Punjab-Haryana High Court
State Of Haryana And Another vs Smt. Sarita And Another on 4 March, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1437 of 2021 (O&M)
Date of decision: 04.03.2022
State of Haryana and another
..Appellant (s)
Versus
Smt. Sarita and another
..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Arun Beniwal, DAG, Haryana and
Mr. Abhinash Jain, DAG, Haryana.
Mr. Shailendra Jain, Sr. Advocate with
Mr. Satyendra Chauhan, Advocate
Mr. Nitin Jain, Advocate, Mr. Uday Goyal, Advocate,
Mr. Navmohit Singh, Advocate, Mr. Satish Saini, Advocate,
Ms. Kannupriya, Advocate, Mr. Ashish Gupta, Advocate,
Mr. Aditya Jain, Advocate, Mr. Anurag Jain, Advocate,
Mr. Vivek Khatri, Advocate, Mr. Raman Chawla, Advocate,
Mr. Sanchit Punia, Advocate, Mr. Rose Gupta, Advocate,
Mr. Himanshu Joshi, Advocate, Mr. Amandeep Singh, Advocate
for the landowners.
***
ANIL KSHETARPAL, J.
For orders, see detailed order of the even date passed in RFA No.2016 of 2021, titled as State of Haryana and others vs. Ram Kumar and another.
04.03.2022 (ANIL KSHETARPAL) ashok JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 01-05-2022 16:44:37 :::