Punjab-Haryana High Court
State Of Haryana vs Hari Chand Etc on 25 May, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1259 of 2015 (O&M)
Date of Decision:25.05.2017
State of Haryana
.... Appellant(s)
Vs.
Hari Chand and another
..... Respondent(s)
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
***
Present : Mr.Abhinash Jain, AAG, Haryana.
Mr.S.K. Arya, Advocate for the
respondent(s)/landowner(s).
***
ARUN PALLI, J. (Oral)
CM-2427-CI-2015 This is an application for condonation of delay of 298 days in filing the accompanying appeal.
For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed, subject to all just exceptions. Consequently, the delay of 298 days in filing the accompanying appeal is condoned.
RFA-1259-2015 For order, see the judgment of even date passed in RFA No.1190 of 2015 titled "State of Haryana Vs. Norang Singh and another".
(ARUN PALLI) JUDGE May 25, 2017 sonia arora Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 08-06-2017 23:27:33 :::