JALANDHAR IMPROVEMENT TRUST, JALANDHAR Vs. HARBHAJAN KAUR

JUDGEMENT

(1.) ALLOWED as prayed subject to all just exceptions.

(2.) ALLOWED as prayed subject to all just exceptions. Reply by way of affidavit of Baljit Singh Neelamahal, Chairman Improvement Trust, Jalandhar, to this application is taken on record.

(3.) VIDE this application the appellant sought permission of this Court to place on record Annexures A1 to A7 by way of additional evidence and for dismissal of this appeal in the facts and circumstances of this case.