LAWS(HPH)-2010-10-395

RAM LOK SOOD Vs. STATE OF H.P.

Decided On October 27, 2010
Ram Lok Sood Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

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

(2.) IN the preliminary objections of the reply at paras 1 and 2, it is stated as follows:

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