Punjab-Haryana High Court
Hakam Singh And Anr vs State Of Haryana & Ors on 28 August, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.8326 of 2014 (O&M)
Date of Decision: 28.08.2019
Hakam Singh and another ....Appellant(s)
Versus
State of Haryana and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Shailendra Jain, Senior Advocate with
Mr. Sidharth Goyal, Advocate,
Mr. Nitin Jain, Advocate,
Mr. Pawan Kumar, Senior Advocate with
Mr. Surya Kumar, Advocate,
Mr. Rozer Kumar Aggarwal, Advocate,
Mr. Mani Ram Verma, Advocate,
Mr. Ajay Jain, Advocate,
Mr. Vikas Mohan Gupta, Advocate,
Mr. Aditya Jain, Advocate,
Mr. Rajat Garg, Advocate,
Mr. Ram Kumar Saini, Advocate,
Mr. Balraj Gujjar, Advocate,
Mr. I.S. Pabla, Advocate,
Ms. Anita Rani, Advocate for
Mr. Rose Gupta, Advocate,
Mr. Sandeep Kotla, Advocate,
Mr. Tara Chand Dhanwal, Advocate
for the landowners.
Mr. Sudeep Mahajan, Addl. AG, Haryana,
Mr. Abhinash Jain, AAG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana.
Mr. Ashish Gupta, Advocate
for the applicant/intervenor in RFA No.7324 of 2014.
*****
G.S. SANDHAWALIA, J. (Oral)
The appeal stands disposed of and the matter is remanded to the Reference Court, in view of the detailed order of even date passed in RFA No.7324 of 2014 titled as "Zile Singh (II) Vs. State of Haryana and another".
(G.S. SANDHAWALIA)
28.08.2019 JUDGE
pvd Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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