Punjab-Haryana High Court
Balu Ram Since Deceased Thr Lrs And Ors vs State Of Haryana And Ors on 20 December, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.4642 of 2018 (O&M)
Date of Decision:20.12.2019
Balu Ram (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. Shailendra Jain, Senior Advocate with
Mr. Sidharth Goyal, Advocate,
Mr. Abhishek Yadav, Advocate
Mr. B.K. Bagri, Advocate,
Mr. Sanjay Mittal, Advocate
Mr. Akash Vashisth, Advocate and
Mr. Sanjay Vashisth, Advocate
for the landowners.
Mr. Abhinash Jain, AAG, Haryana.
Mr. Sudeep Mahajan, Advocate
for the respondent-HSIIDC.
*****
G.S. SANDHAWALIA, J. (Oral)
The appeal is disposed of in terms of detailed judgment of even date passed in RFA No.8424 of 2018 titled as "Abhey Singh (deceased) through his LRs and others Vs. State of Haryana and others".
(G.S. SANDHAWALIA) 20.12.2019 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 20-01-2020 06:45:27 :::