Punjab-Haryana High Court
State Of Haryana And Another vs Nasirudin Gorkhi Alias Prem Nath on 11 March, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1919 of 2021 (O&M)
Date of decision: 11.03.2022
State of Haryana and another
..Appellant (s)
Versus
Nasirudin Gorkhi @ Prem Nath
..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Shivendra Swaroop, AAG, Haryana
and Ms. Vibha Tewari, AAG, Haryana.
Mr. Shoaib Khan, Advocate, Mr. M.K. Chouhan, Advocate,
Mr. Rayhan Khan, Advocate, Mr. Abhay Chauhan, Advocate,
Mr. Vishal Bhateja, Advocate, Mr. Jashan Singh Sekhon, Advocate,
Mr. Abhishek Sindhu, Advocate,
Mr. Viranjeet Singh Mahal, Advocate,
Mr. Narender Singh Kamboj, Advocate,
Mr. Dinesh Singh, Advocate, Mr. Pavinder Singh Bedi, Advocate,
Mr. O.P. Sharma, Advocate, Mr. Ritesh Aggarwal, Advocate,
Mr. Parmod Chauhan, Advocate, Mr. Sonu Giri, Advocate,
Mr. Sushil K. Sharma, Advocate, Mr. Sandeep Dhiman, Advocate
for the landowners.
***
ANIL KSHETARPAL, J. (Oral)
For orders, see detailed order of the even date passed in RFA No.1546 of 2021, titled as State of Haryana and another vs. Rajinder Singh.
11.03.2022 (ANIL KSHETARPAL) ashok JUDGE
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