POOJA COURIER Vs. COMMISSIONER EMPLOYEES COMPENSATION

JUDGEMENT

(1.) CM No. 2243-CII of 2014 Prayer in this application filed under Order 41 Rule 27 read with Sec. 151 of the Code of Civil Procedure, 1908, is for placing on record Annexures A-1 to A-5.

(2.) Heard.

(3.) Allowed as prayed for. Annexures A-1 to A-5 are taken on record, subject to just exceptions.