LAWS(HPH)-2012-9-139

BIJENDER SINGH RANA Vs. STATE OF HIMACHAL PRADESH

Decided On September 03, 2012
Bijender Singh Rana Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayer: -

(2.) PENDING application(s), if any, shall also stand disposed of.