Punjab-Haryana High Court
Baldev Singh vs U.T,Chandigarh on 4 February, 2026
109
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
RFA-88-2000 (O&M)
Date of Decision: February 04, 2026
BALDEV SINGH AND ORS. .....Appellant(s)
Versus
UNION TERRITORY, CHANDIGARH ........Respondent
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Ms. Ekta Thakur, Advocate and
Ms. Kulwinder Kaur, Advocate for the appellant(s).
Mr. Sanjiv Ghai, Advocate with
Mr. Manpreet Singh, Advocate
for respondent-U.T.
respondent U.T. Chandigarh.
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HARKESH MANUJA,
MANUJA J. (ORAL)
For detailed order, see order of even date passed in "RFA-86--
2000" titled as "Phul "Phul Singh Vs. Union Territory, Chandigarh Chandigarh".
Pending application(s), if any, shall also stand disposed of.
04.02.2026 (HARKESH MANUJA)
Tejwinder JUDGE
Whether speaking/reasoned Yes/No Whether Reportable Yes/No TEJWINDER SINGH 2026.02.19 17:38 I agree to specified portions of this document