Punjab-Haryana High Court
Hsiidc Limited vs Ram Singh Deceased Through Lrs And ... on 15 September, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CR No.459 of 2022(O&M)
Date of decision:15.09.2022
Haryana State Industrial and Infrastructure Development Corporation
Limited
.....Petitioner(s)
Versus
Ram Singh deceased through his LRs and others
.....Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. B.R. Mahajan Sr. Advocate with
Mr. Harsh Vardhan Shehrawat and
Mr. Pritam Singh Saini, Advocate
for HSIIDC.
Mr. J.S. Pannu AAG, Haryana.
Mr. Akshay Jindal, Advocate
Mr. Anil Chawla, Advocate
Mr. P. K. Dwivedi, Advocate
Mr. Suresh Ahlawat, Advocate
Mr. Vandit Jain, Advocate
Mr. Vipin Pal Yadav, Advocate
Mr. B.K. Bagri, Advocate
Mr. G.S.Shahpuri, Advocate
Mr. Deepak Sabherwal, Advocate
Mr. SudhirAggarwal, Advocate
Mr. Kuldeep Sharma, Advocate and
Mr. R. N.Lohan, Advocate
Mr. Amit Jain, Advocate
Mr. Gaurav Aggarwal, Advocate
Mr. Madan Pal, Advocate
for the respondent-landowners.
ANIL KSHETARPAL, J.
For orders, see detailed order of the even date passed in Civil Revision No.814 of 2020 (O&M), titled as "Rajender Singh and another Vs. State of Haryana and others."
All the pending miscellaneous applications, if any, are also disposed of.
September 15, 2022 (ANIL KSHETARPAL)
Sachin M. JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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