Punjab-Haryana High Court
State Of Haryana & Another vs Gurbax Singh & Others on 25 August, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Cross-Objections Nos.6-CI and 11-CI of 1998 and
RFA No.1895 of 1997 (O&M)
Date of decision: 25.8.2015
State of Haryana through Land Acquisition Collector
..... Appellant
Versus
Gurbax Singh and others
......Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Abhinash Jain, Assistant Advocate General, Haryana.
Mr. Sandeep, Advocate, for respondent No.1/cross-objector in Cross-objections No.11-CI of 1998. Mr. Ashwani Talwar, Advocate, for respondents No.2 to 9/ cross-objectors in Cross-objections No.6-CI of 1998.
RAJESH BINDAL, J For order, see detailed reasons recorded in separate order passed today in RFA No.1703 of 1997 titled as State of Haryana and another v. Diwan Chand and others.
(RAJESH BINDAL) JUDGE 25.8.2015 sharmila SHARMILA 2015.08.31 12:15 I attest to the accuracy and authenticity of this document.
Chandigarh