Punjab-Haryana High Court
Haryana State Industrial And ... vs Gurnek Singh And Others on 24 November, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.1806 of 2021 (O&M)
Date of decision: 24.11.2021
Haryana State Industrial and Infrastructure Development Corporation Limited
(HSIIDC), Sector 6, Panchkula, through its authorized Representative AGM.
...Petitioner(s)
Versus
Gurnek Singh (deceased) through LR and others
...Respondents
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Ashwani Kumar Chopra, Senior Advocate with
Mr. Pritam Singh Saini, Advocate and
Mr. Vidul Kapoor, Advocate for the HSIIDC.
Mr. P.C. Dhiman, Advocate,
Mr. Anuj Balian, Advocate,
Mr. Sandeep Lather, Advocate,
Mr. Naveen Thakur, Advocate,
Mr. M.L. Sharma, Advocate,
Mr. Sunil Bhardwaj, Advocate,
Mr. Abhay Chauhan, Advocate,
Mr. Pawan Sharma, Advocate,
Mr. Shoaib Khan, Advocate,
Mr. M.K. Chouhan, Advocate,
Ms. Ekta Thakur, Advocate,
Mr. Ajit Singh Lamba, Advocate,
Mr. G.S. Rawat, Advocate,
Mr. Parshotam Lal Singla, Advocate,
Mr. Gopal Soni, Advocate for
Mr. Akshay Kumar Jindal, Advocate,
Mr. Rayhan Khan, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana
Ms. Vibha Tiwari, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No.4676 of 2017, titled as Haryana State Industrial Development Corporation (now Haryana State Industrial and Infrastructure Development Corporation Limited), Sector 6, Panchkula, through the District Town Planner Vs. Dhani Ram and others.
24.11.2021 (ANIL KSHETARPAL)
parveen JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
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