Punjab-Haryana High Court
Haryana State Industrial & ... vs Neeru Verma And Anr on 13 December, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.7509 of 2015(O&M)
Date of decision:13.12.2021
Haryana State Industrial & Infrastructure Development Corporation, C-13-14, Sector 6,
Panchkula through its Divisional Town Planner (wrongly mentioned as Industrial
Department Haryana in reference petition and award)
...Appellant(s)
Versus
Neeru Verma and another ...Respondent(s)
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Pritam Singh Saini, Advocate and
Mr. Vishal Garg, Advocate, for the HSIIDC.
Mr. Deepak Kumar, Advocate
Mr. Deepak Sharma, Advocate
Mr. Bhag Singh, Advocate
Mr. Gurmandeep Singh Sullar, Advocate
Mr. Yadvinder Singh Turka, Advocate
Mr. Jagram Singh Cooner, Advocate
Mr. Ishan Singh Cooner, Advocate
Mr. Sandeep Singh Jattan, Advocate
Mr. Jasmer Chand, Advocate
Mr. Surinder Mohan Sharma, Advocate
Mr. Mohan Singh Puri, Advocate
Mr. Manoj Pundir, Advocate and
Mr. Saurabh Bhardwaj, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana.
Ms. Vibha Tiwari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No.5100 of 2015, titled as Haryana State Industrial Development Corporation (now Haryana State Industrial and Infrastructure Development Corporation Limited), Sector 6, Panchkula, through District Town Planner Vs. Prem Parkash and another.
13.12.2021 (ANIL KSHETARPAL)
joyti JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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