PIARA SINGH Vs. REGISTRAR COOPERATIVE SOCIETIES PUNJAB

JUDGEMENT

(1.) Application for recalling/modification of the order dated 23.01.2020 to the extent that observation made that incorrect paper-book had been supplied, has been filed.

(2.) Mr. Tinna, fairly submits that now they have complete copy of the paper-book.

(3.) Accordingly, keeping in view the above no further orders are called for.