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Gopal Dass vs State Of Haryana And Another
2022 Latest Caselaw 2285 P&H

Citation : 2022 Latest Caselaw 2285 P&H
Judgement Date : 30 March, 2022

Punjab-Haryana High Court
Gopal Dass vs State Of Haryana And Another on 30 March, 2022
  274 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH

                                               RFA-283-2022 (O&M)
                                               Date of decision: 30.03.2022
Gopal Dass
                                                ....Appellant
              Versus

State of Haryana and another
                                               ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Ms.Harmanpreet Kaur, Advocate for the petitioner Mr. Shivendra Swaroop, AAG, Haryana

ANIL KSHETARPAL, J (Oral)

The prayer is to condone the delay of 1213 days in filing the

appeal. This appeal was filed on 23.12.2021 when the connected

appeals were pending.

Learned counsel representing the State submits that since

the delay is colossal, therefore, the appellants are not entitled to the

benefit of interest for the delayed period. He places reliance on Imrat

Lal and others vs. Land Acquisition Collector and others (SC) 2015

(2) RCR (Civil) 437, Dhiraj Singh (Deceased) through Lrs vs.

Haryana State and others, 2015 (2) RCR (Civil) 507 and Jethu Ram

(Deceased) through L.Rs vs. Union of India and others, 2016(4) Law

Herald 312.

Keeping in view the aforesaid facts and also the fact that the

main batch of appeals has been decided, the delay in filing the appeal is

condoned, subject to the condition that the appellant shall not be entitled

to the interest for the period of delay.

Main appeal is taken on Board.

Learned counsel representing the parties are ad idem that

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this appeal is required to be disposed of in terms of the judgment

rendered in RFA-484-2021 decided on 19.01.2022 titled as 'State of

Haryana and another vs. Baljinder Kaur'.

Ordered accordingly.

All the pending miscellaneous applications, if any, are also

disposed of.

30.03.2022                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :         Yes/No
Whether reportable :                Yes/No




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