Punjab-Haryana High Court
Jai Lal And Others vs The State Of Haryana And Others on 5 September, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A. No. 858 of 2005
Date of decision : 05.9.2008
Jai Lal and others ..... Appellants
vs
The State of Haryana and others .... Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: None for the appellants.
Mr. H. S. Hooda, Advocate General, Haryana with Mr. Rajiv Kawatra, Senior Deputy Advocate General, Haryana, for the State.
Mr. Ashok Jindal, Advocate, for HSIDC.
Rajesh Bindal J.
For the detailed reasons recorded in R. F. A No. 2587 of 2004 M/s. Opera House Creations Pvt. Ltd. vs State of Haryana and another vide separate order of even date, the present appeal is allowed in the same terms.
05.9.2008 ( Rajesh Bindal) vs. Judge