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[Cites 1, Cited by 3]

Punjab-Haryana High Court

State Of Haryana And Another vs Padam Singh And Ors on 31 May, 2019

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                            RFA No.1961 of 2019 (O&M)
                                            Date of Decision: 31.05.2019

The State of Haryana and another                                 ....Appellant(s)

                                      Versus
Padam Singh and others                                         ....Respondent(s)

CORAM:       HON'BLE MR. JUSTICE G.S. SANDHAWALIA

Present:     Mr. Sudeep Mahajan, Addl. AG, Haryana,
             Ms. Vibha Tiwari, AAG, Haryana,
             Mr. Shivendra Swaroop, AAG, Haryana.

          Mr. Shailendra Jain, Senior Advocate with
          Ms. Anupama Arigala, Advocate,
          Mr. Akshay Bhan, Senior Advocate with
          Mr. Santosh Sharma, Advocate,
          Mr. Ashok Aggarwal, Advocate,
          Mr. S.K. Tripathi, Advocate,
          Mr. Adarsh Jain, Advocate,
          Mr. Sushil Jain, Advocate,
          Mr. Kulbhushan Sharma, Advocate,
          Mr. Ram Bilas Gupta, Advocate,
          Mr. Bikram Chaudhary, Advocate,
          Mr. Shiv Kumar, Advocate,
          Mr. Amit Jain, Advocate,
          Mr. R.D. Bawa, Advocate,
          Mr. Anand Bhardwaj, Advocate,
          Mr. Sandeep Jindal, Advocate,
          Mr. Gaurav Singla, Advocate,
          Mr. Tushar Sharma, Advocate,
          Mr. Manoj Sood, Advocate
          Mr. Sandeep Sharma, Advocate,
          Mr. B.R. Rana, Advocate,
          Mr. Chirag Kundu, Advocate,
          Mr. Kunal Dawar, Advocate,
          Mr. R.K. Kapoor, Advocate,
          Mr. Deepender Singh, Advocate,
          Mr. Aditya Jain, Advocate,
          Mr. Vikas Chaudhary, Advocate,
          Mr. Sunil Kumar Rana, Advocate,
          Mr. J.S. Saneta, Advocate, for the landowners.
          *****
G.S. SANDHAWALIA, J.

For the reasons assigned in detailed judgment of even date passed in RFA No.7108 of 2012 titled as "Rampal and others (II) Vs. Land Acquisition Collector and another", the present appeal is disposed of.



                                                  (G.S. SANDHAWALIA)
31.05.2019                                                 JUDGE
pvd
             Whether speaking/reasoned         Yes/No
             Whether reportable                Yes/No
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