LAWS(HPH)-2010-12-117

JAGDISH KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On December 01, 2010
JAGDISH KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) THE respondents have taken the following stand vide para 5 of the preliminary submissions and para 11on merits:-