Punjab-Haryana High Court
Haryana Urban Development Authority ... vs Mehar Singh And Another on 12 September, 2011
Author: Mehinder Singh Sullar
Bench: Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
R.F.A. No. 3686 of 2010 (O&M)
Date of decision : 12.09.2011
Haryana Urban Development Authority through its Estate Offier, Panchkula.
...Appellant
versus
Mehar Singh and another
..Respondents
CORAM: HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR
Present: Mr. D.V. Sharma, Sr. Advocate
with Mr. Harit Sharma, Advocate
for the appellant.
Nemo for respondent No.1.
Mr. Rajesh Garg, Additional Advocate General, Haryana
for the State.
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Mehinder Singh Sullar, J. (Oral)
At the very outset, instead of arguing the matter, learned counsel intends to withdraw the instant appeal, on the ground that since State of Haryana has already challenged the impugned judgment, by means of separate appeal so appellant would assist the State counsel in that matter.
In this view of the matter, the present appeal is directed to be dismissed as withdrawn, as prayed for.
September 12, 2011 (Mehinder Singh Sullar) naresh.k. Judge