LAWS(HPH)-2012-12-42

DUNI CHAND Vs. STATE OF HIMACHAL PRADESH

Decided On December 06, 2012
DUNI CHAND Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:

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