Punjab-Haryana High Court
State Of Punjab And Anr vs Gurnek Singh And Ors on 13 December, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.10496 of 2014 (O&M)
Date of Decision: 13.12.2019
The State of Punjab and another ....Appellant(s)
Versus
Gurnek Singh and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Ms. Ambika Bedi, AAG, Punjab.
Mr. I.S. Brar, Advocate,
Mr. Surinder Garg, Advocate,
Mr. Sanjeev Kumar Arora, Advocate,
Mr. N.S. Chahal, Advocate,
for the landowners.
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G.S. SANDHAWALIA, J. (Oral)
The appeal is dismissed in terms of detailed judgment of even date passed in RFA No.6744 of 2014 titled as "Gurajaib Singh and others Vs. State of Punjab and others".
(G.S. SANDHAWALIA) 13.12.2019 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 23-12-2019 03:27:41 :::