Punjab-Haryana High Court
Ghisa Ram & Anr vs State Of Haryana And Anr on 7 September, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.1543 of 2018 (O&M)
Date of decision: 07.09.2022
Ghisa Ram and anr.
..Appellant (s)
Versus
State of Haryana and anr.
..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Ajay Sharma, Advocate, Mr. Harpreet Singh, Advocate,
Mr. Lal Singh Sandhu, Advocate, Mr. Amit Bansal, Advocate,
Mr. S.K. Jain, Advocate, Mr. Akshay Jain, Advocate,
Mr. Dheeraj Narula, Advocate, Mr. J.S. Thind, Advocate,
Mr. Sanjiv Gupta, Advocate and Mr. Tushar Wadhwa, 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.1313 of 2018 titled as Reshma Devi and ors. vs. State of Haryana and anr.
All the pending miscellaneous applications, if any, are also disposed of.
07.09.2022 (ANIL KSHETARPAL) ashok JUDGE
Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 29-12-2022 23:27:13 :::