LAWS(HPH)-2012-9-136

CHUNI LAL Vs. STATE OF H.P.

Decided On September 03, 2012
CHUNI LAL Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

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

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