Punjab-Haryana High Court
The Union Of India vs Labh Singh on 3 September, 2008
Author: Rajesh Bindal
Bench: Rajesh Bindal
In the High Court of Punjab & Haryana at Chandigarh
R. F. A. No. 627 of 1984 (O&M)
Date of decision : 03.9.2008
The Union of India ..... Appellant
vs
Labh Singh .... Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal Present: Mr. K. K. Gupta, Advocate, for the appellant.
Mr. R. K. Dhiman, Advocate, for the respondent.
Rajesh Bindal J.
For the detailed reasons recorded in separate order of even date in R. F. A. No. 493 of 1988 - Labh Singh (deceased) through LRs. and others vs Union of India, the present appeal is dismissed.
03.9.2008 ( Rajesh Bindal) vs. Judge