LAWS(HPH)-2010-11-71

KRISHAN KUMAR Vs. STATE OF H P

Decided On November 08, 2010
KRISHAN KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) IN the reply at para 1, it is stated as follows:

(3.) THE writ petition is disposed of, so also the pending application(s), if any.