Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 1]

Punjab-Haryana High Court

Haryana State Industrial & ... vs Siri Sidh Kirana Gaddi & Anr on 13 December, 2021

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                CHANDIGARH

                                             RFA No.5168 of 2015 (O&M)
                                             Date of decision:13.12.2021

Haryana State Industrial & Infrastructure Development Corporation, C-13-14,
Sector 6, Panchkula through its Divisional Town Planner.
                                                            ...Appellant(s)
                                    Versus

Siri Sidhi Kirana Gaddi, Kishanpura, Saharanpur through Baba Rijak Dass son
of Shri Bodh Raj, Gopal Dass son of Shri Sita Ram, resident of Kishanpura,
Saharanpura (UP) and another
                                                             ...Respondents
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present:     Mr. Pritam Singh Saini, Advocate and
             Mr. Vishal Garg, Advocate, for the HSIIDC.

             Mr. Deepak Kumar, Advocate
             Mr. Deepak Sharma, Advocate
             Mr. Bhag Singh, Advocate
             Mr. Gurmandeep Singh Sullar, Advocate
             Mr. Yadvinder Singh Turka, Advocate
             Mr. Jagram Singh Cooner, Advocate
             Mr. Ishan Singh Cooner, Advocate
             Mr. Sandeep Singh Jattan, Advocate
             Mr. Jasmer Chand, Advocate
             Mr. Surinder Mohan Sharma, Advocate
             Mr. Mohan Singh Puri, Advocate
             Mr. Manoj Pundir, Advocate and
             Mr. Saurabh Bhardwaj, Advocate
             for the landowners.
         Mr. Shivendra Swaroop, AAG, Haryana.
         Ms. Vibha Tiwari, AAG, Haryana.
         *****
ANIL KSHETARPAL, J.

CM-11560-CI-2015 in CM-10235-CI-2015 Application under Order 6 Rule 17 read with Section 151 of Code of Civil Procedure for amendment of the application and for placing on record amended application, has been filed.

In view of the averments made therein, duly supported by an affidavit of official concerned, same is allowed.

CM stands disposed of.

1 of 2 ::: Downloaded on - 16-01-2022 14:51:06 ::: RFA No.5168 of 2015 (O&M) -2- Main case For orders, see order of even date passed in Regular First Appeal No.5100 of 2015, titled as Haryana State Industrial Development Corporation (now Haryana State Industrial and Infrastructure Development Corporation Limited), Sector 6, Panchkula, through District Town Planner Vs. Prem Parkash and another.



13.12.2021                                       (ANIL KSHETARPAL)
Parveen                                                 JUDGE

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 16-01-2022 14:51:06 :::