Punjab-Haryana High Court
Bahadur Chand And Another vs State Of Haryana Through Collector on 16 April, 2009
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
CM No.10188-CI-2008 and -1-
RFA No.581 of 2000
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
****
CM No.10188-CI-2008 and
RFA No.581 of 2000
DATE OF DECISION: 16.04.2009
****
Bahadur Chand and another
. . . . Appellants
VS.
State of Haryana through Collector, District Panipat and another
. . . . Respondents
****
CORAM : HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
****
Present: None for the appellants.
Ms.Mamta Singal Talwar, AAG, Haryana
for the respondents.
****
RAKESH KUMAR JAIN J.(ORAL)
CM No.10188-CI-2008 This is an application filed under Section 151 CPC for final disposal of the appeal in terms of order dated 31.8.2007 passed in Review Application No.31-CI of 2007 in RFA No.1379 of 1994.
Notice in the application was issued to the respondent. Learned counsel for the respondent has stated at the bar that the present appeal is squarely covered by the order passed in Review Application No.31-CI of 2007 in RFA No.1379 of 1994. CM No.10188-CI-2008 and -2- RFA No.581 of 2000
In view of the above, the application is allowed and the main appeal is also taken up on regular board for disposal. MAIN CASE Learned counsel for the respondent has very fairly conceded that the present appeal is squarely covered by the decision of this Court rendered in Review Application No.31-CI of 2007 in RFA No.1379 of 1994 titled as "Nand Lal Vs. State of Haryana" on 31.8.2007.
In view of the above statement, the present appeal is also disposed of in terms of the decision of this Court rendered in Review Application No.31-CI of 2007 in RFA No.1379 of 1994 titled as "Nand Lal Vs. State of Haryana".
(RAKESH KUMAR JAIN)
APRIL 16, 2009 JUDGE
vivek