Punjab-Haryana High Court
State Of Haryana & Ors vs Rajinder Singh on 4 September, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.1677 of 2014 (O&M)
LAC Case No.191 of 2011
Date of Decision 04.09.2015
State of Haryana through Collector, Sirsa and another
...... Appellants.
Versus
Rajinder Singh and others.
..... Respondents.
CORAM : HON'BLE MR.JUSTICE RAJESH BINDAL
***
Present : Mr. Vishal Garg, Additional Advocate General, Haryana and
Mr. Shivendra Swaroop, Assistant Advocate General, Haryana.
Mr.Arun Jain, Senior Advocate with
Mr.Rajeev Godara and Mr.Kushagra Mahajan, Advocates
for the respondents.
***
RAJESH BINDAL, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No.583 of 2014 (O&M) titled as "Balbir Kaur Vs. State of Haryana and others".
(RAJESH BINDAL)
September 04, 2015 JUDGE
sonia arora
ARORA SONIA
2015.09.09 12:17
I attest to the accuracy and
authenticity of this document