Punjab-Haryana High Court
State Of Haryana & Ors vs Nassir Ahmad on 6 March, 2020
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.799 of 2015 (O&M)
Date of Decision:06.03.2020
The State of Haryana and others ....Appellant(s)
Versus
Nassir Ahmed ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Sudeep Mahajan, Additional AG, Haryana,
Mr. Abhinash Jain, AAG, Haryana.
Mr. Arun Jain, Senior Advocate with
Mr. Amit Jain, Advocate,
Mr. Pavan Malik, Advocate,
Mr. Ashish Gupta, Advocate,
Ms. Bhanvi Sood, Advocate for
Mr. Aditya Jain, Advocate,
Mr. Kamal Mor, Advocate and
Mr. Rajiv Sharma, Advocate
for the landowners.
*****
G.S. SANDHAWALIA, J.
The appeal is disposed of and case is remanded for fresh decision in terms of detailed judgment of even date passed in RFA No.796 of 2015 titled as "The State of Haryana and others Vs. Tek Chand".
(G.S. SANDHAWALIA) 06.03.2020 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 12-04-2020 07:28:09 :::