Punjab-Haryana High Court
Banshi Lal vs Haryana State Through Collector on 9 March, 2009
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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RFA No.3345 of 1993
DATE OF DECISION: 09.03.2009
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Banshi Lal
. . . . Appellant
VS.
Haryana State through Collector, Gurgaon and another
. . . . Respondents
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CORAM : HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
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Present: Mr.C.B. Goel, Advocate with
Mr.Nitin Jain, Advocate for the appellant.
Mr.H.S. Hooda, Advocate General, Haryana with
Mr.Rajiv Kawatra, Sr.DAG, Haryana
for the respondents.
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RAKESH KUMAR JAIN J.(ORAL)
For orders see RFA No.1108 of 1992 & Xobj. No.54-CI of 1992 titled as "Haryana State and another Vs. Bosa Ram (dead) through his LRs and others" of even date.
(RAKESH KUMAR JAIN)
MARCH 09, 2009 JUDGE
vivek