VIJAY KUMAR JOSHI Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7 (i) and (ii) :-

(2.) IN the reply, filed on behalf of respondents No.1 and 2, the following stand has been taken vide para 6 (i) to (iii) :

(3.) IN view of the above, the petition stands disposed of, so also the pending CMP(s), if any.