Punjab-Haryana High Court
State Of Haryana And Another vs Sanjjan Kumari And Another on 6 May, 2022
Author: Anil Kshetarpal
Bench: Anil Kshetarpal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA No.2611 of 2021 (O&M)
Date of decision: 06.05.2022
State of Haryana and another ..Appellant (s)
Versus
Sanjjan Kumari and another ..Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present- Mr. Baldev Raj Mahajan, Advocate General, Haryana
with Mr. Shivendra Swaroop, AAG, Haryana,
Ms. Vibha Tewari, AAG, Haryana, and,
Mr. Harsh Vardhan, AAG, Haryana.
Ms. Nikita Goel, Advocate.
Mr. Jaivir Yadav, Advocate for Mr. Harshwardhan Ranga, Advocate,
Mr. Sanjiv Ghai, Advocate with Mr. Saurabh Garg, Advocate,
Mr. Sanjeev Kodan, Advocate, Mr. Navneet Singh, Advocate,
Mr. S.P. Chahar, Advocate, Mr. Aditya Yadav, Advocate,
Mr. Sandeep Kotla, Advocate, Mr. Chanderhas Yadav, Advocate,
Mr. Sanjeev Kodan, Advocate, Mr. Arvind Seth, Advocate,
Mr. Kulvir Narwal, Advocate, Mr. Vijay, Advocate,
Mr. Suresh Kaushik, Advocate, Mr. R.K. Girdhwal, Advocate
for Mr. G.N. Malik, Advocate, Mr. Saurabh Dalal, Advocate,
Mr. Vivek Khatri, Advocate, Mr. Abhimanyu Singh, Advocate,
Mr. R.K. Kachwa, Advocate, Mr. Ashish Gupta, Advocate for
Mr. G.N. Malik, Advocate, Mr. P.R. Yadav, Advocate,
Ms. Divya Arora, Advocate for Mr. Rahul Deswal, Advocate,
Mr. Ravinder Rana, Advocate, Ms. Pratibha Yadav, Advocate for
Mr. Arvind K. Yadav, Advocate for the landowners.
***
ANIL KSHETARPAL, J.
CM No.5881-CI of 2021 For the reasons stated in the application, the same is allowed and delay of 204 days in refiling the appeal is condoned. Main Case For orders, see detailed order of the even date passed in RFA No.728 of 2019 titled as State of Haryana and another vs. Jyoti and another.
06.05.2022 (ANIL KSHETARPAL) ashok JUDGE
Whether speaking/reasoned : Yes Whether reportable : No 1 of 1 ::: Downloaded on - 24-07-2022 03:15:11 :::