Punjab-Haryana High Court
Haryana State Industrial & ... vs M/S Kmp Expressways Ltd on 29 May, 2015
Author: Kuldip Singh
Bench: Kuldip Singh
SANJIV KUMAR SHARMA
2015.05.29 17:12
I attest to the accuracy and
authenticity of this document
FAO No. 2899 of 2013 (O/M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO No. 2899 of 2013 (O/M)
Date of decision : 29.5.2015
Haryana State Industrial and Infrastructure Development
Corporation (HSIIDC) ..... Appellant
Versus
M/s KMP Expressways Ltd. ...... Respondent
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. Amar Vivek, Advocate, for the appellant.
Mr. Rajiv Atma Ram, Senior Advocate, with,
Mr. Saket Sikri, Mr. Jai Singh Brar and
Mr. Vikalp Mudgal, Advocates for respondent.
1. Whether the Reporters of local newspaper may be allowed to see
the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH, J.
For orders, see FAO No. 2115 of 2013 titled as M/s KMP Expressways Ltd. Versus Haryana State Industrial and Infrastructure Development Corporation (HSIIDC), of even date.
(KULDIP SINGH) JUDGE 29.5.2015 sjks