ASHOK KUMAR GUPTA Vs. STATE OF H P

JUDGEMENT

(1.) NOTICE issued to the petitioner has been received back unserved with the report that he is presently residing at Jammu and used to visit the place mentioned in the given address rarely.

(2.) THE petition has been filed on the following prayers vide para 7(i) to 7(vii):

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