Punjab-Haryana High Court
Hy.St. Agri.Mark. Board vs Krishan Gopal on 20 January, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 463 of 2005 (O&M)
LAC No. 146 of 2000
Date of Decision: 20.01.2016
Haryana State Agriculture (Marketing Board)
...... Appellant.
Versus
Krishan Gopal
..... Respondent.
CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
***
Present : Mr. Pritam Singh Saini, Advocate,
for the appellant.
Mr. Aseem Sharma, Advocate for
Mr. Pankaj Nanhera, Advocate
for the respondent.
***
RAMESHWAR SINGH MALIK, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No. 1212 of 2005 titled as "Tejpal Singh and others Vs. Land Acquisition Collector and others."
(RAMESHWAR SINGH MALIK)
January 20, 2016 JUDGE
dharamvir
DHARAM VIR
2016.02.16 14:51
I attest to the accuracy and
integrity of this document