Punjab-Haryana High Court
Daljit Kaur vs State Of Haryana And Another on 10 May, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 2252 of 2021 (O&M)
Date of decision: 10.05.2022
Daljit Kaur ..Appellant (s)
Versus
State of Haryana and another ..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Brijender Kaushik, Advocate,
Mr. Bhag Singh, Advocate,
Mr. Pankaj Bali, Advocate for
Mr. Deepak Sharma, Advocate for the landowners.
Mr. Shivendra Swaroop, Assistant Advocate General,
Haryana,
Mr. Pradeep Chhoker, Advocate for the respondent.
***
ANIL KSHETARPAL, J.
For orders, see detailed order of the even date passed in RFA No. 712 of 2021 titled as State of Haryana and another vs. Bina.
All the pending miscellaneous applications, if any, are also disposed of.
10.05.2022 (ANIL KSHETARPAL) Anjal JUDGE
Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 13-05-2022 20:14:57 :::