Punjab-Haryana High Court
Jagmal Singh Since Deceased Thro Lrs And ... vs State Of Haryana And Others on 21 March, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
116(6)
RFA-8-2022(O&M)
Date of Order: 21.03.2022
JAGMAL SINGH (SINCE DECEASED) THROUGH HIS LRS.
AND OTHERS
..Appellants
Versus
STATE OF HARYANA AND OTHERS ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Harkesh Manuja, Advocate
for the appellants.
Mr. Shivendra Swaroop, AAG, Haryana.
and Ms. Vibha Tewari, AAG, Haryana.
Mr. P.S. Saini, Advocate
for the HSIIDC.
ANIL KSHETARPAL, J(Oral)
For order, see detailed order of the even date passed in Regular First Appeal No.2371 of 2021, titled as "Virender Kumar and others Vs, State of Haryana and others".
March 21st, 2022 (ANIL KSHETARPAL)
Ay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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