LAWS(HPH)-2010-10-23

B R THAKUR Vs. STATE OF HP

Decided On October 21, 2010
B.R.THAKUR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) IN the preliminary submission of the reply, it is stated as follows:-