Punjab-Haryana High Court
The State Of Haryana And Another vs Santosh And Another on 22 April, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA-4312-2019(O&M)
Date of Order: 25.04.2022
State of Haryana and Another ..Appellants
Versus
Santosh and Another ..Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Baldev Raj Mahajan, Advocate General, Haryana
with Mr. Shivendra Swaroop, AAG, Haryana.
Ms. Vibha Tewari, AAG, Haryana and
Mr. Harsh Vardhan, AAG, Haryana
Ms. Nikita Goel, Advocate.
Mr. Jaivir Yadav, Advocate
for Mr. Harshwardhan Ranga, Advocate
Mr. Sanjiv Ghai, Advocate
with Mr. Saurabh Garg, Advocate
Mr. Sanjeev Kodan, Advocate
Mr. Navneet Singh, Advocate
Mr. S.P.Chahar, Advocate
Mr. Aditya Yadav, Advocate
Mr. Sandeep Kotla, Advocate
Mr. Arvind Seth, Advocate
Mr. Kulvir Narwal, Advocate
Mr. Vijay, Advocate
Mr. Suresh Kaushik, Advocate
Mr. R.K.Girdhwal, Advocate
Mr. Saurabh Dalal, Advocate
Mr. Vivek Khatri, Advocate
Mr. Abhimanyu Singh, Advocate
Mr. R.K.Kachwa, Advocate
Mr. Ashish Gupta, Advocate
for Mr. G.N. Malik, Advocate
Mr. P.R.Yadav, Advocate
Ms. Divya Arora, Advocate
for Mr. Rahul Deswal, Advocate
Mr. Ravinder Rana, Advocate
Ms. Pratibha Yadav, Advocate
for Mr. Arvind Kumar Yadav, Advocate
for the landowners.
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No. 3469 of 2019, titled as "State of Haryana and Another Vs. Smt. Chander Kanta @ Kanta and Others ."
25th April, 2022 (ANIL KSHETARPAL)
SPN JUDGE
Whether speaking/reasoned : Yes Whether reportable : No
For Subsequent orders see RFA-4313-2019, RFA-4314-2019, RFA-4316-2019 and 11 more.
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