LAWS(HPH)-2013-6-146

MANISH AND ORS. Vs. BHARAT BHUSHAN AND ORS.

Decided On June 21, 2013
Manish And Ors. Appellant
V/S
Bharat Bhushan And Ors. Respondents

JUDGEMENT

(1.) CMP(M) No. 11003/2013

(2.) FOR reasons stated in the application, delay, which has sufficiently been explained, in filing the appeal is condoned. Application stands disposed of.

(3.) PLAINTIFF prayed for the following reliefs: