Punjab-Haryana High Court
Umrao And Others vs State Of Haryana And Others on 19 July, 2022
RFA-4343-2019 (O&M) and -1-
other connected cases
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
1. RFA-4343-2019(O&M)
Date of decision: 19.07.2022
UMRAO AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
2. RFA-194-2020(O&M)
JAI NARAIN AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
3. RFA-197-2020(O&M)
ARJUN SINGH AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
4. RFA-240-2020(O&M)
HAWA SINGH @ DINESH KUMAR AND ANR. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
5. RFA-241-2020(O&M)
SATYABIR AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
6. RFA-302-2020(O&M)
BADAN ..Appellant
Versus
STATE OF HARYANA AND ORS. ..Respondents
1 of 4
RFA-4343-2019 (O&M) and -2-
other connected cases
7. RFA-311-2020(O&M)
BADAN ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
8. RFA-313-2020(O&M)
TESHI AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
9. RFA-348-2020(O&M)
SMT. SUNERO AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
10. RFA-356-2020(O&M)
RAMPAT AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
11. RFA-38-2020(O&M)
JAINARAYAN AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
12. RFA-455-2020(O&M)
RAJESH KUMAR AND ORS. ..Appellants
Versus
STATE OF HARYANA AND ORS. ..Respondents
2 of 4
RFA-4343-2019 (O&M) and -3-
other connected cases
CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL
Present: Mr. Sanjay Mittal, Advocate
for the appellants.
Mr. Shivendra Swaroop, AAG, Haryana.
Mr. Pritam Singh Saini, Advocate
for HSIIDC.
ANIL KSHETARPAL, J(Oral)
It has been pointed out by the learned counsel representing the
appellant that these appeals have been rendered infructuous. He submits that
the cross-appeals filed by the HSIIDC were allowed and the judgment in
appeal was set aside while remitting the matter back to the Reference Court.
The Reference Court has once again decided the matter. These appeals are
arising from the previous award which has already been set aside.
Hence, the following appeals are dismissed as infructuous:-
SR. CASE NO. TITLE
NO.
1. RFA-4343-2019 UMRAO AND ORS. VS STATE OF
HARYANA AND ORS.
2. RFA-194-2020 JAI NARAIN AND ORS. VS
STATE OF HARYANA AND ORS.
3. RFA-197-2020 ARJUN SINGH AND ORS. VS
STATE OF HARYANA AND ORS.
4. RFA-240-2020 HAWA SINGH @ DINESH
KUMAR AND ANR. VS STATE
OF HARYANA AND ORS.
5. RFA-241-2020 SATYABIR AND ORS. VS STATE
OF HARYANA AND ORS.
6. RFA-302-2020 BADAN VS STATE OF
HARYANA AND ORS.
7. RFA-311-2020 BADAN VS STATE OF
HARYANA AND ORS.
8. RFA-313-2020 TESHI AND ORS. VS STATE OF
HARYANA AND ORS.
9. RFA-348-2020 SMT. SUNERO AND ORS. VS
STATE OF HARYANA AND ORS.
3 of 4
RFA-4343-2019 (O&M) and -4-
other connected cases
10. RFA-356-2020 RAMPAT AND ORS. VS STATE
OF HARYANA AND ORS.
11. RFA-38-2020 JAINARAYAN AND ORS. VS
STATE OF HARYANA AND ORS.
12. RFA-455-2020 RAJESH KUMAR AND ORS. VS
STATE OF HARYANA AND ORS.
All the pending miscellaneous applications, if any, are also
disposed of.
July 19th, 2022 (ANIL KSHETARPAL)
Ay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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