LAWS(HPH)-2010-11-127

RAMESH CHAND Vs. STATE OF H P

Decided On November 08, 2010
RAMESH CHAND Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) IN the reply at para 6(v), it is stated as follows:

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