Punjab-Haryana High Court
Haryana State Industrial & ... vs Ashwani Kumar & Anr on 13 December, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 5191 of 2015(O&M)
Date of Decision: 13.12.2021
Haryana State Industrial and Infrastructure Development Corporation, C-
13-14, Sector 6, Panchkula through its Divisional Town Planner
......Appellant(s)
Versus
Ashwani Kumar and another
.....Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Pritam Singh Saini, Advocate and
Mr. Vishal Garg, Advocate
for the HSIIDC.
Mr. Deepak Kumar, Advocate,
Mr. Deepak Sharma, Advocate,
Mr. Bhag Singh, Advocate,
Mr. Gurmandeep Singh Sullar, Advocate,
Mr. Yadvinder Singh Turka, Advocate,
Mr. Jagram Singh Cooner, Advocate,
Mr. Ishan Singh Cooner, Advocate,
Mr. Sandeep singh Jattan, Advocate,
Mr. Jasmer Chand, Advocate,
Mr. Surinder Mohan Sharma, Advocate
Mr. Mohan Singh Puri, Advocate
Mr. Manoj Pundir, Advocate and
Mr. Saurabh Bhardwaj, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana
Ms. Vibha Tiwari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
CM-11585-CI-2015 in CM-10303-CI-2015 Application under Order 6 Rule 17 read with Section 151 of Code of Civil Procedure for amendment of the application and for placing on record amended application, has been filed.
In view of the averments made therein, duly supported by an affidavit of official concerned, same is allowed.
CM stands disposed of.
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For orders, see order of the even date passed in Regular First Appeal No. 5100 of 2015, titled as Haryana State Industrial Development Corporation (now Haryana State Industrial and Infrastructure Development Corporation Limited), Sector 6, Panchkula, through the District Town Planner Vs. Prem Parkash and another.
(ANIL KSHETARPAL)
13.12.2021 JUDGE
Priyanka Thakur
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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