Punjab-Haryana High Court
Hsiidc vs Sumer Khan And Others on 8 July, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.192 of 2021 (O&M)
Date of decision: 08.07.2022
Haryana State Industrial and Infrastructure Development Corporation
Limited, Sector 6, Panchkula (HSIIDC) through its AGM.
...Appellant
Versus
Sumer Khan and others
...Respondents
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Ashwani Kumar Chopra, Sr. Advocate with
Mr. Pritam Singh Saini, Advocate and
Mr. Vidul Kapoor, Advocate
for the HSIIDC.
Mr. Shailendra Jain, Sr. Advocate with
Mr. Satyendra Chauhan, Advocate and
Mr. Jagtar Singh, Advocate
Mr. Karan Nehra, Advocate
Ms. Sandeep Kaur, Advocate
Mr. Abhay Josan, Advocate
Mr. Harvinder Thakur, Advocate
Mr. Sushil K. Sharma, Advocate for
Mr. M.L. Sharma, Advocate
Mr. Varun Gupta, Advocate
Mr. J.S. Yadav, Advocate
Mr. Ashish Gupta, Advocate
Mr. Gulshan Nandwani, Advocate
Mr. Himanshu Sharma, Advocate
Mr. Amit Jain, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana.
Ms. Vibha Tewari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No. 180 of 2021, titled as Haryana State Industrial and infrastructure Development Corporation Limited (HSIIDC) Versus Sabdal and others.
All the pending miscellaneous applications, if any, are also disposed of.
08.07.2022 (ANIL KSHETARPAL)
Ali JUDGE
Whether reasoned/speaking:Yes Whether reportable:No
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