Punjab-Haryana High Court
Smt. Vijay Luxmi vs Haryana Urban Development Authority ... on 17 March, 2009
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
R.F.A. No.3714 of 2006 (O&M)
Smt. Vijay Luxmi
...Appellant.
Versus
Haryana Urban Development Authority and others
...Respondents.
CORAM: Hon'ble Mr. Justice Rajesh Bindal.
Present: Mr. Sanjay Mittal, Advocate, for the appellant.
Mr. H.S.Hooda, Advocate General, Haryana, with
Mr. Lokesh Sinhal, Additional Advocate General, Haryana.
Mr. J.P.Bhatt, Advocate, for respondent - HUDA.
*****
RAJESH BINDAL, J.
For orders see detailed reasons recorded in a separate order of even date passed in RFA No.788 of 2006 titled Kirpal Singh Vs. Government of Haryana and others.
17.03.2009. (RAJESH BINDAL)
vinod JUDGE