Punjab-Haryana High Court
Hsiidc vs Parmali Died Through Lrs. And Ors on 23 May, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.3033 of 2015 (O&M)
LAC No.12 of 2013
Old Case No.212 of 2013
Date of Decision:23.05.2016.
Haryana State Industrial Development Corporation (now Haryana State
Industrial and Infrastructure Development Corporation Limited,
Panchkula.
.... Appellant(s).
Versus
Parmali (deceased) through LRs and others.
....Respondent(s).
CORAM: HON'BLE MR.JUSTICE RAMESHWAR SINGH MALIK
****
Present: Mr.Rajesh Goyal, Advocate for
Mr.Pritam Singh Saini, Advocate
for the appellant(s)- HSIIDC.
Mr.Shivendra Swaroop, AAG, Haryana.
***
RAMESHWAR SINGH MALIK, J.
For order, see detailed reasons recorded in a separate order passed today in RFA No.1384 of 2015 titled as "Narayan Dutt (deceased) through LRs Vs. State of Haryana and others".
(RAMESHWAR SINGH MALIK)
May 23, 2016 JUDGE
raman
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