Vinod Kumar And Anr vs State Of Hry
2023 Latest Caselaw 15094 P&H

225 IOIN-CRA-D-437-DB-2006 in
CRA-D-437-DB-2006

VINOD KUMAR AND ANOTHER
V/S

STATE OF HARYANA
Present: None for the applicant-appellant No.1.

Mr. Sukhdeep Parmar, Sr. DAG, Haryana.

2 ok ok

Learned counsel for the State submits that compensation of
Rs.2,50,000 stands deposited by the applicant as is apparent from the receipt
dated 17.12.2019. Reference is also made to communication by Tehsildar,
Jind received yesterday at the office of learned Advocate General Haryana
stating that amount of compensation stands deposited by the applicant.
Communication from Tehsildar, Jind along with receipt dated 17.12.2019
furnished in Court today, is taken on record subject to just exception.

In view of the above, no further orders are called for.
Accordingly, IOIN stands disposed of.

In case amount of compensation has not been disbursed till date,

needful be done in accordance with judgment dated 02.09.2013.

(LISA GILL)
JUDGE

(RITU TAGORE)
JUDGE

04.09.2023

Manpreet

MANPREET SINGH 2023.09.12 17:31

I attest to the accuracy and authenticity of this order/judgment