Punjab-Haryana High Court
Kanwar Singh Since Deceased Th His Lrs vs State Of Haryana And Ors on 2 March, 2017
Author: Arun Palli
Bench: Arun Palli
RFA No.4505 of 2016 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No.4505 of 2016 (O&M)
Date of Decision : 02.03.2017.
Kanwar Singh since deceased through his LRs and others
......Appellants
Versus
State of Haryana and others
...... Respondents
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
Present : Mr. Saurabh Arora, Advocate for the appellants.
ARUN PALLI, J. (Oral)
CM No.12583-CI of 2016 This is an application for condonation of delay of 167 days in filing the accompanying appeal.
Notice in the application.
On the asking of the Court, Ms. Safia Gupta, AAG, Haryana, present in Court, accepts notice on behalf of the respondents.
For the reasons set out in the application which is duly supported by an affidavit, the same is allowed. Consequently, the delay of 167 days in filing the accompanying appeal is condoned. CM-12584-CI-2016 For the reasons set out in the application, which is duly supported by an affidavit, the same is allowed, subject to all just exceptions. Accordingly, legal representatives of late Kanwar Singh, who is stated to have died on 26.04.2016, as depicted in paragraph 3 of the application are brought on record for the purpose of pursuing the present appeal only. It is clarified that this order shall have no bearing if any dispute qua the registered will dated 05.06.1993, is pending before any Court. RFA-4505-2016 Learned counsel for the parties are ad idem that the matter in 1 of 2 ::: Downloaded on - 11-03-2017 09:24:58 ::: RFA No.4505 of 2016 (O&M) -2- issue is squarely covered by the judgment, dated 10.12.2015, rendered by this court in RFA No.1235 of 2011 (Chhatter Singh Vs. Haryana State and others), and other connected matters, vide which, in the appeals arising out of the same acquisition, this court had enhanced the compensation awarded to the land owners.
That being so, the present appeal too is disposed of in terms of the decision of this Court in the case of Chatter Singh (supra).
02.03.2017 (ARUN PALLI)
Manoj Bhutani JUDGE
Whether speaking/reasoned Yes/No
Whether reportable: Yes/No
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