Punjab-Haryana High Court
Mohinder Kaur (Through Spa) vs State Of Haryana And Anr on 3 April, 2017
Author: Arun Palli
Bench: Arun Palli
RFA No.1457 of 2017
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-4028-CI-2017 in/and
RFA No.1457 of 2017 (O&M)
Date of Decision:03.04.2017
Mahinder Kaur (through SPA) Uttam Singh.
.....appellant
Versus
State of Haryana and another .....respondents
CORAM: HON'BLE MR.JUSTICE ARUN PALLI
Present: Mr. Navmohit Singh,Advocate for the applicant-appellant.
***
ARUN PALLI, J. (ORAL):
CM No-4028-CI of 2017 Allowed as prayed for.
CM No.3719-CI of 2017 For the reasons set out in the application, the delay of 350 days that has occurred in re-filing the accompanying appeal is condoned.
CM disposed of.
CM No.3720-CI of 2017 This is an application for condonation of delay of 1day in filing the accompanying appeal.
Notice in the application.
On the asking of the Court, Mr.Shivendra Swaroop, AAG, Haryana, present in the Court, accepts notice on behalf of respondents.
For the reasons set out in the application which is duly supported by an affidavit, the same is allowed. Consequently, the delay of 1 day in filing the accompanying appeal is condoned.
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RFA-1457-2017 Learned counsel for the parties are ad idem that the matter in issue is squarely covered by the judgement dated 02.03.2017, rendered in RFA No.6232 of 2015 (Diljit Singh and others Vs. State of Haryana through Secretary Urban Estate, Chandigarh and others) and other connected matters, vide which the compensation awarded to the claimants- landowners was enhanced by this Court. Thus, it is submitted that the present appeal too be disposed of in terms of the said decision.
Ordered accordingly.
(ARUN PALLI)
03.04. 2017 JUDGE
raman/manoj bhutani
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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