Punjab-Haryana High Court
State Of Haryana Through Collector, ... vs Madhu Goyal on 4 November, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1269 of 2018 (O&M)
Date of decision: 04.11.2022
State of Haryana and others
...Appellant(s)
Versus
Smt. Madhu Goyal
...Respondent(s)
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Shivendra Swaroop, A.A.G., Haryana
Mr. Harsh Vardhan, A.A.G. Haryana.
Mr. J.P. Sharma, Advocate
Mr. Divanshu Jain, Advocate
Mr. Karan Gupta, Advocate
Mr. U.K. Agnihotri, Advocate
Mr. Shashikant Gupta, Advocate
Ms. Priya, Advocate
for Mr. Rohit Mittal, Advocate
for the landowners.
*****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No.139 of 2018, titled as Devki Nandan Vs. State of Haryana and others.
All the pending miscellaneous applications, if any, are also disposed of.
04.11.2022 (ANIL KSHETARPAL)
Sachin M. JUDGE
Whether reasoned/speaking? Yes
Whether reportable? No
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