Punjab-Haryana High Court
Hsiidc vs Surinder Kaur And Ors on 13 December, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.5338 of 2015 (O&M)
Date of decision: 13.12.2021
Haryana State Industrial Development Corporation (now Haryana State
Industrial and Infrastructure Development Corporation) Limited, Sector 6,
Panchkula through District Town Planner .
...Appellant(s)
Versus
Surinder Kaur and another
...Respondents
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Pritam Singh Saini, Advocate and
Mr. Vishal Garg, Advocate
for the HSIIDC.
Mr. Deepak Kumar, Advocate,
Mr. Deepak Sharma, Advocate,
Mr. Bhag Singh, Advocate,
Mr. Gurmandeep Singh Sullar, Advocate,
Mr. Yadvinder Singh Turka, Advocate,
Mr. Jagram Singh Cooner, Advocate,
Mr. Ishan Singh Cooner, Advocate,
Mr. Sandeep Singh Jattan, Advocate,
Mr. Jasmer Chand, Advocate,
Mr. Surinder Mohan Sharma, Advocate
Mr. Mohan Singh Puri, Advocate
Mr. Manoj Pundir, Advocate and
Mr. Saurabh Bhardwaj, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana
Ms. Vibha Tiwari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
CM No.10717 of 2015
Application under Order 1 Rule 10 read with Section 151 CPC and under Rule 2, Chapter 1-C, Volume (V) of the Punjab and Haryana High Court Rules & Orders, for permission to file appeal as interested person, has been filed. It has been submitted that in some other connected appeals, the applicant-HSIIDC has already been impleaded as respondent by the landowners. Further, the land in question has been acquired for the benefit of the applicant and payment of compensation is to 1 of 2 ::: Downloaded on - 16-01-2022 19:48:40 ::: RFA No.5338 of 2015(O&M) be made by the applicant.
In view of the above averments, application is allowed. CM stands disposed of.
Main case For orders, see order of even date passed in Regular First Appeal No. 5100 of 2015, 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. Prem Parkash and another.
13.12.2021 (ANIL KSHETARPAL)
sanjiv JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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