Punjab-Haryana High Court
Rampal And Ors vs D.R.O. Cum Land Acquisition Collector ... on 15 November, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No. 5299 of 2017 (O&M)
Date of decision: 15.11.2021
Rampal and others
...Appellant(s)
Versus
D.R.O. Cum Land Acquisition Collector and others
...Respondents
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Sandeep Parkash Chahar, Advocate
Mr. Kulvir Narwal, Advocate
Mr. N.K. Malhotra, Advocate
Mr. Suryakant Gautam, Advocate
Mr. Puneet Bali, Senior Advocate with
Mr. Gursher Bhandel, Advocate for Maruti Suzuki.
Mr. Sanjeev Sharma, Senior Advocate with
Mr. Vikas Lochab, Advocate
Mr. Yashvir Balhara, Advocate
Mr. Sandeep Singh, Advocate
Mr. Shekhar Verma, Advocate
Mr. Sudhir Hooda, Advocate
Mr. Ashwani Bakshi, Advocate
Mr. Vikram Singh, Advocate
Mr. Surjit, Advocate
Mr. Divyam Singh, Advocate
Mr. Suryakant Gautam, Advocate
Mr. Sandeep K. Sharma, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana.
Mr. Ashwani Kumar Chopra, Senior Advocate with
Mr. Pritam Singh Saini, Advocate and
Mr. Vidul Kapoor, Advocate for the HSIIDC.
*****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No.3000 of 2016, titled as Jai Singh Vs. State of Haryana and others.
15.11.2021 (ANIL KSHETARPAL)
nisha-II JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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