LAWS(HPH)-2012-11-100

REENA KUMARI SHARMA Vs. STATE OF H.P.

Decided On November 23, 2012
Reena Kumari Sharma Appellant
V/S
STATE OF H.P. 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.