LAWS(HPH)-2012-12-78

RAMESH SHARMA Vs. STATE OF HIMACHAL PRADESH

Decided On December 31, 2012
RAMESH SHARMA Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

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