LAWS(HPH)-2012-3-324

SHARMILA Vs. STATE OF HIMACHAL PRADESH

Decided On March 21, 2012
SHARMILA Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) THE Writ Petition is filed mainly with the following prayer:

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