Punjab-Haryana High Court
Tehsildar Sales Rehabilitation ... vs Jatia Samaj Samiti Regd Jhajjar And ... on 17 January, 2020
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR-7862-2019 (O&M)
Date of decision : 17.01.2020
Tehsildar Sales (Rehabilitation Department), Jhajjar
...Petitioner
Versus
Jatia Samaj Samiti Regd. Jhajjar and another
...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. D. Khanna, Addl. A.G. Haryana alongwith
Mr. Vijay Kumar, Kanungo, Jhajjar.
Mr. Sanjay Mittal, Advocate for respondent No.1.
Mr. Sandeep Kotla, Advocate for respondent No.2.
****
ANIL KSHETARPAL, J. (ORAL)
For orders, see CR No.7497 of 2013, titled as Jatia Samaj Vikas Samiti Regd. Jhajjar Vs. Tehsil Sales (Rehabilitation Department), Jhajjar and another, decided on 17.01.2020.
17.01.2020 (ANIL KSHETARPAL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
1 of 1
::: Downloaded on - 03-02-2020 03:55:01 :::