Punjab-Haryana High Court
Haryana State Agricultural Marking ... vs Subhash Arora & Ors on 5 October, 2016
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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LPA No.1804 of 2016 (O&M)
Date of Decision: 05.10.2016
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Haryana State Agricultural Marketing Board ... Appellant
VS.
Subhash Arora & Anr. ... Respondents
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CORAM: HON'BLE MR.JUSTICE SURYA KANT
HON'BLE MR.JUSTICE SUDIP AHLUWALIA
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1. Whether speaking/reasoned? Yes / No
2. Whether reportable? Yes / No
3. Whether Reporters of local papers may be allowed to see the judgment? Yes / No
4. To be referred to the Reporters or not? Yes / No
5. Whether the judgment should be reported in the Digest? Yes / No
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Present: Mr. Sandeep Moudgil, Advocate for the appellant
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SURYA KANT, J. (Oral)
CM-3696-LPA-2016 For the reasons mentioned in the application, the same is allowed and the delay of 121 days in filing the appeal is condoned.
CM stands disposed of.
LPA-1804-2016 (O&M) For orders, see LPA No.1805 of 2016 titled as Haryana State Agricultural Marketing Board & Anr. Vs. Prem Parkash Gupta & Ors. of even date.
(Surya Kant) Judge 05.10.2016 (Sudip Ahluwalia) vishal shonkar Judge For Subsequent orders see LPA-1806-2016 1 of 1 ::: Downloaded on - 22-10-2016 06:38:15 :::