Punjab-Haryana High Court
Haryana State Industrial And ... vs Karnail Singh And Others on 24 November, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.900 of 2020 (O&M)
Date of decision: 24.11.2021
Haryana State Industrial and Infrastructure Development Corporation Limited,
Sector 6, Panchkula.
...Appellant(s)
Versus
Karnail Singh and others
...Respondents
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 for the HSIIDC.
Mr. P.C. Dhiman, Advocate,
Mr. Anuj Balian, Advocate,
Mr. Sandeep Lather, Advocate,
Mr. Naveen Thakur, Advocate,
Mr. M.L. Sharma, Advocate,
Mr. Sunil Bhardwaj, Advocate,
Mr. Abhay Chauhan, Advocate,
Mr. Pawan Sharma, Advocate,
Mr. Shoaib Khan, Advocate,
Mr. M.K. Chouhan, Advocate,
Ms. Ekta Thakur, Advocate,
Mr. Ajit Singh Lamba, Advocate,
Mr. G.S. Rawat, Advocate,
Mr. Parshotam Lal Singla, Advocate
Mr. Gopal Soni, Advocate for
Mr. Akshay Kumar Jindal, Advocate,
Mr. Rayhan Khan, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana
Ms. Vibha Tiwari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
CM-2105-CI-2020 Application for condonation of delay of 488 days in filing the appeal has been filed. In view of the reasons stated therein, delay is condoned.
CM stands disposed of.
1 of 2 ::: Downloaded on - 23-01-2022 04:22:38 ::: RFA No.900 of 2020 (O&M) -2- CM-2104-CI-2020 Application under Rule 2, Chapter I-C, Vol. 5 of the Punjab and Haryana High Court Rules and Orders read with Order 1 Rule 10 of the CPC for permission to file appeal, has been filed. It has been stated that the applicant is a beneficiary department and in the other identical cases, applicant- Corporation has already filed the appeals, which are pending admitted for regular hearing.
In view of the averments made in the application, same is allowed. CM stands disposed of.
Main case For orders, see order of even date passed in Regular First Appeal No.4676 of 2017, titled as Haryana State Industrial Development Corporation (now Haryana State Industrial and Infrastructure Development Corporation Limited), Sector 6, Panchkula, through the District Town Planner Vs. Dhani Ram and others.
24.11.2021 (ANIL KSHETARPAL) parveen JUDGE
Whether reasoned/speaking? Yes/No Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 23-01-2022 04:22:38 :::