LAWS(HPH)-2018-3-234

SUSHIL CHANDER Vs. UNION OF INDIA AND ORS

Decided On March 21, 2018
Sushil Chander Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) Deputy Commissioner, Kinnaur, has filed affidavit dated 16.2.2018, inter-alia making following averments:-

(2.) In view of the intervening developments, we close the present proceedings, reserving liberty to the petitioner to revive the present petition, if so required and desired, after a period of three months. Petition stands disposed of, so also pending applications, if any.