Punjab-Haryana High Court
Haryana State Warehousing Corp Thr ... vs Bishamber Singh & Ors on 2 May, 2018
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
CR No.1217 of 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.1217 of 2017
Date of decision : 02.05.2018
Haryana State Warehousing Corporation
...Petitioner
Versus
Bishamber Singh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Lekh Raj Sharma, Advocate for the petitioner.
Mr. Jaivir Yadav, Advocate for respondent Nos.1 and 2.
Mr. Saurabh Girdhar, AAG, Haryana for respondent No.3.
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ANIL KSHETARPAL, J. (ORAL)
An affidavit of Special Secretary to Government of Haryana, Agriculture and Farmers Welfare Department, has been filed by the Assistant Advocate General, Haryana today in the Court. Same is taken on record.
This revision petition was filed against the order passed by the trial Court attaching the immoveable property of the petitioner in execution petition.
The land of respondent Nos.1 and 2 was acquired and the compensation thereof is payable. During the pendency of the revision petition, State of Haryana was called upon to pay the amount, as compulsorily acquisition of the land was carried out by the State of Haryana 1 of 2 ::: Downloaded on - 20-05-2018 01:58:52 ::: CR No.1217 of 2017 -2- for construction of the godowns for Haryana State Warehousing Corporation.
Special Secretary to the Government of Haryana has filed an affidavit that the compensation shall be deposited through Haryana State Warehousing Corporation before 18.05.2018.
In view of the aforesaid, the present revision petition is disposed of. However, respondent Nos.1 and 2 shall be at liberty to move an application for revival of the same, if, the amount undertaken is not deposited.
02.05.2018 (ANIL KSHETARPAL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
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