KESAR SINGH Vs. MEGH SINGH
LAWS(P&H)-2016-2-46
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 15,2016

KESAR SINGH Appellant
VERSUS
MEGH SINGH Respondents

JUDGEMENT

Amit Rawal, J. - (1.) Deficiency of the Court fees, has been made good.
(2.) C.M.stands disposed of. C.M. No. 9657 -C of 2012
(3.) For the reasons stated in the application, duly supported by an affidavit, delay of 27 days in re -filing the appeal is condoned.;


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