Punjab-Haryana High Court
State Of Haryana And Another vs Bijender Kumar on 13 September, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.1851 of 2019 (O&M)
Date of decision: 13.09.2022
State of Haryana and anr.
..Appellant (s)
Versus
Bijender Kumar
..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Shivendra Swaroop, AAG, Haryana.
Mr. Aditya Jain, Advocate, Mr. Rahul Vohra, Advocate,
Mr. Amit Jain, Advocate, Mr. Rakesh Dhiman, Advocate,
Mr. Abhimanyu Singh, Advocate, Mr. Ashish Gupta, Advocate,
Mr. Arjun Atri, Advocate and Mr. Sandeep Sharma, Advocate
for the landowners.
***
ANIL KSHETARPAL, J.
CM No.4590-CI of 2019 For the reasons stated in the application, the same is allowed and delay of 288 days in filing the appeal is condoned. Main Case For orders, see detailed order of the even date passed in RFA No.4100 of 2018 titled as State of Haryana and anr. vs. Avitaj and ors.
All the pending miscellaneous applications, if any, are also disposed of.
13.09.2022 (ANIL KSHETARPAL) ashok JUDGE
Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 30-12-2022 15:28:37 :::