- (1.) C.M. No.10697-C & 14140-C of 2015 in RSA No.4460 of 2015 For the reasons stated in the applications, delay of 141 days in filing the appeal is condoned. Applications are allowed.
(2.) C.M. No.11173-C of 2015 and 14145-C of 2015 in RSA No.4614 of 2015 For the reasons stated in the applications, delay of 137 days in filing the appeal is condoned. Application are allowed.
(3.) Rsa Nos. 4460 & 4614 of 2015 This order of mine shall dispose of both the regular second appeals filed against the judgments and decrees passed by both the Courts below whereby the Civil Suit bearing No.148 of 2009 titled as "Satinder Kumar etc. Vs. State of Haryana etc." claiming possession and another Civil Suit bearing No.73 of 2008 titled as "Janak Raj etc. Vs. District Forest Officer etc." claiming injunction, in view of the consolidation of the same, have been decreed in favour of the plaintiffs.;