Wazir Chand Since Deceased ... vs State Of Haryana And Others
2022 Latest Caselaw 7197 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
134
                                                       RFA-946-2022(O&M)
                                                  Date of decision: 19.07.2022

WAZIR CHAND (DECEASED) THROUGH LRS AND ANR.
                                                                  ..Appellants
                                    Versus

STATE OF HARYANA AND OTHERS
                                                                 ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Sandeep K. Sharma, Advocate for the appellants.

Mr. Shivendra Swaroop, AAG, Haryana.

Mr. Pritam Singh Saini, Advocate for HSIIDC.

ANIL KSHETARPAL, J(Oral)

CM-2228-CI-2022 & CM-2227-CI-2022

For the reasons stated in the applications for condonation of

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

The delay of 3 days and 1513 days, respectively, in filing as

well as refiling the appeal is condoned.

CMs stand disposed of.

CM-2229-CI-2022 The deficiency in the payment of Court fee has been made

good. The delay, if any, is condoned.

CM stand disposed of.

CM-2231-CI-2022 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. Wazir Chand (appellant No.1), is allowed, subject to all

the just exceptions.

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 RFA-946-2022(O&M)                                                          -2-

The amended memo of parties are taken on record.

CM stands disposed of.

CM-2232-CI-2022

Allowed as prayed for.

Main

Admitted.

Sh. Shivendra Swaroop, Assistant Advocate General, Haryana,

accepts notice on behalf of the State and Sh. Pritam Singh Saini, Advocate

accepts notice on behalf of the HSIIDC.

The learned counsel representing the parties are ad idem that the

matter in issue is covered by the judgment passed in Regular First Appeal

No.253 of 2017, titled as "Haryana State Industrial Development

Corporation (now Haryana State Industrial and Infrastructure

Development Corporation Limited) Vs. Virender Singh and others",

decided on 28.09.2021.

Ordered accordingly.

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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