Punjab-Haryana High Court
Punjab State Agricultural Marketing ... vs Krishan Lal And Ors on 22 February, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.6004 of 2013 (O&M)
Date of Decision:22.02.2019
Punjab State Agricultural Marketing Board, (Mandi Board), Sector 17,
Chandigarh
....Appellant(s)
Versus
Krishan Lal and others ....Respondents
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: None for the Punjab State Agricultural Marketing Board.
Mr. Akshay Bhan, Senior Advocate with
Mr. Santosh Sharma, Advocate,
Mr. Kanwal Goyal, Advocate,
Mr. J.K. Singla, Advocate,
Mr. K.B. Raheja, Advocate,
Mr. Sushil K. Sharma, Advocate for
Mr. M.L. Sharma, Advocate and
Mr. Karan Gupta, Advocate for
Mr. Rakesh Gupta, Advocate for the landowners.
Ms. Simran Grewal, AAG, Punjab.
*****
G.S. SANDHAWALIA, J. (ORAL)
For the reasons assigned in detailed judgment of even date passed in RFA No.5978 of 2013 "Punjab State Agricultural Marketing Board (Mandi Board) Vs. Ludhar Mal and others", the present appeal is dismissed.
Ordered accordingly.
(G.S. SANDHAWALIA) 22.02.2019 JUDGE pvd Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 17-03-2019 12:45:27 :::