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Punjab-Haryana High Court

Roshani Devi & Ors vs State Of Haryana & Ors on 5 July, 2019

Author: G.S. Sandhawalia

Bench: G.S. Sandhawalia

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH


                                            RFA No.2742 of 2013 (O&M)
                                            Date of decision: 05.07.2019


Smt. Roshni and others
                                                          ....Appellant(s)

                                        Versus

State of Haryana and others
                                                          ....Respondents


CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA


Present:    Mr. Arun Jain, Sr. Advocate with
            Mr. Amit Jain, Advocate
            Mr. Neeraj Jain, Sr. Advocate with
            Mr. Ajit Malik, Advocate
            Mr. Ashwani Talwar, Advocate and
            Mr. Aakash Shreedhar, Advocate
            Mr. Navneet Singh, Advocate
            Mr. Alok Jain, Advocate
            Mr. Manoj Yadav, Advocate
            Mr. R.S. Malik, Advocate
            Mr. R.S. Yadav, Advocate
            Mr. S.R. Hooda, Advocate
            Mr. S.P. Khatri, Advocate
            Mr. Virender Khatri, Advocate
            Mr. Gaurav Tyagi, Advocate for
            Mr. Ashok Tyagi, Advocate
            Mr. Ajit Singh Lamba, Advocate
            Mr. Gautam Kaile, Advocate for
            Mr. Ashwani Antil, Advocate
            Mr. Virender Rana, Advocate
            Ms. Parveen, Advocate for
            Mr. R.S. Budhwar, Advocate
            Mr. Praful Rana, Advocate for
            Mr. R.K. Arya, Advocate
            Mr. Rambir Yadav, Advocate
            Mr. Chirag Kundu, Advocate
            Mr. Sushil Jain, Advocate
            Mr. Suchin Kadyan, Advocate
            Mr. Ashwani Gaur, Advocate
            Mr. Vikram Punia, Advocate
            Mr. S.K. Sharma, Advocate for
            Mr. M.L. Sharma, Advocate
            Mr. Ramesh Hooda, Advocate
            Mr. Karan Singh, Advocate


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             Mr. Rahul Vats, Advocate, for the landowners.

             Mr. Sudeep Mahajan, Addl.A.G., Haryana.
             Mr. Abhinash Jain, AAG, Haryana.
             Ms. Vibha Tewari, AAG, Haryana.

             Mr. Pritam Singh Saini, Advocate
             Mr. Vishal Garg, Advocate for the HSIIDC.

             *****

G.S. SANDHAWALIA, J.

For the reasons assigned in detailed judgment of even date passed in RFA No.4101 of 2008 titled as "HSIDC (now Haryana State Industrial & Infrastructure Development Corporation) Vs. Rajesh Kumar-II & others", the present appeal is disposed of.





05.07.2019                                   (G.S. SANDHAWALIA)
Naveen                                               JUDGE


             Whether speaking/reasoned:       Yes/No
             Whether Reportable:              Yes/No




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