Punjab-Haryana High Court
Harbans Kaur @ Gurvinder Kaur And Ors vs State Of Haryana And Ors on 28 February, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1973 of 2009 (O&M)
Date of Decision:28.02.2019
Smt. Harbans Kaur alias Gurvinder Kaur and others ....Appellant(s)
Versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Rajesh Goyal, Advocate for
Mr. Deepak Saini, Advocate,
Mr. SS Dinarpur, Advocate,
Mr. Ivneet Singh Pabla, Advocate,
Mr. Raghubir Tejpal, Advocate,
Mr. Pardeep Sehrawat, Advocate for
Mr. Vivek Goyal, Advocate for the landowners.
Mr. Sudeep Mahajan, Addl. AG Haryana
Ms. Vibha Tiwari, AAG, Haryana.
*****
G.S. SANDHAWALIA, J. (ORAL)
For the reasons assigned in detailed judgment of even date passed in RFA No.5084 of 2009 titled as "Bir Singh Vs. State of Haryana and others", the present appeal is disposed of having become infructuous.
Ordered accordingly.
(G.S. SANDHAWALIA) 28.02.2019 JUDGE pvd Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 24-03-2019 07:30:22 :::