Punjab-Haryana High Court
State Of Haryana Through Collector ... vs Paramjeet Singh And Others on 5 September, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.759 of 2016 (O&M)
Date of Decision: 05.09.2019
State of Haryana ....Appellant(s)
Versus
Paramjeet Singh and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Sudeep Mahajan, Addl. AG Haryana
Ms. Vibha Tiwari, AAG, Haryana.
Mr. Ajay Jain, Advocate,
Mr. Arvind Rajotia, Advocate,
Mr. Parveen Chauhan, Advocate
and Mr. Durgesh Aggarwal, Advocate
Mr. Aashutosh Jerath, Advocate
Ms. Anita Kumari, Advocate for
Mr. Rose Gupta, Advocate, for the landowners.
Mr. Prateek Mahajan, Advocate for HPGCL.
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G.S. SANDHAWALIA, J. (Oral)
The appeal filed by the State, for the first notification dated 04.04.2008 is dismissed in view of the detailed reasons assigned in RFA No.725 of 2016, titled as State of Haryana and others Vs. Sohan Lal and another."
(G.S. SANDHAWALIA) 05.09.2019 JUDGE pvd Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 06-10-2019 16:09:45 :::