LAWS(HPH)-2012-3-389

MULAKH RAJ Vs. STATE OF H.P.

Decided On March 12, 2012
MULAKH RAJ Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

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

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