Punjab-Haryana High Court
Purujit Singh vs State Of Haryana on 8 March, 2018
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
322 RFA No.1229 of 2003
Date of decision: 08.03.2018
Purujit Singh ....Appellant
Versus
State of Haryana & another ...Respondents
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: Mr.M.K.Chouhan , Advocate, for the appellant.
Mr.Sudeep Mahajan, Addl.A.G., Haryana.
Ms.Safia Gupta, AAG, Haryana.
G.S. SANDHAWALIA, J. (Oral)
The present appeal is directed against the award dated 16.09.2002, passed by the Addl.District Judge, Panchkula. Same had been ordered to be heard along with RFA-825-2003 titled Shakuntla Devi Vs. State of Haryana & another on 07.01.2005, at the time of admission. The said appeal was decided on 21.01.2010 and the matter was remanded to the Reference Court, for fresh decision. The Reference Court, vide order dated 22.01.2013, decided the issue afresh, against which, the appellant has filed RFA-3788-2013.
Resultantly, the present appeal has been rendered infructuous and the same is disposed of, accordingly.
08.03.2018 (G.S. SANDHAWALIA)
Sailesh JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
For Subsequent orders see RFA-3788-2013, RFA-3789-2013, RFA-3790-2013 and 15 more.
1 of 1 ::: Downloaded on - 06-05-2018 12:17:11 :::