Punjab-Haryana High Court
Nasib Kaur And Anr vs Sardool Singh And Ors on 19 September, 2015
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.6206 of 2015 (O&M)
Date of decision:19.09.2015
Smt. Nasib Kaur and another ... Petitioners
versus
Sardool Singh and others .... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
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Present: Mr. M.L. Saggar, Senior Advocate,
with Mr. Sunny Saggar, Advocate,
for the petitioner.
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K.Kannan, J. (Oral)
CM No.19646-CII of 2015 The application is allowed, as prayed for. Civil Revision No.6206 of 2015
1. The court shall issue dasti summons to the petitioners and leave it to the party to bring the witness at his own risk. The order passed already is set aside and the petitioner will have the liberty as aforesaid.
2. Civil revision stands disposed of on the above terms.
3. Notice to the respondents is dispensed with having regard to the limited nature of intervention required.
(K.KANNAN) JUDGE 19.09.2015 sanjeev SANJEEV KUMAR 2015.09.22 15:48 I attest to the accuracy and integrity of this document