Punjab-Haryana High Court
Rup Chand Son Of Mohar Singh Son Of ... vs State Of Haryana Through Collector on 27 February, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1407 of 1992
Date of Decision.27.02.2013
Rup Chand son of Mohar Singh son of Bhagwanta resident of Shiv Nagar,
Hisar (Mela Kothu, Hisar)
.....Appellants
Versus
State of Haryana through Collector, Hissar and another
...Respondents
Present: None for the appellants.
Mr. Kunal Garg, AAG, Haryana
for respondents.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ? No
2. To be referred to the Reporters or not ? No
3. Whether the judgment should be reported in the Digest? No
-.-
K. KANNAN J.(ORAL)
For detailed order, see order passed in RFA No.1496 of 1991 of even date.
(K. KANNAN) JUDGE February 27, 2013 Pankaj*