Punjab-Haryana High Court
Rishal Singh vs State Of Haryana And Others on 21 August, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No. 899 of 2009 (O&M)
Date of decision: 21.08.2013
Rishal Singh
Appellant
Vs.
State of Haryana and others
Respondents
CORAM:HON'BLE MR. JUSTICE RAJESH BINDAL
Present:Mr. Aman Sharma, Advocate for
Ms. Garima Kansal, Advocate
for the landowner(s).
Mr.H.S.Hooda, Advocate General, Haryana with
Mr. Roopak Bansal, Addl. Advocate General, Haryana.
*****
Rajesh Bindal J.
For orders, see detailed reasons recorded in a separate order passed today in RFA No. 5823 of 2008 titled as Santosh Devi and others Vs. State of Haryana and another.
(Rajesh Bindal) 21.08.2013 Judge smriti Smriti 2013.09.11 13:58 I attest to the accuracy and integrity of this document