LAWS(HPH)-2010-9-231

SURESH KUMAR CHANDEL Vs. STATE OF HP

Decided On September 21, 2010
SURESH KUMAR CHANDEL Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:-

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