Punjab-Haryana High Court
National Consumer Awareness Group ... vs Permanent Lok Adalat (Pus) And Others on 6 November, 2019
246 IOIN-CWP-21547-2014
NATIONAL CONSUMER AWARENESS GROUP SOCIETY
V/S
PERMANENT LOK ADALAT (PUS) AND OTHERS
Present : Ms. Reeta Kohli, Senior Advocate with
Mr. Rahul K. Sharma, Advocate.
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Office report perused.
In the order dated 15.05.2019, M/s Baba Banda Singh Bahadur Enterprises, Mohali, is impleaded as respondent No.5. As per memo of parties, respondents No. 1 to 10 already exist. Therefore, in the order dated 15.05.2019, respondent No.5 be read as respondent No.11.
Registry is directed to carry out necessary correction in the memo of parties.
IOIN stands disposed of.
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