LAWS(HPH)-2012-1-198

STATE OF HIMACHAL PRADESH Vs. SUNIL DEV

Decided On January 12, 2012
STATE OF HIMACHAL PRADESH Appellant
V/S
Sunil Dev Respondents

JUDGEMENT

(1.) C.M.P.(M) No. 1985 of 2011.

(2.) HEARD .

(3.) WE have gone through the pleadings of CWP(T) No. 10116 of 2008 as well as present Letters Patent Appeal.