Punjab-Haryana High Court
Md Haryana State Industrial & ... vs Daya Nand And Ors on 10 November, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No. 4303 of 2018 (O&M)
Date of decision: 10.11.2021
M.D. Haryana State Industrial Infrastructure Development Corporation,
Panchkula and another
... Appellants
Versus
Daya Nand 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
Mr. Deepak Manchanda, Advocate
for the HSIIDC in Regular First Appeals.
Mr. B.R. Mahajan, Senior Advocate with
Mr. Pritam Singh Saini, Advocate
for the HSIIDC in Civil Writ Petitions.
Mr. S.P. Chahar, Advocate
Mr. Kulvir Narwal, Advocate
Mr. B.S. Saroha, Advocate
Mr. Narender Singh, Advocate for
Mr. Balkar Singh, Advocate
Mr. N.K. Malhotra, Advocate
Mr. Sarvesh Malik, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
CM-9954-CI-2018 For the reasons stated in the application, same is allowed and delay of 621 days in filing the appeal, stands condoned. However, the landowners shall not be entitled to interest for the period of delay.
CM stands disposed of.
Main case For orders, see order of even date passed in Regular First Appeal 1 of 2 ::: Downloaded on - 23-01-2022 05:34:07 ::: RFA No. 4303 of 2018 (O&M) -2- No.1625 of 2016, titled as Nafe Singh (Deceased) through his LRs and others Vs. State of Haryana and others.
10.11.2021 (ANIL KSHETARPAL)
nisha-II JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
2 of 2
::: Downloaded on - 23-01-2022 05:34:08 :::