LAWS(P&H)-2015-2-555

DALJIT SINGH GREWAL Vs. K K ATTRI

Decided On February 05, 2015
Daljit Singh Grewal Appellant
V/S
K K Attri Respondents

JUDGEMENT

(1.) C .M. No. 2752 -CII of 2014 Application seeking exemption from filing certified copies of Annexures P -33 and P -34 is allowed, subject to all just exceptions.

(2.) APPLICATION for placing on record Annexures P -33 to P -34 is allowed, subject to all just exceptions.

(3.) THE said Annexures are taken on record.