Punjab-Haryana High Court
Hsiidc vs Mahinder Singh & Ors on 24 November, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.4837 of 2017 (O&M)
Date of decision: 24.11.2021
Haryana State Industrial and Infrastructure Development Corporation Limited
(HSIIDC) C-13-14, Sector 6, Panchkula, through its Divisional Town Planner.
...Appellant(s)
Versus
Mahinder Singh (deceased) through his LRs and others
...Respondents
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Ashwani Kumar Chopra, Senior Advocate with
Mr. Pritam Singh Saini, Advocate and
Mr. Vidul Kapoor, Advocate for the HSIIDC.
Mr. P.C. Dhiman, Advocate,
Mr. Anuj Balian, Advocate,
Mr. Sandeep Lather, Advocate,
Mr. Naveen Thakur, Advocate,
Mr. M.L. Sharma, Advocate,
Mr. Sunil Bhardwaj, Advocate,
Mr. Abhay Chauhan, Advocate,
Mr. Pawan Sharma, Advocate,
Mr. Shoaib Khan, Advocate,
Mr. M.K. Chouhan, Advocate,
Ms. Ekta Thakur, Advocate,
Mr. Ajit Singh Lamba, Advocate,
Mr. G.S. Rawat, Advocate,
Mr. Parshotam Lal Singla, Advocate
Mr. Gopal Soni, Advocate for
Mr. Akshay Kumar Jindal, Advocate,
Mr. Rayhan Khan, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana
Ms. Vibha Tiwari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
CM-5234-CI-2021 Application for bringing on record the LRs of deceased respondent No.1 is allowed, subject to all just exceptions. Amended memo of parties is taken on record.
CM stands disposed of.
Main case For orders, see order of even date passed in Regular First Appeal 1 of 2 ::: Downloaded on - 23-01-2022 03:51:02 ::: RFA No.4837 of 2017 (O&M) -2- No.4676 of 2017, titled as Haryana State Industrial Development Corporation (now Haryana State Industrial and Infrastructure Development Corporation Limited), Sector 6, Panchkula, through the District Town Planner Vs. Dhani Ram and others.
24.11.2021 (ANIL KSHETARPAL) parveen JUDGE
Whether reasoned/speaking? Yes/No Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 23-01-2022 03:51:02 :::