Punjab-Haryana High Court
Indian Oil Corp. Ltd vs Cl Bajaj & Anr on 18 December, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
RFA No.2521 of 2011 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.2521 of 2011 (O&M)
Date of Decision: 18.12.2019
Indian Oil Corporation Limited, Panipat Refinery Project ....Appellant(s)
Versus
C.L. Bajaj and another ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Anand Chibber, Senior Advocate with
Mr. Deep Prabhu, Advocate,
Mr. Pawan Kumar Mutneja, Advocate and
Mr. Ashish Kapoor, Advocate for the appellant-IOC.
Mr. Anupam Gupta, Senior Advocate with
Mr. Gautam Pathania, Advocate,
Mr. Ashok Kumar, Advocate and
Ms. Gurneet Sagoo, Advocate,
Mr. Hitesh Malik, Advocate for
Ms. Nupur Chaudhary, Advocate,
Mr. Adarsh Jain, Advocate,
Mr. Vaneet Chaudhary, Advocate
Mr. J.C. Malik, Advocate
Mr. M.K. Garg, Advocate
Mr. Ravinder Malik, Advocate
Mr. Sachin Kadiyan, Advocate
Mr. Ashok K. Khuber, Advocate
Mr. Rajesh Bansal, Advocate,
Mr. C.B. Goel, Advocate,
Mr. Ashwani Talwar, Advocate and
Mr. T.P. Singh, Advocate for
Mr. Nitin Jain, Advocate
Mr. M.S. Rana, Advocate,
Mr. S.S. Ghanghas, Advocate
Mr. Rahul Jaiswal, Advocate,
for the landowners.
Mr. Sudeep Mahajan, Addl. AG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana.
Ms. Amrita Nagpal, Advocate
for cross-objectors/landowners in XOBJR-34-CI-2014
in RFA-6030-2012.
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RFA No.2521 of 2011 (O&M) 2
G.S. SANDHAWALIA, J.
The appeal is disposed of in terms of detailed judgment of even date passed in RFA No.2517 of 2011 titled as "Indian Oil Corporation Limited, Panipat Refinery Project Vs. Khan Chand Bajaj (deceased) through his LRs and another (III)".
(G.S. SANDHAWALIA) 18.12.2019 JUDGE pvd Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 12-01-2020 23:23:09 :::