Punjab-Haryana High Court
State Of Haryana And Another vs Gurpreet Singh And Another on 19 January, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No. 3834 of 2019 (O&M)
Date of Decision:19.01.2022
State of Haryana and another
......Appellant(s)
Versus
Gurpreet Singh and another
.....Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Shivendra Swaroop, AAG, Haryana.
Mr. G.S.Bal, Sr. Advocate with
Mr. Sewa Singh, Advocate
Mr. Jasmer Chand, Advocate,
Mr. Deepak Sharma, Advocate,
Mr. Ishan Singh Cooner, Advocate,
Mr. Jagram Singh Cooner, Advocate,
Mr. Gaurav Sethi, Advocate,
Mr. Parveen Sharma, Advocate,
Mr. Manoj K.Sood, Advocate,
Mr. Ravinder Malik, Advocate,
Mr. Rajesh Bansal, Advocate,
Mr. Bhag Singh, Advocate,
Ms. Savita Rana, Advocate,
Mr. M.L.Sharma, Advocate,
Mr. Sushil K. Sharma, Advocate,
Mr. Yadvinder Singh Turka, Advocate,
Mr. Abhishek Goel, Advocate,
Mr. Parmod Chauhan, Advocate,
Mr. Vijay Dhiman, Advocate,
Mr. Deepak Singh Saini, Advocate,
Mr. Sushil Bhardwaj, Advocate and
Mr. Sanjay Jain, Advocate
for the land owners.
*****
ANIL KSHETARPAL, J.
CM No. 9587-CI of 2019 For the reasons stated in the application, same is allow3ed and delay of 957 days in filing the appeal, stands condoned.
CM stands disposed of.
1 of 2 ::: Downloaded on - 24-04-2022 06:26:29 ::: RFA No. 3834 of 2019 (O&M) -2- For orders, see order of the even date passed in Regular First Appeal No. 484 of 2021, titled as State of Haryana and another Vs. Baljinder Kaur.
(ANIL KSHETARPAL) 19.01.2022 JUDGE renu rawat Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 24-04-2022 06:26:29 :::