Punjab-Haryana High Court
State Of Haryana vs Sadhu Singh Since Deceased Now Being ... on 10 February, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No. 538 of 2021 (O&M)
Date of Decision: 10.02.2022
State of Haryana, through the Land Acquisition Collector, SCO-61, Sector-8,
Panchkula
......Appellant(s)
Versus
Sadhu Singh (deceased) through his legal heirs
.....Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Shivendra Swaroop, AAG, Haryana and
Ms. Vibha Tewari, AAG, Haryana.
Mr. Deepak Sharma, Advocate
Ms. Aparna Singhal, Advocate
Mr. Gaurav Sethi, Advocate,
Mr. Bhag Singh, Advocate,
Mr. Sanjay Jain, Advocate,
Mr. Jasmer Chand, Advocate,
Mr. Sunil K. Tandon, Advocate,
Mr. Ishan S. Cooner, Advocate
for the landowners.
*****
ANIL KSHETARPAL, J.
CM No. 1537-CI of 2021 For the reasons stated in the application, same is allowed and the delay of 1120 days in filing the appeal, stands condoned.
CM stands disposed of.
Main Case:-
For orders, see order of the even date passed in Regular First Appeal No. 1623 of 2017, titled as Devinder Singh Vs. State of Haryana, through the Land Acquisition Collector, Urban Estates, Haryana, Sector-8, Panchkula & Another.
(ANIL KSHETARPAL) 10.02.2022 JUDGE Priyanka Thakur Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 24-04-2022 18:20:30 :::