Punjab-Haryana High Court
Hoormal Deceased Thr Lrs And Ors vs State Of Haryana And Ors on 23 August, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.13554 of 2018 (O&M)
Date of decision: 23.08.2022
Hoormal (deceased) thr Lrs. and ors.
..Appellant (s)
Versus
State of Haryana and ors.
..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Shailendra Jain, Sr. Advocate with
Mr. Jagtar Singh, Advocate
Mr. Rajesh Arora, Advocate, Mr. Jatin Sharma, Advocate,
Mr. Abhimanyu Singh, Advocate, Mr. Rajesh Lamba, Advocate,
Mr. Sandeep Sharma, Advocate, Mr. Aditya Jain, Advocate,
Mr. Anil K. Rana, Advocate, Mr. Nafees Ahmed, Advocate,
Mr. Ram Bilas Gupta, Advocate, Mr. Gaurav Singla, Advocate,
Mr. Arjun Atri, Advocate, Mr. Rajiv Sharma, Advocate,
Mr. Samar Ahluwalia, Advocate, Mr. Akshay Jindal, Advocate,
Mr. Virender Rana, Advocate, Mr. Trishu Kanwar, Advocate
and Ms. Sunita Nambiar, Advocate for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana and
Ms. Vibha Tewari, AAG, Haryana.
***
ANIL KSHETARPAL, J.
For orders, see detailed order of the even date passed in RFA No.2352 of 2017 titled as Smt. Krishna Jindal vs. State of Haryana and ors.
All the pending miscellaneous applications, if any, are also disposed of.
23.08.2022 (ANIL KSHETARPAL) ashok JUDGE
Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 28-12-2022 18:44:16 :::