Punjab-Haryana High Court
Chanan Singh vs Khairan on 2 March, 2009
Author: Permod Kohli
Bench: Permod Kohli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CM No.2569-C of 2009 in
RSA No.435 of 1991
DATE OF DECISION: 2.3.2009
Chanan Singh ...Appellant
VERSUS
Khairan ...Respondents
CORAM
HON'BLE MR.JUSTICE PERMOD KOHLI
PRESENT: None
Permod Kohli, J. (Oral)
This is an application for bringing on record the L.Rs of appellant- Chanan Singh who has since died. The application is supported by affidavit. For the reasons recorded therein, the application is allowed. L.Rs of appellant-Chanan Singh mentioned in paragraph 3 of the application are brought on record, subject to all just exceptions. Registry is directed to make the necessary corrections in the cause title and index.
(PERMOD KOHLI) JUDGE 2.3.2009 MFK