Punjab-Haryana High Court
State Of Haryana vs Jeet Ram And Others on 19 July, 2016
103h CM-8189-CI-2016 in RFA-1274-2015
State of Haryana v. Jeet Ram and others
Present: None.
...
For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed subject to all just exceptions. Consequently, the LRs of deceased Jeet Ram s/o Mansa (respondent No.1), as depicted in para 2 of the application, are brought on record for the purpose of pursing the present appeal only.
Learned State counsel is afforded a week's time to furnish the process fee and the current addresses of the LRs of respondent No.1.
Upon compliance, let notice be issued to the LRs of respondent No.1 for 02.08.2016.
( Arun Palli )
July 19, 2016
Rajan Judge
1 of 1
::: Downloaded on - 20-07-2016 00:10:47 :::