KAMLA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 11-I and II :-

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

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