Punjab-Haryana High Court
Haryana State Industrial & ... vs Surjeet Singh And Ors on 2 June, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 2273 of 2016 (O&M)
Date of decision: 02.6.2016
Haryana State Industrial Development Corporation Limited (Now known as
Haryana State Industrial & Infrastructure Development Corporation
Limited)
.. Appellant
Vs.
Surjeet Singh and others
... Respondents
CORAM: HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. Vishal Garg, Advocate
for the applicant-appellant.
*****
RAMESHWAR SINGH MALIK, J. (Oral)
CM No. 6800-CI-2016 Applicant seeks condonation of delay of 339 days in re-filing the appeal.
After hearing learned counsel for the applicant, instant application is allowed for the reasons stated therein. Delay of 339 days in re-filing the appeal is condoned.
CM stands disposed of.
CM No. 6801-CI-2016 Applicant seeks condonation of delay of 131 days in filing the appeal.
Learned counsel for the applicant-appellant submits that present case is squarely covered by the order dated 3.3.2016 passed by this Court in RFA No. 2963 of 2015 (Haryana State Industrial and Infrastructure Development Corporation Ltd. through its Managing Director and another Vs. Mangal Singh and others).
1 of 2 ::: Downloaded on - 05-06-2016 00:14:02 ::: -2- After hearing learned counsel for the applicant, instant application is allowed for the reasons stated therein. Delay of 131 days in filing the appeal is condoned.
CM stands disposed of.
RFA No. 2273 of 2016 In view of the abovesaid undisputed fact situation obtaining in the present case, instant appeal is ordered to be disposed of in terms of the order dated 3.3.2016 passed in Mangal Singh's case (supra).
Disposed of, accordingly.
(RAMESHWAR SINGH MALIK) JUDGE 2.6.2016 AK Sharma 2 of 2 ::: Downloaded on - 05-06-2016 00:14:03 :::