Punjab-Haryana High Court
Dunni Chand D Through Lrs vs State Of Haryana & Anr on 10 January, 2020
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1420 of 2018 (O&M)
Date of Decision:10.01.2020
Dunni Chand (deceased) through his LRs ....Appellant(s)
Versus
State of Haryana and another ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Arun Jain, Senior Advocate with
Mr. Amit Jain, Advocate,
Mr. Shoaib Khan, Advocate,
Mr. M.S.Chauhan, Advocate,
Mr. S.K.Arya, Advocate,
Ms. Aruna Sachdeva, Advocate,
Mr. Vineet Chaudhary, Advocate,
Mr. K.K.Chaudhary, Advocate,
Mr. B.S.Sudan, Advocate,
Mr. J.S.Cooner, Advocate,
Mr. Swaran Singh, Advocate,
Mr. S.K.Loura, Advocate,
Mr. Dhiraj Chawla, Advocate,
Mr. Mandeep Singh Kundu, Advocate,
Mr. H.P.S.Ishar, Advocate, for the landowners.
Mr. Sudeep Mahajan, Addl. AG, Haryana with
Mr. Abhinash Jain, AAG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana.
*****
G.S. SANDHAWALIA, J.
The appeal is disposed of in terms of the detailed judgment of even date passed in RFA No.1235 of 2018 titled as "Smt. Ram Kaur Vs. State of Haryana & another."
(G.S. SANDHAWALIA) 10.01.2020 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 19-01-2020 21:32:28 :::