LAWS(DLH)-2006-12-83

PAWAN KUMAR JAIN Vs. CHATTAR SINGH

Decided On December 14, 2006
PAWAN KUMAR JAIN Appellant
V/S
CHATTAR SINGH Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) For the reasons stated in the application, the application is allowed.

(3.) Admit.