Punjab-Haryana High Court
Hsidc Now Hsiidc Ltd & Others vs Nirmala Devi And Others on 17 October, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 2151-2017 (O&M)
Date of Decision: 17.10.2022
HSIDC now Haryana State Industrial and Infrastructure
Development Corporation Ltd. and another
......Appellant (s)
Vs.
Smt. Nirmla Devi and others
.........Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Pritam Singh Saini, Advocate,
Mr. Lokesh Sinhal, Advocate,
Mr. Deepak Balyan, Advocate,
for HSIDC.
Mr. Birender Singh Rana, Senior Advocate, with
Mr. Nayandeep Rana, Advocate,
Mr. Sumeet Goel, Senior Advocate,
with Mr. A.N. Vaid, Advocate,
Mr. Sanjiv Gupta, Advocate,
Mrs. Neeraj, Advocate,
with Mr. Abhinav, Advocate,
& Mr. Madan Pal, Advocate,
Mr. Nonish Kumar, Advocate,
Mr. J.P. Sharma, Advocate,
Ms. Vaishali Kamboj, Advocate,
Mr. M.K. Taya, Advocate,
Mr. Rahul Deswal, Advocate,
Mr. Ashok Kumar Khubber, Advocate,
Mr. Pankaj Bali, Advocate,
Ms. Monika Gupta, Advocate,
Mr. Rajinder Goel, Advocate,
Mr. J.K. Goel, Advocate,
Mr. Himanshu Sharma, Advocate,
Mr. Rajesh Bansal, Advocate,
Mr. Vikram Singh, Advocate,
Mr. Varinder Singh, Advocate,
Mr. Akshay Jindal, Advocate,
for the landowners.
Mr. Shivendra Swaroop, A.A.G., Haryana.
Mr. Ajay Chauhan, Advocate,
for Mr. Diwan S. Adlakha, Advocate,
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RFA No. 2151-2017 (O&M) -2-
Mr. J.S. Virk, Advocate,
Mr. Dhruv Kaushik, Advocate,
for Mr. Arun Sharma, Advocate,
for the respondents.
*****
ANIL KSHETARPAL J.
CM No. 5778-CI-2017 For the reasons stated in the application, the same is allowed and delay of 632 days in filing the appeal is condoned. RFA No. 2151-2017 For orders, see detailed order of the even date passed in RFA No. 3500 of 2015 (O&M) titled as Sham Bihari (since deceased) through his LRs vs. State of Haryana and others.
All the pending miscellaneous applications, if any, are also disposed of.
October 17, 2022 (ANIL KSHETARPAL)
nitin JUDGE
Whether speaking/reasoned Yes
Whether Reportable No
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