Punjab-Haryana High Court
Jai Narain Singh And Ors vs State Of Haryana And Ors on 28 March, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.664 of 2016 (O&M)
Date of decision: 28.3.2016
Jai Narain Singh and another
.. Appellants
Vs.
State of Haryana and others
... Respondents
CORAM: HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. Joginder Sharma, Advocate for
Mr. Surinder Gandhi, Advocate
for the appellants.
Mr. Shivendra Swaroop, AAG, Haryana.
*****
RAMESHWAR SINGH MALIK, J. (Oral)
CM No. 1933-CI of 2016 Applicants seek condonation of delay of 1881 days in filing the appeal.
Notice of the application was issued. However, no reply has been filed.
After hearing learned counsel for the parties, instant application is allowed, for the reasons stated therein. Delay of 1881 days in filing the present appeal is condoned. However, it is made clear that the applicants shall not be entitled for interest for this delay of 1881 days, in view of the law laid down by the Hon'ble Supreme Court in Imrat Lal and others Vs. Land Acquisition Collector and others, 2015 (2) RCR (civil) 437.
CM stands disposed of.
1 of 2 ::: Downloaded on - 30-03-2016 00:08:07 ::: RFA No. 664 of 2016 Learned counsel for the parties are ad idem that instant appeal is squarely covered by the order dated 28.1.2016 passed by this Court in RFA No. 1838 of 2011 ( State of Haryana and others Vs. Ramphal). They jointly pray for disposal of the present appeal in terms of the order dated 28.1.2016 passed by this Court in Ramphal's case (supra).
In view of the abovesaid common stand taken by learned counsel for the parties, instant appeal is ordered to be disposed of in terms of the order dated 28.1.2016 passed by this Court in Ramphal's case (supra).
(RAMESHWAR SINGH MALIK ) JUDGE 28.3.2016 AK Sharma 2 of 2 ::: Downloaded on - 30-03-2016 00:08:08 :::