Punjab-Haryana High Court
M/S Bptp Parklands Pride Limited vs State Of Haryana And Ors on 31 May, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.2296 of 2015 (O&M)
Date of Decision: 31.05.2019
M/s BPTP Parklands Pride Limited ....Appellant(s)
Versus
The State of Haryana and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Shailendra Jain, Senior Advocate with
Ms. Anupama Arigala, Advocate,
Mr. Akshay Bhan, Senior Advocate with
Mr. Santosh Sharma, Advocate,
Mr. Ashok Aggarwal, Advocate,
Mr. S.K. Tripathi, Advocate,
Mr. Adarsh Jain, Advocate,
Mr. Sushil Jain, Advocate,
Mr. Kulbhushan Sharma, Advocate,
Mr. Ram Bilas Gupta, Advocate,
Mr. Bikram Chaudhary, Advocate,
Mr. Shiv Kumar, Advocate,
Mr. Amit Jain, Advocate,
Mr. R.D. Bawa, Advocate,
Mr. Anand Bhardwaj, Advocate,
Mr. Sandeep Jindal, Advocate,
Mr. Gaurav Singla, Advocate,
Mr. Tushar Sharma, Advocate,
Mr. Manoj Sood, Advocate,
Mr. Sandeep Sharma, Advocate,
Mr. B.R. Rana, Advocate,
Mr. Chirag Kundu, Advocate,
Mr. Kunal Dawar, Advocate,
Mr. R.K. Kapoor, Advocate,
Mr. Deepender Singh, Advocate,
Mr. Aditya Jain, Advocate,
Mr. Vikas Chaudhary, Advocate,
Mr. Sunil Kumar Rana, Advocate,
Mr. J.S. Saneta, Advocate, for the landowners.
Mr. Sudeep Mahajan, Addl. AG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana,
Mr. Shivendra Swaroop, AAG, Haryana.
*****
G.S. SANDHAWALIA, J.
For the reasons assigned in detailed judgment of even date passed in RFA No.7108 of 2012 titled as "Rampal and others (II) Vs. Land Acquisition Collector and another", the present appeal is disposed of.
(G.S. SANDHAWALIA)
31.05.2019 JUDGE
pvd Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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