Kiran Devi And Anr vs State Of Haryana And Ors
2022 Latest Caselaw 1846 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
118

                                                      CM-1500-CI-2022 in/and
                                                       RFA-6915-2012 (O&M)
                                                      Date of Order: 21.03.2022

KIRAN DEVI AND ANR                                            ..Appellants

                                      Versus

STATE OF HARYANA AND ORS                                      ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Ashwani Gaur, 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 the

matter in issue is covered by a previous judgment of this Court passed in

Regular First Appeal No.4104 of 2008, titled as "HSIIDC Vs. Rajesh

Kumar-II and others", decided on 05.07.2019.

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




                                        1 of 1