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Ravi Kumar vs Dav College Trust & Management Society & ... on 17 December, 2019

Author: Rekha Mittal

Bench: Rekha Mittal

IN THE HIGH COURT OF PUNJAB AND HARYANA
             AT CHANDIGARH

                                             RSA No.3527 of 2015(O&M)

                                             Date of decision: 17.12.2019


Ravi Kumar                                                         .....Appellant

                              VERSUS

DAV College Trust and Management Society and another

                                                                   .....Respondents

CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL

Present:      Mr. Alok Jagga, Advocate for the appellant(s).

              Mr. Akshay Bhan, Senior Advocate with
              Mr. R.S. Cheema, Advocate for the respondents.

              *****

REKHA MITTAL, J.

CM No.8567-C of 2015 Prayer in this application is for condoning delay of 8 days in filing the appeal.

Heard.

In view of averments made in the application supported by an affidavit of Ravi Kumar, the appellant, the application is allowed. Delay of 8 days in filing the appeal stands condoned.

Disposed of accordingly.

For order see RSA No.3086 of 2015 titled Sudershan Dogra Vs. DAV College Trust and Management Society and another.

DECEMBER 17, 2019                                  (REKHA MITTAL)
'D. Gulati'                                            JUDGE

Whether speaking/reasoned :                        yes/no
Whether reportable        :                        yes/no




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