Punjab-Haryana High Court
Smt. Raminder Kaur vs The State Of Punjab on 17 February, 2012
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. No. 2822 of 1992 (O&M)
(L.A.C. No.40T of 1988)
Smt. Raminder Kaur
...... Appellant
Versus
The State of Punjab
.... Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Pritam Saini, Advocate for the land owner.
Mr. Ashok Aggarwal, Advocate General with Mr. Alok Jain, Addl. Advocate General, Punjab. Mr. Akshay Bhan, Advocate with Mr. Alok Mittal, Advocate for Steel Strips & Wheels Ltd. RAJESH BINDAL J.
For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 2820 of 1992, titled as Bhupinder Singh Vs. The State of Punjab.
(RAJESH BINDAL) 17.02.2012 JUDGE sarita