Punjab-Haryana High Court
Haryana State Industrial Development ... vs Nanak Chand And Others on 30 April, 2010
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No. 140 of 2000 (O&M)
Haryana State Industrial Development Corporation
....... Appellant
Versus
Nanak Chand and others
...... Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: None for the appellant.
Mr. D.K. Sihag, Advocate for Mr. Shailender Jain, Advocate, for respondent No.1. Mr. D.D. Gupta, Additional Advocate General, Haryana. RAJESH BINDAL J.
In view of the detailed reasons recorded in a separate order of even date passed in R.F.A. No. 3314 of 1999 Ram Piari (deceased) through LRs Versus State of Haryana and another the present appeal is dismissed in default.
(RAJESH BINDAL) 30.04.2010 JUDGE sarita