Punjab-Haryana High Court
Rattani & Ors vs State Of Punjab & Ors on 7 December, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.373 of 2009 (O&M)
Date of Decision:07.12.2019
Rattani and others ....Appellant(s)
Versus
State of Punjab and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. S.S. Swaich, Advocate,
Mr. Naresh Kaushal, Advocate &
Mr. R.K. Rathore, Advocate,
Mr. P.L. Singla, Advocate,
Mr. P.C. Dhiman, Advocate,
Mr. Vijay Lath, Advocate
Mr. Amit Jain, Advocate,
Ms. Sukhmani Patwalia, Advocate,
Mr. H.K. Brinda, Advocate,
Mr. Balram Prashar, Advocate for
Mr. Gurvinder Sandhu, Advocate
Mr. Sham Lal Bhalla, Advocate,
Mr. I.D. Singla, Advocate,
Mr. Harsh Manocha, Advocate for
Mr. R.K. Dhiman, Advocate
Mr. Harpreet Singh, Advocate
for the landowners.
Ms. Anju Arora, Addl. AG, Punjab.
Ms. Ambika Luthra, Sr. DAG, Punjab.
Ms. Jasleen Kaur Sidhu, AAG, Punjab.
Mr. Puneet Jindal, Sr. Advocate
with Mr. Amandeep Singh Meho, Advocate,
Mr. Sandeep Vermani, Advocate,
Mr. Bhupinder Ghai, Advocate,
Mr. Banni Thomas, Advocate,
Mr. Rajiv Sharma, Advocate for UOI (Railways).
*****
G.S. SANDHAWALIA, J.
The appeal is disposed of in terms of the detailed judgment of even date passed in RFA No.3161 of 2009 titled as "Jasmer Singh and another (II) Vs. State of Punjab."
(G.S. SANDHAWALIA) 07.12.2019 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 12-01-2020 13:47:05 :::