The State Of Haryana And Another vs Manju Saxena And Another
2023 Latest Caselaw 18844 P&H

                                                       Neutral Citation No:=2023:PHHC:140566




                                                                2023:PHHC:140566

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

                                                   RFA-340-2019 (O&M) with
                                                   XOBJR-66-2019
                                                   Date of decision: 31.10.2023

State of Haryana and another                                       ....Appellants
                                          Versus

Manju Saxena and another                                           ....Respondents

CORAM:        HON'BLE MR. JUSTICE HARKESH MANUJA

Present:      Mr. Shivendra Swaroop, Deputy Advocate General, Haryana.

              Mr. Adarsh Jain, Advocate,
              Ms. Neha Dewan, Advocate,
              Mr. Rajiv Sharma, Advocate,
              Mr. Ram Bilas Gupta, Advocate,
              Mr. Navmohit Singh, Advocate,
              Mr. Kunal Dawar, Advocate,
              Mr. Chirag Kundu, Advocate,
              Mr. Aditya Jain, Advocate,
              Mr. Himanshu Arora, Advocate,
              Mr. Govind Chauhan, Advocate for the respondents-landowners.

                                          *****

HARKESH MANUJA. J.

For detailed orders, see judgment of even date passed in RFA No.

112 of 2019, titled "State of Haryana and another Versus Ashok Kumar and

others".

(HARKESH MANUJA) JUDGE October 31, 2023 Harish Kumar

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

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