Punjab-Haryana High Court
Rajinder Kumar And Ors vs State Of Haryana & Anrs on 31 January, 2020
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.6269 of 2014 (O&M)
Date of Decision:31.01.2020
Rajinder Kumar and others ....Appellant(s)
Versus
State of Haryana and another ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Shoaib Khan, Advocate,
Mr. Manoj Khan Chouhan, Advocate,
Mr. S.K. Laura, Advocate,
Mr. S.K. Sharma, Advocate for
Mr. M.L. Sharma, Advocate,
Mr. Ram Kumar Saini, Advocate,
Mr. Nitin Rathee, Advocate,
Mr. Gopal Sharma, Advocate,
Mr. Gopal Soni, Advocate,
Mr. Anil Kumar Malik, Advocate,
Mr. SPS Ahulawalia, Advocate for
Mr. Akshay Jindal, Advocate,
Mr. Mohit Jaggi, Advocate,
Mr. Arvind Kashyap, Advocate,
Mr. P.C. Yadav, Advocate,
Mr. Gobind Rana, Advocate for
Mr. Harkesh Manuja, Advocate,
Mr. Gobind Dhanda, Advocate,
Mr. Rajiv Kataria, Advocate and
Mr. Ajay Jain, Advocate, for the landowners.
Ms. Aruna Sachdeva, appellant in person in RFA-3490-2014.
Mr. Sudeep Mahajan, Additional AG, Haryana,
Mr. Abhinash Jain, AAG, Haryana.
Ms. Vibha Tiwari, AAG, Haryana.
*****
G.S. SANDHAWALIA, J.
The appeal is allowed in terms of detailed judgment of even date passed in RFA No.1253 of 2014 titled as "Ranbir Singh and others Vs. State of Haryana and others".
(G.S. SANDHAWALIA) 31.01.2020 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 10-02-2020 06:44:43 :::