Punjab-Haryana High Court
State Of Haryana vs Baljinder Singh And Another on 12 May, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 503 of 2020 (O&M)
Date of Decision:12.05.2022
State of Haryana ..... Appellant (s)
Versus
Baljinder Singh and Another
...... Respondent (s)
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Shivendra Swaroop, AAG, Haryana.
***
ANIL KSHETARPAL, J.(Oral)
CM-1274-CI-2020 For the reasons mentioned in the application, the same is allowed and delay of 421 days in filing the appeal is condoned. Main Case For orders see detailed order of the even date passed in Regular First Appeal No.666 of 2020, titled as "State of Haryana Vs. Kuldeep Chand and Others."
All the pending miscellaneous applications, if any, are also disposed of.
12.05.2022 (ANIL KSHETARPAL) manju JUDGE
Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 24-07-2022 20:07:30 :::