LAWS(HPH)-2012-3-426

JATINDER KUMAR PARMAR Vs. STATE OF HIMACHAL PRADESH

Decided On March 14, 2012
Jatinder Kumar Parmar Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

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