Punjab-Haryana High Court
Haryana State Industrial & ... vs Satpal And Ors on 8 May, 2018
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Revision No.3323 of 2016
Date of Decision: May 08, 2018
Haryana State Industrial & Infrastructure Development Corporation Ltd.,
Sector 6, Panchkula
...Petitioner
Versus
Satpal & others
...Respondents
CORAM: HON'BLE MR.JUSTICE AMIT RAWAL
Present: Mr.Pritam Saini, Advocate,
for the petitioner.
Mr.Akshay Jindal, Advocate,
for the L.Rs of respondent No.1.
*****
AMIT RAWAL, J. (Oral)
Learned counsel appearing on behalf of the petitioner submits that in view of the subsequent event, i.e., judgment rendered by this Court in R.F.A.No.2373 of 2010 (Madan Pal Versus State of Haryana & another), decided on 9.3.2018 pertaining to the same very acquisition, the present revision petition becomes infructuous.
Ordered accordingly.
May 08, 2018 ( AMIT RAWAL )
ramesh JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable: Yes/No
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