Punjab-Haryana High Court
Haryana State Industrial & ... vs Ramphal And Ors on 10 November, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.4179 of 2018 (O&M)
Date of decision:10.11.2021
M.D. Haryana State Industrial Infrastructure Development Corporation,
Panchkula and another
...Appellant(s)
Versus
Ramphal and others
...Respondent(s)
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Ashwani Kumar Chopra, Senior Advocate with
Mr. Pritam Singh Saini, Advocate and
Mr. Vidul Kapoor, Advocate
Mr. Deepak Manchanda, Advocate
for the HSIIDC in Regular First Appeals.
Mr. B.R. Mahajan, Senior Advocate with
Mr. Pritam Singh Saini, Advocate
for the HSIIDC in Civil Writ Petitions.
Mr. S.P. Chahar, Advocate,
Mr. Kulvir Narwal, Advocate,
Mr. B.S. Saroha, Advocate,
Mr. Narender Singh, Advocate for
Mr. Balkar Singh, Advocate,
Mr. N.K. Malhotra, Advocate
Mr. Sarvesh Malik, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
CM-9635-CI-2018 For the reasons stated in the application, same is allowed and delay of 626 days in filing the appeal, stands condoned.
CM stands disposed of.
Main case For orders, see order of even date passed in Regular First For Subsequent orders see RFA-4245-2018 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 1 of 2 ::: Downloaded on - 23-01-2022 03:54:31 ::: RFA No.4179 of 2018 (O&M) -2- Appeal No.1625 of 2016, titled as Nafe Singh (Deceased) through his LRs and others Vs. State of Haryana and others.
10.11.2021 (ANIL KSHETARPAL)
parveen JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
For Subsequent orders see RFA-4245-2018 Decided by HON'BLE MR. JUSTICE ANIL KSHETARPAL 2 of 2 ::: Downloaded on - 23-01-2022 03:54:32 :::