Dariya Singh (Now Deceased) ... vs State Of Haryana And Another
2022 Latest Caselaw 6237 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
310
                                         1.       RFA-1412-2021(O&M)
                                              Date of decision: 06.07.2022


DARIYA SINGH (DECEASED) THROUGH LRS                         ..Appellant
                              Versus

STATE OF HARYANA AND ANR.                                  ..Respondents

2. RFA-2449-2021(O&M)

GURDARSHAN SINGH (DECEASED) THROUGH LRS AND ANR. ..Appellants

Versus

STATE OF HARYANA AND ORS. ..Respondents

3. RFA-2451-2021(O&M)

GURDEV SINGH ..Appellant Versus

STATE OF HARYANA AND ANR. ..Respondents

4. RFA-2453-2021(O&M)

SURINDER KAUR @ SUMINDER KAUR ..Appellant Versus

STATE OF HARYANA AND ANR. ..Respondents

5. RFA-2455-2021(O&M)

SUDARSHAN KUMAR (DECEASED) THROUGH LRS AND ORS. ..Appellants

Versus

STATE OF HARYANA AND ANR. ..Respondents

6. RFA-2470-2021(O&M)

BALJINDER SINGH AND ANR. ..Appellants Versus

STATE OF HARYANA AND ANR. ..Respondents

1 of 3

RFA-1412-2021(O&M) and -2-

other connected cases

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Parmod Chauhan, Advocate Mr. Shoaib Khan, Advocate for the landowners.

Ms. Vibha Tewari, AAG, Haryana.

Mr. Pritam Singh Saini, Advocate for HSIIDC.

ANIL KSHETARPAL, J(Oral)

CM-2890-CI-2021 and CM-2978-CI-2021 in RFA-1412-2021

For the reasons stated in the applications for condonation of

delay which are supported by an affidavit, the applications are allowed.

The delay of 69 days and 36 days in filing and refiling the

appeals, respectively, is condoned, subject to all the just exceptions.

CMs stand disposed of

CM-2982-CI-2021 in RFA-1412-2021 For the reasons stated in the application which is supported by

an affidavit, the application for bringing on record the legal representatives

of deceased late Sh. Dariya Singh, is allowed, subject to all the just

exceptions.

CM stands disposed of.

CM-5643-CI-2021 in RFA-2455-2021

For the reasons stated in the application which is supported by

an affidavit, the application for bringing on record the legal representatives

of deceased late Sh. Sudarshan Kumar (appellant No.1), is allowed, subject

to all the just exceptions.

CM stands disposed of.

                                       2 of 3

 RFA-1412-2021(O&M) and                                                -3-
other connected cases

CM-5642-CI-2021 in RFA-2449-2021

For the reasons stated in the application which is supported by

an affidavit, the application for bringing on record the legal representatives

of deceased late Sh. Gurbachan Singh (appellant No.2), is allowed, subject

to all the just exceptions.

CM stands disposed of.

Main

The learned counsel representing the parties are ad idem that

these appeals are required to be disposed of in terms of the judgment passed

in Regular First Appeal No.1817 of 2019, titled as "The Akash

Cooperative Group Housing Society Ltd.-II Vs. State of Haryana and

others", decided on 27.05.2020.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

July 06th, 2022                                       (ANIL KSHETARPAL)
Ay                                                          JUDGE

Whether speaking/reasoned                 :      Yes/No
Whether reportable                        :      Yes/No




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