Punjab-Haryana High Court
Darshana Devi And Ors vs State Of Haryana And Ors on 11 May, 2016
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
223-A
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.1471 of 2016 (O&M)
Date of decision: 11.05.2016
Darshana Devi and others
... Appellants
Vs.
State of Haryana and another
... Respondents
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
Present: Mr. Ashish Gupta, Advocate
for the appellants.
Mr. Shivendra Swaroop, AAG, Haryana.
*****
RAMESHWAR SINGH MALIK, J. (ORAL)
CM No.4676-CI of 2016 Applicants seek condonation of delay of 673 days in filing the appeal.
After hearing the learned counsel for the applicants, instant application is allowed, for the reasons stated therein. Delay of 673 days in filing the appeal is condoned. However, in view of the law laid down by the Hon'ble Supreme Court in Imrat Lal and others Vs. Land Acquisition Collector and others, 2015 (1) SCC (Civil) 242, the applicants-appellants shall not be entitled for interest for this period of 673 days in filing the appeal.
CM stands disposed of.
RFA No.1471 of 2016 Learned counsel for the appellants submits that present appeal is squarely covered by the order dated 01.03.2016 passed by this Court in RFA No.6989 of 2014 (State of Haryana and another Vs. Sudarshan Kumar and others).
1 of 2 ::: Downloaded on - 13-05-2016 00:16:22 ::: RFA No.1471 of 2016 (O&M) -2- Notice of motion was issued.
After hearing the learned counsel for the parties, present appeal has been found covered by the order dated 01.03.2016 passed by this Court in Sudarshan Kumar's case (supra).
In view of the abovesaid undisputed fact situation obtaining in the present case, instant appeal is ordered to be disposed of, in terms of the order dated 01.03.2016 passed by this Court in Sudarshan Kumar's case (supra).
Disposed of, accordingly.
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