Punjab-Haryana High Court
Union Of India vs Gian Kaur Etc on 11 July, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.3861 of 2010 (O&M)
Date of decision: 11.07.2019
Union of India ....Appellant(s)
Versus
Gian Kaur and others ....Respondents
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Nitin Kumar, Advocate
for the UOI-Railways.
Mr. G.S. Punia, Senior Advocate with
Ms. Harveen Kaur, Advocate,
Mr. Kanwaljit Singh, Senior Advocate with
Mr. Ajaivir Singh, Advocate,
Mr. G.S. Jaswal, Advocate,
Mr. P.C. Dhiman, Advocate,
Mr. S.S. Swaich, Advocate and
Mr. Manoj Pundir, Advocate for the landowners.
Ms. Jasleen Kaur Sidhu, AAG, Punjab.
*****
G.S. SANDHAWALIA, J.
For the reasons assigned in detailed judgment of even date passed in RFA No.5579 of 2010 titled as "Swaran Singh Vs. State of Punjab and others", the present appeal is disposed of.
11.07.2019 (G.S. SANDHAWALIA)
pvd JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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