Iswanti vs State Of Haryana And Ors
2022 Latest Caselaw 1844 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
247

                                                      RFA-3524-2018 (O&M)
                                                     Date of Order: 21.03.2022

ISWANTI AND ANOTHER                                                ..Appellants

                                      Versus

STATE OF HARYANA AND ORS.                                         ..Respondents

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

Mr. Shivendra Swaroop, AAG, Haryana and Ms. Vibha Tewari, AAG, Haryana.

Mr. P.S. Saini, Advocate for the HSIIDC.

ANIL KSHETARPAL, J(Oral)

The learned counsel representing the parties are ad idem that

these appeals are covered by a previous judgment of this Court passed in

Regular First Appeal No.3000 of 2016, titled as "Jai Singh Vs. State of

Haryana and others ", decided on 15.11.2021.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

March 21st, 2022                                      (ANIL KSHETARPAL)
Ay                                                          JUDGE

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




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