Punjab-Haryana High Court
Haryana State Industrial & ... vs Umed Singh Th Lrs And Ors on 13 July, 2016
102 RFA-2305-2016(O&M) and other connected matters
HSIIDC v. Umed Singh (deceased) through LRs and others
Present: Mr. PS Chauhan, Advocate for the appellant(s).
...
CM-6950-CI-2016 Dismissed as not pressed.
Exemption Allowed as prayed for.
Delay in re-filing For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed. Consequently, the delay in re-filing the accompanying appeal is condoned. Delay in filing There is a delay in filing the accompanying appeal. Learned counsel for the appellant(s) submits that number of appeals, arising out of the same acquisition (RFA-5384-2015 & other connected matters), are pending consideration before this court, post admission.
Notice in the application for condonation of delay for 08.09.2016.
A photocopy of this order be placed on the files of other connected cases.
( Arun Palli )
July 13, 2016 Judge
Rajan
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