Punjab-Haryana High Court
Sanjeev Narula vs M/S Nahar Industrial Enterprises ... on 7 March, 2018
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
118
CRM-M No.5260 of 2018 (O&M)
Date of Decision: March 7th, 2018
Sanjeev Narula
...Petitioner
Versus
M/s Nahar Industrial Enterprises Limited, Ludhiana
...Respondent
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Rujhan Dhawan, Advocate
for the applicant-petitioner.
AUGUSTINE GEORGE MASIH, J. (ORAL)
CRM No.4604 of 2018 Prayer in this application is for exemption from filing the fair typed copies of the Annexures P-1 to P-4.
Application is allowed subject to just exceptions. Exemption from filing the fair typed copies of Annexures P-1 to P-4 is granted.
CRM No.7172 of 2018 Prayer in this application is for permission to place on record Annexure P-7 and replacing Annexure P-5 with Annexure P-5A.
Application is allowed subject to just exceptions. Annexure P-7 and Annexure P-5A are taken on record. CRM No.8348 of 2018 Prayer in this application is for permission to place on record Annexures P-8 to P-10.
Application is allowed subject to just exceptions. Annexures P-8 to P-10 are taken on record.
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Dismissed as withdrawn with liberty aforesaid. CRM No.7178 of 2018 In the light of the withdrawal of the main petition, the present application has been rendered infructuous.
Disposed of as such.
March 7th, 2018 (AUGUSTINE GEORGE MASIH)
Puneet JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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