MOHAN LAL Vs. VINOD KUMAR
LAWS(P&H)-2016-2-188
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 09,2016

MOHAN LAL Appellant
VERSUS
VINOD KUMAR Respondents

JUDGEMENT

- (1.) Notice of motion.
(2.) Mr. Munish Kumar Garg, Advocate, accepts notice on behalf of the caveator-respondent in both the petitions.
(3.) Caveat discharged.;


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