Punjab-Haryana High Court
Haryana State Industrial & ... vs Teshi And Ors on 25 January, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
RFA No.3802 of 2018 (O&M)
Date of Decision:25.01.2019
Haryana State Industrial and Infrastructure Development Corporation
Limited and another ....Appellant(s)
Versus
Teshi and others ...Respondents
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Ms. Aerika Singh, Advocate for
Mr. Sandeep Moudgil, Advocate for the appellants.
Mr. Aditya Singh Yadav, Advocate,
Mr. Abhishek Yadav, Advocate and
Mr. Gulshan Nandwani, Advocate for the landowners.
*****
G.S. SANDHAWALIA, J. (ORAL)
The appeal and all civil miscellaneous applications are disposed of as having been rendered infructuous.
For reasons, see detailed order of even date passed in RFA No.3791 of 2018 titled as "Haryana State Industrial and Infrastructure Development Corporation Limited and another Vs. Chandgi Ram and others."
(G.S. SANDHAWALIA)
25.01.2019 JUDGE
pvd
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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