Punjab-Haryana High Court
State Of Haryana And Another vs Puran Chand And Another on 5 March, 2014
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.966 of 2010 (O&M)
Date of decision:05.03.2014
State of Haryana and another
......Appellants
Versus
Puran Chand and another
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Roopak Bansal, Addl. A.G. Haryana.
Mr. M.L. Sarin, Sr. Advocate with
Mr. Nitin Sarin, Advocate and
Ms. Ankita Sambyal, Advocate
for respondent No.1.
Mr. Raman Gaur, Advocate for HUDA.
****
SABINA, J.
Learned State counsel has submitted that in view of the decision given by the Apex Court dated 10.7.2013 in SLP (C) No.12664 of 2009 and the connected State appeals, this appeal is liable to be dismissed.
Accordingly, this appeal is dismissed.
(SABINA) JUDGE March 5, 2014.
sandeep sethi Sandeep Sethi 2014.03.20 13:54 I attest to the accuracy and integrity of this document