Punjab-Haryana High Court
State Of Haryana And Anr vs Dhanna Ram And Ors on 28 October, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.594 of 2019 (O&M)
Date of decision: 28.10.2022
State of Haryana and another
...Appellant(s)
Versus
Dhanna Ram and others
...Respondent(s)
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Shivendra Swaroop, A.A.G. Haryana
for the appellants.
Mr. Akshay Jain, Advocate
Mr. S.K. Jain, Advocate
Mr. Deepak Kumar Jain, Advocate
Mr. Munish Kamboj, Advocate,
Mr. P.K. Ganga, Advocate,
Mr. Sushil K. Verma, Advocate
Mr. Gaurav Aggarwal, Advocate
Mr. M.M. Pandey, Advocate and
Mr. Sandeep Punchhi, Advocate
for the landowners.
*****
ANIL KSHETARPAL, J.
CM-1331-CI-2019 For the reasons stated in the application, the same is allowed and delay of 335 days in filing the appeal is condoned. RFA-594-2019 For orders, see order of even date passed in Regular First Appeal No.4698 of 2018, titled as Lakhbir Singh Vs. State of Haryana and Others.
All the pending miscellaneous applications, if any, are also disposed of.
28.10.2022 (ANIL KSHETARPAL)
Sachin M. JUDGE
Whether reasoned/speaking? Yes
Whether reportable? No
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