Punjab-Haryana High Court
Haryana State Industrial Development ... vs Smt.Bimla Devi & Ors on 3 July, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No. 5303 of 2001
Date of Decision: 3.07.2009
Haryana State Industrial Development Corporation Ltd. ..Appellant
Vs.
Smt.Bimla Devi & Ors. ..Respondents
Coram: Hon'ble Mr. Justice Vinod K.Sharma
Present: Mr.Kamal Sehgal, Advocate,
for the appellant.
Mr.Hawa Singh Hooda, Advocate General, Haryana,
with Mr.Rajiv Kawatra, DAG & Mr.Deepak Girotra, AAG,
Haryana, for State.
Vinod K.Sharma,J.
In view of the judgment passed in RFA 4658 of 2001 titled Vijay Jyoti Housing Private Limited Vs. State of Haryana and Ors., enhancing the compensation, this appeal is dismissed.
03.07.2009 (Vinod K.Sharma) rp Judge