LAWS(HPH)-2011-12-294

UMESH CHANDER Vs. STATE OF HIMACHAL PRADESH

Decided On December 14, 2011
Umesh Chander Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) PETITIONER has prayed for the following relief:

(2.) IN reply filed by the respondents it is so stated that: -