Punjab-Haryana High Court
State Of Haryana vs Mehardeen Etc on 25 May, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Cross Objection No.175-CI-2016 in/and
RFA No. 1218 of 2015 (O&M)
Date of Decision:25.05.2017
State of Haryana
......Appellant(s)
Versus
Mehar Din and others
...... Respondent(s)
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
Present : Mr. Abhinash Jain, AAG, Haryana.
Mr. M.K. Chouhan, Advocate
for the respondent(s)/landowner(s)/cross-objector(s).
ARUN PALLI, J. (Oral)
CM-2345-CI-2015 This is an application for condonation of delay of 298 days in filing the accompanying appeal.
For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed, subject to all just exceptions. Consequently, the delay of 298 days in filing the appeal is condoned.
CM stands disposed of.
RFA-1218-2015(O&M) For order, see the judgment of even date passed in RFA No.1190 of 2015 titled "State of Haryana vs. Norang Singh and another."
May 25, 2017 (ARUN PALLI)
dharamvir JUDGE
Whether speaking/reasoned : YES/NO
Whether Reportable : YES/NO
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