Punjab-Haryana High Court
State Of Haryana And Another vs Jaspal Kaur on 19 January, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.3920 of 2019 (O&M)
Date of decision: 19.01.2022
State of Haryana and another
...Appellants
Versus
Smt. Jaspal Kaur
...Respondent
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Shivendra Swaroop, AAG, Haryana.
Mr. G.S. Bal, Sr. Advocate with
Mr. Sewa Singh Advocate
Mr. Jasmer Chand, Advocate,
Mr. Deepak Sharma, Advocate,
Mr. Ishan Singh Cooner, Advocate,
Mr. Jagram Singh Cooner, Advocate,
Mr. Gaurav Sethi, Advocate,
Mr. Parveen Sharma, Advocate,
Mr. Manoj K. Sood, Advocate,
Mr. Ravinder Malik, Advocate,
Mr. Rajesh Bansal, Advocate,
Mr. Bhag Singh, Advocate,
Ms. Savita Rana, Advocate,
Mr. M.L. Sharma, Advocate,
Mr. Sushil K. Sharma, Advocate,
Mr. Yadvinder Singh Turka, Advocate,
Mr. Abhishek Goel, Advocate,
Mr. Parmod Chauhan, Advocate,
Mr. Vijay Dhiman, Advocate,
Mr. Deepak Singh Saini, Advocate,
Mr. Sushil Bhardwaj, Advocate and
Mr. Sanjay Jain, Advocate
for the landowners.
*****
ANIL KSHETARPAL, J.
CM No.9874-CI of 2019 For the reasons stated in the application, same is allowed and delay of 986 days in filing the appeal, stands condoned.
CM stands disposed of.
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19.01.2022 (ANIL KSHETARPAL)
Ali JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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