Punjab-Haryana High Court
Sube Singh Deceased Th. Lrs & Ors vs State Of Haryana & Ors on 23 January, 2020
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.4756 of 2016 (O&M)
Date of Decision:23.01.2020
Sube Singh (deceased) through his LRs and others ....Appellant(s)
Versus
State of Haryana and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. M.L. Sharma, Advocate,
Mr. Sunil K. Sharma, Advocate,
Mr. Ashish Gupta, Advocate,
Mr. Ashok Verma, Advocate,
Mr. Ashok Arora, Advocate,
Mr. Deepak Choudhary, Advocate,
Mr. Radhey Shyam Sharma, Advocate,
for the landowners.
Mr. Sudeep Mahajan, Additional AG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana.
Mr. Aashish Chopra, Advocate and
Mr. Gagandeep Singh, Advocate,
for the Nuclear Power Corporation.
Mr. Manpreet Ghuman, Advocate for
Mr. Prateek Mahajan, Advocate for the respondent-HPGCL.
*****
G.S. SANDHAWALIA, J. (Oral)
The appeal is remanded for fresh decision in terms of detailed judgment of even date passed in RFA No.1285 of 2016 titled as "Chief Project Engineer (now Chief Construction Engineer) Nuclear Power Corporation of India Ltd. Vs. Shamsher Singh and others".
(G.S. SANDHAWALIA) 23.01.2020 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 10-02-2020 02:36:19 :::