Punjab-Haryana High Court
Deputy Chief Engineer Construction-Ii ... vs Shamsher Singh & Ors on 7 December, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.3091 of 2014 (O&M)
Date of Decision:07.12.2019
Deputy Chief Engineer and another ....Appellant(s)
Versus
Shamsher Singh and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Puneet Jindal, Sr. Advocate
with Mr. Amandeep Singh Meho, Advocate,
Mr. Sandeep Vermani, Advocate,
Mr. Bhupinder Ghai, Advocate,
Mr. Banni Thomas, Advocate,
Mr. Rajiv Sharma, Advocate for UOI (Railways).
Mr. S.S. Swaich, Advocate,
Mr. Naresh Kaushal, Advocate &
Mr. R.K. Rathore, Advocate,
Mr. P.L. Singla, Advocate,
Mr. P.C. Dhiman, Advocate,
Mr. Vijay Lath, Advocate
Mr. Amit Jain, Advocate,
Ms. Sukhmani Patwalia, Advocate,
Mr. H.K. Brinda, Advocate,
Mr. Balram Prashar, Advocate for
Mr. Gurvinder Sandhu, Advocate
Mr. Sham Lal Bhalla, Advocate,
Mr. I.D. Singla, Advocate,
Mr. Harsh Manocha, Advocate for
Mr. R.K. Dhiman, Advocate
Mr. Harpreet Singh, Advocate
for the landowners.
Ms. Anju Arora, Addl. AG, Punjab.
Ms. Ambika Luthra, Sr. DAG, Punjab.
Ms. Jasleen Kaur Sidhu, AAG, Punjab.
*****
G.S. SANDHAWALIA, J.
The appeal is disposed of in terms of the detailed judgment of even date passed in RFA No.3161 of 2009 titled as "Jasmer Singh and another (II) Vs. State of Punjab."
(G.S. SANDHAWALIA) 07.12.2019 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 12-01-2020 09:59:11 :::