LAWS(HPH)-2012-12-30

MUKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On December 01, 2012
MUKESH KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE Writ Petition is filed with the following prayers: -

(2.) THE writ petition is disposed of, so also the pending application(s), if any.