Punjab-Haryana High Court
Hsiidc vs Dharampal & Ors on 15 September, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR-47-2017(O&M)
Date of Decision: 15.09.2022
Haryana State Industrial and Infrastructure Development Corporation Limited
....Petitioner(s)
Versus
Dharmpal and others .....Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. B.R. Mahajan, Sr. Advocate with
Mr. Harsh Vardhan Shehrawat
Mr. J.S. Pannu AAG, Haryana.
Mr. Akshay Jindal, Advocate
Mr. Anil Chawla, Advocate
Mr. P.K. Dwivedi, Advocate
Mr. Suresh Ahlawat, Advocate
Mr. Vandit Jain, Advocate
Mr. Vipin Pal Yadav, Advocate
Mr. B.K. Bagri, advocate
Mr. G.S. Shahpuri, Advocate
Mr. Deepak Sabherwal, Advocate
Mr. Sudhir Aggarwal, Advocate
Mr. Kuldeep Sharma, Advocate and
Mr. R.N. Lohan, Advocate
Mr. Amit Jain, Advocate
Mr. Gaurav Aggarwal, Advocate
Mr. Madan Pal, Advocate
Mr. Pritam Singh Saini, Advocate.
Mr. P.R. Yadav, Advocate.
*****
ANIL KSHETARPAL, J.
For orders, see detailed order of the even date passed in Civil Revision No.814 of 2020 (O&M), titled as Rajender Singh and another Vs. State of Haryana and others."
All the pending miscellaneous applications, if any, are also disposed of.
(ANIL KSHETARPAL)
15.09.2022 JUDGE
neelam
Whether speaking/reasoned? Yes
Whether reportable? No
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