Punjab-Haryana High Court
Shri Mata Mansa Devi Shrine Board vs Kuldeep Singh Deceased Through Lrs And ... on 27 May, 2020
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.3858 of 2019 (O&M)
Date of decision :27.05.2020
Shri Mata Mansa Devi Shrine Board ... Appellant(s)
Versus
Kuldeep Kumar (deceased) through his LRs and others ... Respondent(s)
CORAM : HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Pritam Singh Saini, Advocate,
for Shri Mata Mansa Devi Shrine Board.
Mr. Shoaib Khan, Advocate
Mr. M.K. Chauhan, Advocate
Mr. P.C. Dhiman, Advocate
Mr. M.L. Sharma, Advocate
Ms. Meenakshi Sharma, Advocate
Mr. Anuj Sharma, Advocate
Mr. Sandeep Gehlawat, Advocate
Mr. Vinod Kumar, Advocate
Mr. D.K. Singal, Advocate
Mr. Rajan Gupta, Advocate
Mr. P.L. Singla, Advocate
Mr. S.K. Loura, Advocate
Mr. S.K. Sharma, Advocate
Mr. Aditya Grover, Advocate
Mr. Ranjit Saini, Advocate
Ms. Kuldeep Kaur, Advocate
Mr. Adarsh Jain, Advocate
Mr. S.S. Kaliramna, Advocate
Mr. Akash Sridhar, Advocate
for Mr. Sonu Giri, Advocate and
for Mr. M.S. Kundu, Advocate, for the landowners.
Mr. Sudeep Mahajan, Addl. A.G., Haryana
Mr. Abhinash Jain, AAG, Haryana,
Ms. Vibha Tiwari, AAG, Haryana, for the State.
Mr. Sunil Kumar Sharma, Sr. Panel Counsel, for Union of India.
*****
G.S. Sandhawalia, J.
The appeal is disposed of in terms of detailed judgment of even date passed in RFA No.1817 of 2019 titled as "The Akash Cooperative Group Housing Society Ltd.-II Vs. State of Haryana & others".
(G.S. SANDHAWALIA) 27.05.2020 JUDGE parveen Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 29-05-2020 00:16:12 :::