LAWS(HPH)-2013-1-74

SAMARJIT SINGH PATHANIA Vs. STATE OF H.P.

Decided On January 03, 2013
Samarjit Singh Pathania Appellant
V/S
STATE OF H.P. 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.