SHIVNEET KAUSHAL Vs. STATE OF H P

JUDGEMENT

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

(2.) IN the reply, in paragraphs 1 and 2 of the preliminary submissions and paragraph 6 (iv) on merits, the respondents have taken the following stand:- Preliminary submissions:

(3.) 22.11.88 to 12.2.96 Nirmand Division