REGENT COMPUTRONICS PVT. LTD.

Kiran Rawat Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

INDRA SARMA VERSUS V.K.V. SARMA [REFERRED TO]
LATA SINGH VS. STATE OF U P [REFERRED TO]
LATA SINGH VS. STATE OF U P [REFERRED TO]
VIDYADHARI VS. SUKHRANA BAI [REFERRED TO]
S KHUSHBOO VS. KANNIAMMAL [REFERRED TO]
MADAN MOHAN SINGH VS. RAJNI KANT [REFERRED TO]
D VELUSAMY VS. D PATCHAIAMMAL [REFERRED TO]
DHANNULAL AND ORS. VS. GANESHRAM AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Jalaj Kumar Gupta, learned counsel for the petitioners, Shri Arun Kumar Pandey, learned A.G.A. for the State/respondents Nos.1 to 3 and perused the record.

(2.) The writ petitioners have come before this Court praying for a writ in the nature of mandamus to be issued to the respondents not to disturb the peaceful living of the petitioners.

(3.) The petition has only fourteen paragraphs.

Click here to view full judgment.

KIRAN RAWAT Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address