Punjab-Haryana High Court
Haryana State Industrial Development ... vs Risal Singh And Others on 11 February, 2011
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.F.A. NO. 4338 OF 2010 (O & M)
(L.A.C. NO. 767 OF 2007)
Haryana State Industrial Development Corporation Ltd., now known as
Haryana State Industrial & Infrastructure Development Corporation Ltd.
..............Appellant
Versus
Risal Singh and others
...........Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present : Mr. H.S.Hooda, Senior Advocate with
Mr. Kamal Sehgal, Advocate
for the appellant
Mr. D.D.Gupta, Addl. Advocate General Haryana
RAJESH BINDAL, J.
For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No.2373 of 2010, titled as Madan Pal Versus State of Haryana and another.
11.2.2011 (RAJESH BINDAL) aj JUDGE