LAWS(HPH)-2010-12-195

RAJNEESH KAKKAR Vs. STATE OF H P

Decided On December 08, 2010
RAJNEESH KAKKAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) IN the reply, filed on behalf of respondents, the following stand has been taken vide para 3 :-