Punjab-Haryana High Court
Haryana State Industrial & ... vs Mange Ram & Others on 8 April, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No.1507 of 2008 (O & M)
(LAC No. 61 OF 2005)
Haryana State Industrial & Infrastructure Development Corporation Limited
........Appellant
Versus
Mange Ram & others
.......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Dhiraj Chawla, Advocate, for HSIIDC.
Mr. Neeraj Malhotra, Advocate, for Mr. Naveen S Bhardwaj, Advocate, for the landowners. Mr. H.S.Hooda, Advocate General, Haryana with Mr. Ashish Gupta, Addditional Advocate General, Haryana. RAJESH BINDAL J.
For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 1492 of 2008, titled as Haryana State Industrial & Infrastructure Development Corporation Limited (HSIIDC) Versus Krishna Rani and another.
(RAJESH BINDAL) JUDGE 8.4.2011 Harish