Punjab-Haryana High Court
Haryana State Industrial And ... vs Bharat Singh And Others on 10 November, 2021
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.10189 of 2021(O&M)
Date of decision: 10.11.2021
Haryana State Industrial and Infrastructure Development Corporation Limited
(HSIIDC), Sector 6, Panchkula, through its Authorized Representative AGM.
...Petitioner(s)
Versus
Bharat Singh and others
...Respondent(s)
CORAM : HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. B.R. Mahajan, Senior Advocate with
Mr. Pritam Singh Saini, Advocate
for the HSIIDC in Civil Writ Petitions.
Mr. Ashwani Kumar Chopra, Senior Advocate with
Mr. Pritam Singh Saini, Advocate and
Mr. Vidul Kapoor, Advocate
Mr. Deepak Manchanda, Advocate
for the HSIIDC in Regular First Appeals.
Mr. S.P. Chahar, Advocate
Mr. Kulvir Narwal, Advocate
Mr. B.S. Saroha, Advocate
Mr. Narender Singh, Advocate for
Mr. Balkar Singh, Advocate
Mr. N.K. Malhotra, Advocate
Mr. Sarvesh Malik, Advocate
for the landowners.
Mr. Shivendra Swaroop, AAG, Haryana.
*****
ANIL KSHETARPAL, J.
For orders, see order of even date passed in Regular First Appeal No.1625 of 2016, titled as Nafe Singh (Deceased) through his LRs and others Vs. State of Haryana and others.
10.11.2021 (ANIL KSHETARPAL)
joyti JUDGE
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
1 of 1
::: Downloaded on - 23-01-2022 02:55:24 :::