SHRI KRISHAN GOYAL Vs. HARYANA URBAN DEVELOPMENT AUTHORITY AND ANOTHER
LAWS(P&H)-2006-7-649
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 04,2006

SHRI KRISHAN GOYAL Appellant
VERSUS
Haryana Urban Development Authority And Another Respondents

JUDGEMENT

Viney Mittal, J. - (1.) Notice of motion to the respondents.
(2.) On the asking of Court, Shri Ashok Jindal, Additional Advocate General, Haryana accepts notice on behalf of the respondents.
(3.) We have heard the learned counsel for the parties and have also gone through the pleadings contained in the writ petition.;


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