Punjab-Haryana High Court
Bhagwant Singh Deceased Through His Lrs ... vs State Of Punjab And Others on 17 December, 2019
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.2695 of 2019 (O&M)
Date of Decision:17.12.2019
Bhagwant Singh (deceased) through his LRs and another ....Appellant(s)
Versus
State of Punjab and others ....Respondent(s)
CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA
Present: Mr. J.K. Singla, Advocate
for the appellant(s).
Ms. Ambika Bedi, AAG, Punjab
for respondent Nos.1 and 2.
None for respondent No.3-Mandi Board.
*****
G.S. SANDHAWALIA, J. (Oral)
The appeal is disposed of in terms of detailed judgment of even date passed in RFA No.2624 of 2019 titled as "Darshan Pal Vs. State of Punjab and others".
However, the appellant(s) shall not be entitled to interest on the enhanced compensation for the period of delay of 2800 days.
(G.S. SANDHAWALIA) 17.12.2019 JUDGE Parveen Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 12-01-2020 17:44:05 :::