Punjab-Haryana High Court
House & Urban Development Department ... vs Bhan Singh And Ors on 14 July, 2016
207 CM-1846-CI-2016 in RFA-641-2016
House and Urban Development Department (PUDA)
v.
Bhan Singh and others
Present: Mr. Ashish Grover, Advocate for the applicant/appellant.
Mr. Karan Garg, Advocate for respondents No.1 & 2.
None for other respondents.
...
No reply has been filed on behalf of the respondents. Heard.
Learned counsel for the applicant submits that in the appeals arising out of the same acquisition (RFA No.4106 of 2014 and other connected matter), this court after hearing both the parties, vide order dated 25.05.2015, had stayed payment of 50% of the enhanced compensation to the claimants.
The above position is not disputed by learned counsel for respondents No.1 & 2.
That being so, the application is disposed of in terms of the order, dated 25.05.2015, passed in RFA No.4106 of 2014 - Punjab Housing and Urban Development Authority v. Avtar Singh and others.
( Arun Palli )
July 14, 2016 Judge
Rajan
1 of 1
::: Downloaded on - 16-07-2016 00:20:43 :::