LAWS(HPH)-2012-11-104

RAJEEV CHOUDHARY Vs. STATE OF HIMACHAL PRADESH

Decided On November 23, 2012
RAJEEV CHOUDHARY Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

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