Punjab-Haryana High Court
Haryana State Industrial And ... vs Naresh And Others on 16 December, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.3264 of 2019 (O&M)
Date of Decision:16.12.2019
Haryana State Industrial and Infrastructure Development Corporation
....Appellant(s)
Versus
Naresh and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. Sudeep Mahajan, Advocate and
Ms. Manjit Saini, Advocate, for the HSIIDC.
Mr. B.K. Bagri, Advocate,
Ms. Meenakshi Sharma, Advocate for
Mr. M.L. Sharma, Advocate,
Mr. Sidharath Goyal, Advocate,
Ms. Manjeet Kaur, Advocate for
Mr. R.D. Yadav, Advocate,
Mr. Balraj Gujjar, Advocate,
Mr. Gulshan Nandwani, Advocate
Mr. Gaurav Aggarwal, Advocate
Mr. Abhishek Yadav, Advocate
Mr. Sanjay Mittal, Advocate
Mr. Gaurav Khokhar, Advocate for
Mr. S.K. Aggarwal, Advocate
Mr. Amrit Singh, Advocate for
Mr. P.S. Chauhan, Advocate, for the landowners.
Ms. Vibha Tiwari, AAG, Haryana.
*****
G.S. SANDHAWALIA, J. (Oral)
The appeal is allowed in terms of detailed judgment of even date passed in RFA No.3146 of 2019 titled as "Haryana State Industrial and Infrastructure Development Corporation Vs. Teshi and others" and the case is remanded for fresh decision.
(G.S. SANDHAWALIA) 16.12.2019 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 12-01-2020 08:06:03 :::