Punjab-Haryana High Court
State Of Haryana vs Veena Rani & Anr on 10 January, 2020
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.4487 of 2018 (O&M)
Date of Decision:10.01.2020
State of Haryana ....Appellant(s)
Versus
Veena Rani and another ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Sudeep Mahajan, Addl. AG, Haryana with
Mr. Abhinash Jain, AAG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana.
Mr. Arun Jain, Senior Advocate with
Mr. Amit Jain, Advocate,
Mr. Shoaib Khan, Advocate,
Mr. M.S.Chauhan, Advocate,
Mr. S.K.Arya, Advocate,
Ms. Aruna Sachdeva, Advocate,
Mr. Vineet Chaudhary, Advocate,
Mr. K.K.Chaudhary, Advocate,
Mr. B.S.Sudan, Advocate,
Mr. J.S.Cooner, Advocate,
Mr. Swaran Singh, Advocate,
Mr. S.K.Loura, Advocate,
Mr. Dhiraj Chawla, Advocate,
Mr. Mandeep Singh Kundu, Advocate,
Mr. H.P.S.Ishar, Advocate, for the landowners.
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G.S. SANDHAWALIA, J.
The appeal is disposed of in terms of the detailed judgment of even date passed in RFA No.1235 of 2018 titled as "Smt. Ram Kaur Vs. State of Haryana & another."
(G.S. SANDHAWALIA) 10.01.2020 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 02-02-2020 22:13:08 :::