DINESH BHARDWAJ Vs. VIJAY VAMINI
LAWS(P&H)-2016-1-396
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 08,2016

DINESH BHARDWAJ Appellant
VERSUS
Vijay Vamini Respondents

JUDGEMENT

Naresh Kumar Sanghi, J. - (1.) On the oral request of learned counsel for the petitioner, State of Haryana is directed to be impleaded as respondent No.2.
(2.) Necessary correction in this regard be carried out by the Office of this Court.
(3.) Notice of motion to respondent No.2.;


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