LAWS(HPH)-2012-9-141

KULDEEP CHAND Vs. STATE OF HIMACHAL PRADESH

Decided On September 05, 2012
Kuldeep Chand Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) THIS order is made absolute. The writ petition is disposed of, so also the pending applications, if any.