REGENT COMPUTRONICS PVT. LTD.

Surekha Saxena Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

LIKEWISE IN BARNARDO VS. FORD [REFERRED TO]
LIKEWISE IN COX VS. HAKES [REFERRED TO]
R. V. SECY. OF STATE FOR HOME AFFAIRS [REFERRED TO]
KANU SANYAL VS. DISTRICT MAGISTRATE DARJEELING [REFERRED TO]
SYED SALEEMUDDIN VS. RUKHASANA [REFERRED TO]
PAUL MOHINDER GAHUN VS. STATE OF NCT OF DELHI [REFERRED TO]
NITHYA ANAND RAGHAVAN VS. STATE OF NCT OF DELHI AND ANOHTER [REFERRED TO]
TEJASWINI GAUD AND ORS VS. SHEKHAR JAGDISH PRASAD TEWARI AND OTHERS [REFERRED TO]
YASHITA SAHU VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the private respondents and learned A.G.A. for the State.

(2.) Instant writ petition has been filed by the petitioners seeking a writ of habeas corpus with averment that petitioner no. 1 is grandmother of corpus (Ankur) on whose behalf petition has been filed.

(3.) Pleadings have been exchanged between the parties.

Click here to view full judgment.

SUREKHA SAXENA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address