Punjab-Haryana High Court
Haryana State Industrial & ... vs Ruldu Ram & Another on 8 April, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No.1532 of 2008 (O & M)
(LAC No. 74 OF 2005)
Haryana State Industrial & Infrastructure Development Corporation Limited
........Appellant
Versus
Ruldu Ram & another
.......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Dhiraj Chawla, Advocate, for HSIIDC.
None for the landowner.
Mr. H.S.Hooda, Advocate General, Haryana with Mr. Ashish Gupta, Addditional Advocate General, Haryana. RAJESH BINDAL J.
For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 1492 of 2008, titled as Haryana State Industrial & Infrastructure Development Corporation Limited (HSIIDC) Versus Krishna Rani and another.
(RAJESH BINDAL) JUDGE 8.4.2011 Harish