Punjab-Haryana High Court
Haryana State Industrial & ... vs Manga Ram & Ors on 13 December, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 5223 of 2015(O&M)
Date of Decision: 13.12.2021
Haryana State Industrial and Infrastructure Development Corporation, Saha,
Tehsil and District Ambala through its Assistant General Manager
......Appellant(s)
Versus
Manga Ram and others
.....Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Pritam Singh Saini, Advocate and
Mr. Vishal Garg, Advocate
for the HSIIDC.
Mr. Deepak Kumar, Advocate,
Mr. Deepak Sharma, Advocate,
Mr. Bhag Singh, Advocate,
Mr. Gurmandeep Singh Sullar, Advocate,
Mr. Yadvinder Singh Turka, Advocate,
Mr. Jagram Singh Cooner, Advocate,
Mr. Ishan Singh Cooner, Advocate,
Mr. Sandeep singh Jattan, Advocate,
Mr. Jasmer Chand, Advocate,
Mr. Surinder Mohan Sharma, Advocate
Mr. Mohan Singh Puri, Advocate
Mr. Manoj Pundir, Advocate and
Mr. Saurabh Bhardwaj, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana
Ms. Vibha Tiwari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
For orders, see order of the even date passed in Regular First Appeal No. 5100 of 2015, titled as Haryana State Industrial Development Corporation (now Haryana State Industrial and Infrastructure Development Corporation Limited), Sector 6, Panchkula, through the District Town Planner Vs. Prem Parkash and another.
(ANIL KSHETARPAL)
13.12.2021 JUDGE
Priyanka Thakur
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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