State Of Haryana & Anr vs Ranbir Singh And Ors
2022 Latest Caselaw 11774 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

112

                                                  RFA-2477-2016
                                                  Date of decision: 20.09.2022

STATE OF HARYANA & ANR                                      ..Appellants

                                    Versus

RANBIR SINGH AND ORS                                        ..Respondents

XOBJR-150-2019 (O&M)

STATE OF HARYANA & ANR ..Appellants

Versus

RANBIR SINGH AND ORS ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Shivendra Swaroop, AAG, Haryana.

Mr. Gaurav Aggarwal, Advocate for the landowners/cross-objectors.

ANIL KSHETARPAL, J(Oral)

CM-11196-CI-2019 Allowed as prayed for.

Cross-objections of the respondents/cross-objectors are taken on

record.

Main This order shall dispose of RFA-2477-2016 and XOBJR-150-

2019.

The learned counsel representing the landowners has filed an

application for disposal of the appeal as well as the cross-objection in terms

of the judgment passed in Regular First Appeal No.7185 of 2013, titled as

"Subhash Kumar Vs. State of Haryana and others", decided on

23.10.2019.

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XOBJR-150-2019 (O&M)

The learned counsel representing the State of Haryana has no

objection.

In view of the aforesaid, the appeal as well as the cross-

objections are disposed of in terms of the judgment passed in Regular First

Appeal No.7185 of 2013, titled as "Subhash Kumar Vs. State of Haryana

and others", decided on 23.10.2019.

All the pending miscellaneous applications, if any, are also

disposed of.

September 20th, 2022                                  (ANIL KSHETARPAL)
Ay                                                          JUDGE

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




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