LAWS(HPH)-2012-3-425

ANIL DOGRA Vs. STATE OF H.P.

Decided On March 19, 2012
ANIL DOGRA 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.