HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION Vs. HUKAM CHAND AND ORS.
LAWS(SC)-2016-3-41
SUPREME COURT OF INDIA
Decided on March 04,2016

Haryana State Industrial and Infrastructure Development Corporation Appellant
VERSUS
Hukam Chand And Ors. Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the appellants.
(2.) Leave granted.
(3.) Looking at the peculiar facts of the case, without issuing notice, we are disposing of these appeals. If the respondents are aggrieved by this order, it would be open to them to approach this court by filing an application.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.