Punjab-Haryana High Court
Hsidc Now Hsiidc Ltd & Others vs M/S Balwant Singh Sher Singh Rice Mills on 25 November, 2019
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
RFA No. 2208 of 2017 (O & M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No. 2208 of 2017 (O & M)
Date of decision: 25.11.2019
HSIDC (now HSIIDC) and others ....Appellant(s)
Versus
M/s. Balwant Singh and others ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: Mr. Lokesh Sinhal, Advocate, for the appellants.
Mr. D.R. Bansal, Advocate, for respondents no. 1 and 2.
Mr. Shivendra Swaroop, AAG, Haryana.
G.S.SANDHAWALIA, J. (Oral)
C.M. No. 9300-CI of 2019 Application has been filed for correction of the zimini order dated 21.01.2019 and for dismissing the appeal having been rendered infructuous. The claim of the land owners is on account of the fact that Civil Appeal Nos. 6348-49 of 2009 was allowed and the acquisition of the land in question was quashed on 16.01.2015. Copy of the order Annexure R-1/1 has been placed on record, which was in terms of the judgment of the Apex Court in Radiance Fincap Pvt. Ltd. vs. UOI, 2015 (8) SCC 544.
Counsel for the appellants submits that the said facts are correct.
Accordingly, keeping in view the above, the application is allowed.
RFA No. 2208 of 2017The appeal is accordingly dismissed as having been rendered infructuous.
25.11.2019 (G.S. SANDHAWALIA)
shivani JUDGE
Whether reasoned/speaking Yes/No
Whether reportable Yes/No
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