SATJIT SINGH Vs. KAMALJIT SINGH

JUDGEMENT

(1.) CIVIL Misc. No.1729 -CII of 2015 Prayer made in the present Civil Misc. Application for placing copies of plaint and written statement Annexures P/6 and P/7 respectively on record is allowed subject to just exceptions and for the purpose of deciding the present revision petition only.

(2.) ANNEXURES P/6 and P/7 are taken on record. Office to tag the same at appropriate place in the file.

(3.) THE Civil Misc. Application stands disposed of accordingly.