LAWS(HPH)-2012-11-66

MAST RAM Vs. STATE OF HIMACHAL PRADESH

Decided On November 08, 2012
MAST RAM Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

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