LAWS(HPH)-2012-7-2

NIRANJANA BHANDARI Vs. UNION OF INDIA

Decided On July 02, 2012
NIRANJANA BHANDARI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) (

(2.) THE writ petition is filed with the following prayers:

(3.) THE writ petition is disposed of, so also the pending applications, if any.