Krishan Jain Etc vs State Of Haryana & Ors
2022 Latest Caselaw 7925 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
129
                                                        RFA-1119-2013(O&M)
                                                    Date of decision: 27.07.2022


KRISHAN JAIN & ORS.                                    ..Appellants

                                      Versus

STATE OF HARYANA & ORS                                 ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Naresh Kaushik, Advocate for the appellants.

Mr. Shivendra Swaroop, AAG, Haryana.

ANIL KSHETARPAL, J(Oral)

The learned counsel representing the parties admit that in view

of the order dated 28.11.2017, passed in SLP(C) No.17616-2016, the order

dated 03.11.2015, is required to be recalled.

Ordered accordingly.

Main

The learned counsel representing the parties are ad idem that the

matter is required to be disposed of in terms of the judgment passed in

Regular First Appeal No.4101 of 2008, titled as "HSIDC (now Haryana State

Industrial & Infrastructure Development Corporation Vs. Rajesh Kumar-II

and others", decided on 05.07.2019.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

July 27th, 2022                                        (ANIL KSHETARPAL)
Ay                                                           JUDGE

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



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