Punjab-Haryana High Court
Radheshyam Real Estates Private ... vs State Of Haryana And Others on 6 May, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.2900 of 2019 (O&M)
Date of decision: 06.05.2022
Radheshyam Real Estates Pvt Ltd. ..Appellant (s)
Versus
State of Haryana and others ..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Jaivir Yadav, Advocate for Mr. Harshwardhan Ranga, Advocate,
Mr. Sanjiv Ghai, Advocate with Mr. Saurabh Garg, Advocate,
Mr. Sanjeev Kodan, Advocate, Mr. Navneet Singh, Advocate,
Mr. S.P. Chahar, Advocate, Mr. Aditya Yadav, Advocate,
Mr. Sandeep Kotla, Advocate, Mr. Chanderhas Yadav, Advocate,
Mr. Sanjeev Kodan, Advocate, Mr. Arvind Seth, Advocate,
Mr. Kulvir Narwal, Advocate, Mr. Vijay, Advocate,
Mr. Suresh Kaushik, Advocate, Mr. R.K. Girdhwal, Advocate,
Mr. Saurabh Dalal, Advocate, Mr. Vivek Khatri, Advocate,
Mr. Abhimanyu Singh, Advocate, Mr. R.K. Kachwa, Advocate,
Mr. Ashish Gupta, Advocate for Mr. G.N. Malik, Advocate,
Mr. P.R. Yadav, Advocate, Ms. Divya Arora, Advocate for
Mr. Rahul Deswal, Advocate, Mr. Ravinder Rana, Advocate,
Ms. Pratibha Yadav, Advocate for Mr. Arvind K. Yadav, Advocate
for the landowners.
Mr. Baldev Raj Mahajan, Advocate General, Haryana
with Mr. Shivendra Swaroop, AAG, Haryana,
Ms. Vibha Tewari, AAG, Haryana, and,
Mr. Harsh Vardhan, AAG, Haryana.
Ms. Nikita Goel, Advocate.
***
ANIL KSHETARPAL, J.
CM No.6849-CI of 2019 For the reasons stated in the application, the same is allowed and delay of 193 days in filing the appeal is condoned. Main Case For orders, see detailed order of the even date passed in RFA No.728 of 2019 titled as State of Haryana and another vs. Jyoti and another.
06.05.2022 (ANIL KSHETARPAL) ashok JUDGE
Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 24-07-2022 04:53:23 :::