LAWS(HPH)-2011-3-299

O.C. SAKLANI Vs. STATE OF HIMACHAL PRADESH

Decided On March 21, 2011
O.C. Saklani Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 11 (a) and (b):

(2.) IN reply, the Respondent has taken the following stand vide para 1 of the preliminary submissions: