LAWS(HPH)-2012-11-97

SUNDER SINGH Vs. STATE OF HIMACHAL PRADESH

Decided On November 23, 2012
SUNDER SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

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

(2.) WITH the above observations, the writ petition stands disposed of, so also the pending miscellaneous application(s), if any.