Punjab-Haryana High Court
Hy. State Agri. Baord vs Tejpal Singh And Ors on 20 January, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 469 of 2005 (O&M)
LAC No. 141 of 2000
Date of Decision: 20.01.2016
Haryana State Agriculture (Marketing Board)
...... Appellant.
Versus
Tejpal Singh and others
..... Respondents.
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
***
Present : Mr. Pritam Singh Saini, Advocate,
for the appellant.
Mr. Aseem Sharma, Advocate for
Mr. Pankaj Nanhera, Advocate and,
Mr. Sushil Kumar, Advocate for
Mr. M.L.Sharma, Advocate
for the respondents.
Mr. Abhinash Jain, Assistant Advocate General,
Haryana.
***
RAMESHWAR SINGH MALIK, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No. 1212 of 2005 titled as "Tejpal Singh and others Vs. Land Acquisition Collector and others."
(RAMESHWAR SINGH MALIK)
January 20, 2016 JUDGE
dharamvir
DHARAM VIR
2016.02.16 14:51
I attest to the accuracy and
integrity of this document