Punjab-Haryana High Court
Hsiidc vs Ram Pat Deceased Through Lrs And Ors on 13 September, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
___ IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.70 of 2022 (O&M)
Date of decision: 13.09.2022
Haryana State Industrial and Infrastructure Development Corporation Limited
...Appellant(s)
Versus
Rampat son of Molhar through LR and others
...Respondents
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. B.R. Mahajan, Senior Advocate with
Mr. Pritam Singh Saini, Advocate
for the appellant-HSIIDC.
Mr. Amit Jain, Sr. Advocate
with Mr. Dhruv Mittal, Advocate
Mr. Abhishek Yadav, Advocate
Mr. B.K. Bagri, Advocate
Mr. Ashish Jhamb, Advocate
for Mr. Vikram Singh, Advocate
Mr. Ranvijay Singh, Advocate
Mr. Hitesh Malik, Advocate
Mr. Jivesh Malik, Advocate
for the landowners.
Ms. Vibha Tewari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No.26 of 2022, titled as Haryana State Industrial And Infrastructure Development Corporation Limited V/S Mohakam Ram And Ors.
All the pending miscellaneous applications, if any, are also disposed of.
13.09.2022 (ANIL KSHETARPAL)
Sachin M. JUDGE
Whether reasoned/speaking? Yes
Whether reportable? No
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