Punjab-Haryana High Court
Punjab Urban Development Authority ... vs Piara Singh & Ors on 15 September, 2016
214
CM-9304-CI-2016 in/and RFA-3358-2016(O & M)
PUNJAB URBAN DEVELOPMENT AUTHORITY AMRITSAR
V/S
PIARA SINGH & ORS
Present: Mr.Shivendra Swaroop, AAG Haryana
Mr.Akash Sethi, Advocate
for respondents No.1 to 4
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CM-9304-CI-2016 Mr.Akash Sethi, Advocate has caused appearance on behalf of respondents No.1 to 4 , for, respondents No.5 and 6 are stated to be merely proforma party, their service is dispensed with.
This is an application for condonation of delay of 39 days in filing the appeal.
For the reasons set out in the application, that is duly supported by an affidavit, the same is allowed. Consequently, delay of 39 days in filing the appeal is condoned.
CM stands disposed of.
RFA-3358-2016(O & M) Notice in the appeal as also in the application for stay. Mr.Akash Sethi, Advocate, accepts notice on behalf of respondents No.1 to 4 and prays for a short accommodation.
Adjourned to 03.11.2016.
Reply, if any, to the stay application be filed before the adjourned date of hearing.
15.09.2016 (ARUN PALLI)
neenu JUDGE
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