LAWS(HPH)-2012-3-418

KRISHAN CHAND Vs. HIMACHAL PRADESH HORTICULTURAL PRODUCE MARKETING AND PROCESSING CORPORATION LIMITED

Decided On March 14, 2012
KRISHAN CHAND Appellant
V/S
Himachal Pradesh Horticultural Produce Marketing And Processing Corporation Limited Respondents

JUDGEMENT

(1.) THESE Writ Petitions are filed with similar set of prayers and one such set of prayer in CWP No. 1299 of 2012 reads as follows:

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