Punjab-Haryana High Court
Narpat Singh vs State Of Haryana And Ors on 29 February, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
RFA-61-2016
Date of decision:29.2.2016
Narpat Singh
...Appellant
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
Present: Mr.S.K.Tripathi, Advocate for the appellant.
Mr.Arun Beniwal, DAG, Haryana.
RAMESHWAR SINGH MALIK, J. (Oral)
Learned counsel for the parties are ad idem that the instant appeal is squarely covered by the order dated 16.9.2015 passed by this Court in RFA No.7108 of 2012 (Rampal and others v. Land Acquisition Collector and another).
In view of the above-said common stand taken by the learned counsel for the parties, present appeal deserves to be disposed of, in terms of the order dated 16.9.2015 passed by this Court in Rampal's case (supra).
Disposed of, accordingly.
29.2.2016 (RAMESHWAR SINGH MALIK)
mks JUDGE
MUKESH KUMAR SALUJA
2016.02.29 16:43
I attest to the accuracy and
authenticty of this document.