Punjab-Haryana High Court
Hsiidc vs Amar Singh Deceased Through Lrs And Ors on 6 July, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 43-2021 (O&M)
Date of decision: 06.07.2022
HSIIDC
...Appellant
Versus
Amar Singh (deceased) through LRs and Others
...Respondents
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Ashwani Kumar Chopra, Senior Advocate with
Mr. Pritam Singh Saini, Advocate and
Mr. Vidul Kapoor, Advocate
for the HSIIDC.
Mr. Shailendra Jain, Senior Advocate with
Mr. Satyendra Chauhan, Advocate and
Mr. Jagtar Singh, Advocate
Mr. Karan Nehra, Advocate
Mr. Sandeep Kaur, Advocate
Mr. Abhay Josan, Advocate
Mr. Harvinder Thakur, Advocate
Mr. Sushil K. Sharma, Advocate for
Mr. M.L. Sharma, Advocate
Mr. Varun Gupta, Advocate
Mr. J.S. Yadav, Advocate
Mr. Ashish Gupta, Advocate
Mr. Gulshan Nandwani, Advocate
Mr. Himanshu Sharma, Advocate
Mr. Amit Jain, Advocate
for the landowners.
Mr. Shivendra Swaroop AAG, Haryana
Mr. Vibha Tewari, AAG Haryana.
****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No. 32 of 2021 titled as HSIIDC VS. Om Parkash and Others.
All the pending miscellaneous applications, if any, are also disposed of.
(ANIL KSHETARPAL) 06.07.2022 JUDGE Ajay Goswami Whether reasoned/speaking: Yes Whether reportable : No 1 of 1 ::: Downloaded on - 25-12-2022 02:07:38 :::