Punjab-Haryana High Court
Haryana State Industrial Development ... vs Rambir And Others on 11 February, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No. 3519 of 2010 (O & M)
(LAC NO. 224 OF 2006)
Haryana State Industrial Development Corporation Ltd, now known as
Haryana State Industrial & Infrastructure Development Corporation Ltd.
......Appellant
Versus
Rambir and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Sanjay Vij, Advocate, for the appellant.
Mr. D.D. Gupta, Addl. Advocate General, Haryana. Mr. H.S. Hooda, Senior Advocate with Mr. Kamal Sehgal, Advocate, HSIDC. RAJESH BINDAL J.
For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 2373 of 2010, titled as Madan Pal Versus State of Haryana and another.
(RAJESH BINDAL) 11.2.2011 JUDGE A.Gupta