Punjab-Haryana High Court
Haryana State Industrial & ... vs Sona Devi & Others on 25 July, 2016
111
RFA-3083 to 3085 of 2016(O & M)
Present: Mr.Vishal Garg, Advocate
for the appellant
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CM No.8466-CI of 2016 in RFA No.3083 of 2016 For the reasons set out in the application, that is duly supported by an affidavit, the same is allowed, subject to all just exceptions. Accordingly, applicant is permitted to institute and maintain the accompanying appeal.
CM stands disposed of.
Delay applications:
These applications have been filed for condonation of delay of 225 days in filing the accompanying appeals.
Notice in the applications for 08.11.2016. A photocopy of the order be placed in the connected files.
25.07.2016 (ARUN PALLI)
neenu JUDGE
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