Punjab-Haryana High Court
M/S Shalimar Town Planners Pvt Ltd vs State Of Haryana & Ors on 12 December, 2016
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
293/7
Regular First Appeal No.3305 of 2016 (O&M)
Date of Decision: December 12, 2016
M/s Shalimar Town Planner Pvt. Ltd.
...Appellant
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. Amit Jain, Advocate, for the appellant.
AUGUSTINE GEORGE MASIH, J. (ORAL)
CM No.9028-CI of 2016 Prayer in this application is for condonation of delay of 130 days in filing the appeal.
For the reasons mentioned in the application which is supported by the affidavit of Shri Jai Shankar, authorized signatory of the applicant-firm, the same is allowed.
Delay of 130 days in filing the appeal stands condoned. RFA No.3305 of 2016 Notice of motion.
Mr. Rajesh K. Sheoran, Additional Advocate General, Haryana, for the respondents.
Counsel for the appellant submits that the present appeal is covered by the judgment passed by this Court in RFA No.7108 of 2012 titled as Rampal and others Versus Land Acquisition Collector and another, decided on 16.09.2015, which could not be disputed by the counsel for the respondents.
This Court has also gone through the judgment passed by this Court referred to above as well as the present appeal and agree with the assertion of the counsel for the appellant.
In view of the above, the present appeal is disposed of in same 1 of 2 ::: Downloaded on - 18-12-2016 15:17:47 ::: RFA No.3305 of 2016 (O&M) 2 terms as RFA No.7108 of 2012 titled as Rampal and others Versus Land Acquisition Collector and another.
It is further added that the appellant shall not be entitled to interest for the period of 130 days which was the delay in filing the appeal.
December 12, 2016 (AUGUSTINE GEORGE MASIH)
Harish JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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