Punjab-Haryana High Court
Haryana State Industrial & ... vs Neeru Sharma And Anr on 18 February, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA-1507-2016 (O&M)
Date of Decision : 18.02.2022
HARYANA STATE INDUSTRIAL & INFRASTRUCTURE
DEVELOPMENT CORPORATION LIMITED
...Appellant
VERSUS
NEERU SHARMA AND ANR ...Respondents
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present : Mr. PS Saini, Advocate and
Mr. Vishal Garg, Advocate for the HSIIDC.
Mr. Pankaj Bali, Advocate for
Mr. Deepak Sharma, Advocate
Mr. YS Turka, Advocate
Mr. Bhag Singh, Advocate
Mr. JS Cooner, Advocate
Mr. Sandeep Singh Jattan, Advocate
Mr. Jasmer Chand, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana.
***
ANIL KSHETARPAL, J (ORAL)
For order, see detailed order passed on even date in connected case i.e. RFA No.543 of 2016 (O&M) titled "Haryana State Industrial & Infrastructure Development Corporation Limited versus Rakesh Verma and others."
(ANIL KSHETARPAL) JUDGE 18.02.2022 Manpreet Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 24-04-2022 17:18:16 :::