LAWS(SC)-2013-10-33

STATE OF HARYANA Vs. NAVIR SINGH

Decided On October 07, 2013
STATE OF HARYANA Appellant
V/S
Navir Singh Respondents

JUDGEMENT

(1.) The petitioners, aggrieved by the order of the High Court directing entry of charge in the revenue records on the basis of mortgage created by deposit of title-deeds, have preferred this special leave petition.

(2.) Delay condoned.

(3.) Leave granted.