LAWS(HPH)-2012-12-52

SEEMA RANI Vs. STATE OF HIMACHAL PRADESH

Decided On December 07, 2012
SEEMA RANI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

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