LAWS(HPH)-2025-11-16

DHARAM CHAND Vs. STATE OF H.P.

Decided On November 07, 2025
DHARAM CHAND Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Notice. Mr. L.N. Sharma, learned Additional Advocate General, appears and waives service of notice on be half of the respondents.

(2.) With the consent of learned counsel for the parties, the matter is heard at this stage.

(3.) This writ petition has been filed for the grant of following substantive reliefs:-