prayed for.
(3.) CM stands disposed of.;


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