Punjab-Haryana High Court
Punjab Urban Dev. Authority Now ... vs Gurdev Singh And Ors on 22 January, 2018
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.2003 of 2015
Date of Decision: January 22nd, 2018
Punjab Urban Development Authority (now Bathinda Development Authority),
Bathinda
...Appellant
Versus
Gurdev Singh and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Rakesh Gupta, Advocate
for the appellant.
Mr. J.S. Puri, Additional Advocate General, Punjab.
Mr. Manjit Singh, Advocate
for Ms. Harmanpreet Kaur (Simmi), Advocate
for respondent Nos.1 to 3.
AUGUSTINE GEORGE MASIH, J.
For order, see detailed judgment of even date passed in RFA No.3374 of 2015 titled as Balbir Singh and others Versus State of Punjab and another.
January 22nd, 2018 (AUGUSTINE GEORGE MASIH)
Puneet JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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