LAWS(HPH)-2012-6-197

RANJIT SINGH CHANDEL Vs. STATE OF H.P.

Decided On June 12, 2012
Ranjit Singh Chandel Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

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

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