Punjab-Haryana High Court
State Of Haryana And Anr vs Balbir Sharma And Ors on 18 October, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
RFA-2849-2018 (O&M)
Date of decision: 18.10.2022
STATE OF HARYANA AND ANOTHER
....Appellant(s)
VERSUS
BALBIR SHARMA AND OTHERS ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
*****
Present : Mr. Shivendra Swaroop, AAG Haryana.
Mr. Arun Walia, Sr. Advocate with Mr. Mrinal Sharma, Advocate.
Mr. Amit Jain, Advocate, Mr. Vikrant Rana, Advocate, Mr. Aditya Jain, Advocate, Mr. Sandeep Sharma, Advocate, Mr. Ashwani Gaur, Advocate, Mr. Rahul Vohra, Advocate, Mr. Rajesh Arora, Advocate Mr. Amit Jain, Advocate for the land-owners.
***** ANIL KSHETARPAL J.
CM-6232-CI-2018 For the reasons stated in the application, the same is allowed and delay of 73 days in filing the appeal is condoned.
RFA-2849-2018 (O&M) For orders, see detailed order of even date passed in RFA No.1528 of 2018 (O&M) titled as 'Raj Kumari (deceased) through LRs and another Versus State of Haryana and others'.
All the pending miscellaneous application, if any, are also disposed of.
(ANIL KSHETARPAL) JUDGE 18.10.2022 S.Sharma(syr) Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 24-12-2022 16:54:36 :::