Punjab-Haryana High Court
Labh Singh And Another vs Ut Chandigarh on 30 March, 2009
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RFA No.4177 of 2001
Date of Decision: 30.3.2009
Labh Singh and another
..Appellants
Vs.
UT Chandigarh
..Respondent
CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present: Mr.R.K.Dhiman, Advocate for the appellants.
Mr.Deepak Sharma, Advocate for the respondent.
RAKESH KUMAR JAIN, J.
For orders see separate order passed in RFA No.2785 of 2002 titled as Hari Singh and another Vs.Union Territory, Chandigarh (Rakesh Kumar Jain) 30.3.2009 Judge Meenu