Punjab-Haryana High Court
Gurmel Singh @ Gurmel Kaur And Ors vs State Of Haryana And Ors on 23 January, 2017
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RFA No. 6090 of 2013 (O&M)
LAC No.113 of 2010
Date of Decision:23.01.2017
Smt.Gurmel Singh alias Gurmel Kaur and others
.... Appellant(s)
Vs.
State of Haryana and others
..... Respondent(s)
CORAM : HON'BLE MR.JUSTICE ARUN PALLI
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Present : Mr. Harkesh Manuja, Advocate for the claimant(s)/landowner(s).
Mr. Pawan Kumar Mutneja, Advocate, and
Mr. Viranjeet Singh Mahal, Advocate for respondent(s)- IOC Ltd.
***
ARUN PALLI, J. (Oral)
For order, see the judgment of even date passed in RFA No.1130 of 2012 titled "Veena Rani and others Vs. State of Haryana and others."
(ARUN PALLI) JUDGE January 23, 2017 sonia arora Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 09-07-2017 03:57:08 :::