VEENA Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE petition has been filed for grant of following substantive reliefs:

(2.) IN the reply filed on behalf of the Respondents, the following stand has been taken, vide paras No. 3, 6 (II), 6 (III) and 6 (IV):

(3.) IN view of the above observations, the writ petition is disposed of, so also the pending applications, if any.