LAWS(HPH)-2011-4-116

JAGDISH LAL Vs. STATE OF HIMACHAL PRADESH

Decided On April 01, 2011
JAGDISH LAL Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) IN reply, respondents 2 have taken the following stand vide paras 6 (i), (ii) and (iii):-

(3.) THE petition, as also pending CMP(s), if any, stand disposed of in the above terms.