MAHAJAN SABHA Vs. HARYANA URBAN DEVELOPMENT AUTHORITY AND OTHERS
LAWS(P&H)-2006-7-697
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 18,2006

MAHAJAN SABHA Appellant
VERSUS
Haryana Urban Development Authority and Others Respondents

JUDGEMENT

- (1.) Notice of motion to the respondents No.1 to 3.
(2.) On the asking of Court, Shri Ashok Jindal, Additional Advocate General, Haryana accepts notice on behalf of the respondents No.1 to 3.
(3.) We have heard the learned counsel for the parties.;


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