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The State Of Haryana And Others v. Bhajan Lal
Factual and Procedural Background
This opinion pertains to orders issued in connection with R.F.A. No. 2984 of 2009, titled Dharam Pal Singh and others Vs. The State of Haryana and others. The detailed reasons for the orders are recorded in a separate document passed on the same date.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The opinion itself does not contain substantive reasoning or analysis but references a separate detailed order for the reasons behind the court's decision.
Holding and Implications
DISPOSED OF
The decision finalizes the matter in R.F.A. No. 2984 of 2009 as per the separate order. No new precedent or broader implications are discussed within this opinion.
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Roopak Bansal, Additional Advocate General, Haryana.
Mr. Raj Mohan Singh, Advocate for the landowner.
RAJESH BINDAL, J For orders, see detailed reasons recorded in a separate order passed today in R.F.A. No. 2984 of 2009, titled as Dharam Pal Singh and others Vs. The State of Haryana and others.
(RAJESH BINDAL) JUDGE 10.07.2013 sharmila Devi Sharmila 2013.07.19 16:47 I attest to the accuracy and integrity of this document Chandigarh
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