Punjab-Haryana High Court
Rattan vs Harjinder Singh And Ors on 11 December, 2014
228 CM-12418-CII-2014 in/and
FAO No.4295 of 2014
RATTAN
VS
HARJINDER SINGH AND ORS.
Present: Mr. J.S. Chatrath, Advocate
for the appellant.
***
CM-12418 - CII-2014 For the reasons set out in the application, which is supported by an affidavit, the same is allowed and delay of 8 days in filing the appeal is condoned.
The application stands disposed of. FAO-4295-2014 Notice only to respondent no.3, returnable by 10.03.2015.
(ANITA CHAUDHRY) JUDGE 11.12.2014 Sunil SUNIL SEHGAL 2014.12.11 15:34 I attest to the accuracy and authenticity of this document Chandigarh