Punjab-Haryana High Court
State Of Punjab And Ors vs Mayo Devi on 23 October, 2017
224
IOIN-CM No.8399-CI of 2017 in
RFA No.2744 of 2006
STATE OF PUNJAB AND ORS.
V/S
MAYO DEVI THROUGH HER LEGAL HEIRS
Present: Mr. Jagjeet Singh, Advocate
Mr. R.S. Manhas, Advocate
for the applicant/respondents.
Ms. Ruksaar Sandhu, AAG, Punjab.
****
Vide order dated 28.08.2017, application moved by legal representatives of sole respondent was allowed and they were brought on record. It appears that still, on account of inadvertence, notice was ordered to be issued to the legal representatives of the deceased-respondent, though they themselves had moved the application.
IOIN stands disposed of.
23.10.2017 (ARUN PALLI)
m. sharma JUDGE
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