Punjab-Haryana High Court
State Of Punjab Thru Land Acquisition ... vs Pushap Lata And Ors on 22 January, 2018
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No. 7225 of 2015 (O&M)
DATE OF DECISION: 22nd January, 2018
State of Punjab through Land Acquisition Collector, BDA, Bathinda
.....Appellant(s)
VERSUS
Pushap Lata & others
....Respondent(s)
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present:Mr. J. S. Puri, Addl. A.G., Punjab, for the appellant.
Mr. Binderjit Singh, Advocate, for the respondents.
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AUGUSTINE GEORGE MASIH, J.
CM-15352-CI-2015 Prayer in this application is for condonation of delay of 287 days in filing the appeal.
For the reasons mentioned in the application, the same is allowed. Delay of 287 days in filing the appeal is condoned. CM-15354-CI-2015 Application is allowed, subject to all just exceptions. CM-15355-CI-2015 Application is allowed, subject to all just exceptions.
RFA No. 7225 of 2015This appeal stands disposed of in terms of the order of even date passed in RFA No.3374 of 2015, titled as 'Balbir Singh & others Vs. State of Punjab & another'.
CM-15353-CI-2015 In the light of the disposal of the main appeal, the present application has become infructuous.
Disposed of as such.
( AUGUSTINE GEORGE MASIH ) nd 22 January, 2018 JUDGE hg Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 04-02-2018 08:38:51 :::