Punjab-Haryana High Court
State Of Haryana And Another vs Bina Rani on 19 January, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No. 547 of 2021 (O&M)
Date of Decision:19.01.2022
State of Haryana and another
......Appellant(s)
Versus
Bina Rani
.....Respondent
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. 1563-CI of 2021 For the reasons stated in the application, same is allowed and delay of 1120 days in filing the appeal, stands condoned.
CM stands disposed of.
1 of 2 ::: Downloaded on - 24-04-2022 05:39:57 ::: RFA No. 547 of 2021 (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 05:39:57 :::