Punjab-Haryana High Court
Hsiidc vs Rameshwar Dayal And Others on 27 September, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
___ IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.515 of 2022 (O&M)
Date of Decision: September 27, 2022
Haryana State Industrial and Infrastructure Development Corporation Limited
(HSIIDC)
.....Appellant
Versus
Rameshwar Dayal and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Ashwani Kumar Chopra, Sr. Advocate
with Mr. Pritam Singh Saini, Advocate
Mr. Vidul Kapoor, Advocate
Mr. Deepak Singh Saini, Advocate
for HSIIDC.
Mr. Shailendra Jain, Sr. Advocate
with Mr. Jagtar Singh, Advocate
Mr. Amit Jain, Sr. Advocate
with Mr. Varun Parkash, Advocate
Mr. Abhishek Yadav, Advocate
Mr. Neeraj Yadav, Advocate
Mr. Bhuwnesh Lakhera, Advocate
Mr. Hitesh Malik, Advocate
Mr. Jivesh Malik, Advocate
Mr. Mohak Arora, Advocate
for Mr. Manish Soni, Advocate
Mr.Amardeep Sheoran, Advocate
Mr. Nitish Yadav, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana
*****
ANIL KSHETARPAL, J.
For orders, see detailed order of the even date passed in RFA No.494 of 2022 titled as Haryana State Industrial and Infrastructure Development Corporation Limited (HSIIDC) Vs. Babu Lal and others'.
All the pending miscellaneous applications, if any, are also disposed of.
(ANIL KSHETARPAL) 27.09.2022 JUDGE Sachin M. Whether speaking/reasoned: Yes Whether reportable: No 1 of 1 ::: Downloaded on - 31-12-2022 14:19:32 :::