REGENT COMPUTRONICS PVT. LTD.

Gaaurav Tripathi Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

STATE OF BIHAR VS. P.P. SHARMA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
SATHYAVANI PONRANI VS. SAMUEL RAJ [REFERRED TO]
K.V.RAJENDRAN VS. SUPERINTENDENT OF POLICE, CBCID SOUTH ZONE, CHENNAI [REFERRED TO]
VANDANA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
KUMARI AAYASHA VS. STATE OF U P AND 3 OTHERS [REFERRED TO]
BIMAL GURUNG VS. UNION OF INDIA [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sandeep Shukla, learned counsel for the petitioner, Sri Bharat Singh, learned counsel appearing for the respondent no. 10 and Sri G.P. Singh, learned A.G.A. appearing for the State.

(2.) Pursuant to the orders of this Court dtd. 17/1/2023 and 30/1/2023 learned A.G.A. has produced before this Court attested copy of the order dtd. 17/5/2022 alongwith other documents, which are taken on record.

(3.) This petition has been filed inter alia claiming following reliefs:-

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GAAURAV TRIPATHI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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