LAWS(HPH)-2013-1-88

PANKAJ CHAUHAN Vs. STATE OF HIMACHAL PRADESH

Decided On January 09, 2013
Pankaj Chauhan 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.