Punjab-Haryana High Court
State Of Haryana And Another vs Smt. Bimla Devi And Another on 19 April, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
304-83 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 896 of 2021 (O&M)
Date of Decision:19.04.2022
State of Haryana and Anr. ..... Appellants
Versus
Smt. Bimla Devi and Anr.
...... Respondents
CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Baldev Raj Mahajan, Advocate General, Haryana
with Mr. Shivendra Swaroop, AAG, Haryana,
Ms. Vibha Tewari, AAG, Haryana, and,
Mr. Harsh Vardhan, AAG, Haryana.
Ms. Nikita Goel, Advocate.
Mr. Jaivir Yadav, Sr. Advocate
with Mr. Nitish Sharma, Advocate
Mr. Sanjiv Ghai, Advocate
with Mr. Saurabh Garg, Advocate
Mr. Ram Darshan Yadav, Advocate
Mr. Surjit Singh Chaudhary, Advocate
Mr. B.K. Bagri, Advocate
Mr. Sahil Gupta, Advocate
Mr. Aditya Yadav, Advocate
Mr. Abhishek Yadav, Advocate
Mr. Gulshan Nandwani, Advocate
Mr. Satish Kumar, Advocate
for Mr. P.R. Yadav, Advocate
Mr. A.K. Yadav, Advocate
Mr. S.S. Khurana, Advocate
for the land owners.
***
ANIL KSHETARPAL, J.(Oral)
CM-2220-CI-2021 For the reasons mentioned in the application, same is allowed and delay of 478 days in filing the appeal stands condoned. RFA No. 896 of 2021 (O&M)
For orders see order of even date passed in "RFA-309-2021 titled as State of Haryana and Anr. vs. Rajbir and Anr."
19.04.2022 (ANIL KSHETARPAL)
manju JUDGE
Whether speaking : Yes
Whether reportable : No
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