LAIQ RAM Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7(a) and (b):

(2.) IN reply, on behalf of respondents No. 1 & 2, the following stand has been taken in preliminary submissions vide paras 2 and 3:

(3.) IN view of the above, the petition stands disposed of, so also the pending CMP(s), if any.