Punjab-Haryana High Court
Haryana State Industrial ... vs Lachman Dass & Ors on 12 October, 2023
Neutral Citation No:=2023:PHHC:133830
215/52 {2023:PHHC:133830}
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
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RFA No.577 of 2016 (O&M)
Date of Decision: 12.10.2023
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Haryana State Industrial Infrastructure Development
Corporation, Panchkula ..... Appellant
Versus
Lachhman Dass and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Pritam Singh Saini, Advocate and
Mr. Deepak Singh Saini, Advocate, for HSIIDC.
Mr. Ashwani Kumar Chopra, Sr. Advocate with
Mr. Vidul Kapoor, Advocate;
Mr. Vijay Kumar Jindal, Sr. Advocate with
Mr. Akshay Jindal & Mr. Pankaj Gautam, Advocates;
Mr. Avnish Mittal, Advocate with
Ms. Aparna Singhal, Advocate;
Mr. Kewal Krishan, Advocate for
Mr. V.B. Aggarwal, Advocate;
Mr. Satish Chaudhary, Advocate;
Mr. Ashish Yadav, Advocate;
Mr. Gurinder Pal Singh, Advocate;
Mr. R.S. Mamli, Advocate;
for the landowner(s)/claimant(s).
Mr. Shivendra Swaroop, Deputy Advocate General, Haryana.
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HARKESH MANUJA, J.
For orders, see detailed order of even date passed in RFA No.531 of 2016, titled "M/S HARYANA STATE INDUSTRIAL INFRASTRUCTURE DEVELOPMENT CORPORATION, PANCHKULA VERSUS GULZAR SINGH AND OTHERS".
(HARKESH MANUJA) JUDGE 12.10.2023 Deepak Patwal Whether speaking/reasoned Yes/No Whether reportable Yes/No Neutral Citation No:=2023:PHHC:133830 1 of 1 ::: Downloaded on - 17-10-2023 23:58:34 :::