Punjab-Haryana High Court
Raminder Kaur And Anr vs State Of Haryana & Ors on 31 May, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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RFA No.7240 of 2014 (O&M)
Date of Decision: 31.05.2019
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Smt. Raminder Kaur & Anr. ... Appellant(s)
VS.
State of Haryana & Ors. ... Respondents
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CORAM: HON'BLE MR.JUSTICE G.S. SANDHAWALIA
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Present: Mr. Shailendra Jain, Senior Advocate with
Ms. Anupama Arigala, Advocate,
Mr. Akshay Bhan, Senior Advocate with
Mr. Santosh Sharma, Advocate,
Mr. Ashok Aggarwal, Advocate,
Mr. S.K. Tripathi, Advocate,
Mr. Adarsh Jain, Advocate,
Mr. Sushil Jain, Advocate,
Mr. Kulbhushan Sharma, Advocate,
Mr. Ram Bilas Gupta, Advocate,
Mr. Bikram Chaudhary, Advocate,
Mr. Shiv Kumar, Advocate,
Mr. Amit Jain, Advocate,
Mr. R.D. Bawa, Advocate,
Mr. Anand Bhardwaj, Advocate,
Mr. Sandeep Jindal, Advocate,
Mr. Gaurav Singla, Advocate,
Mr. Tushar Sharma, Advocate,
Mr. Manoj Sood, Advocate,
Mr. Sandeep Sharma, Advocate,
Mr. B.R. Rana, Advocate,
Mr. Chirag Kundu, Advocate,
Mr. Kunal Dawar, Advocate,
Mr. R.K. Kapoor, Advocate,
Mr. Deepender Singh, Advocate,
Mr. Aditya Jain, Advocate,
Mr. Vikas Chaudhary, Advocate,
Mr. Sunil Kumar Rana, Advocate,
Mr. J.S. Saneta, Advocate, for the landowners.
Mr. Sudeep Mahajan, Addl. AG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana,
Mr. Shivendra Swaroop, AAG, Haryana.
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G.S. SANDHAWALIA, J.
For the reasons assigned in detailed judgment of even date passed in RFA No.7108 of 2012 titled as "Rampal and others (II) Vs. Land Acquisition Collector and another", the present appeal is disposed of.
31.05.2019 (G.S. Sandhawalia) vvishal Judge
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 15-07-2019 06:59:24 :::