REGENT COMPUTRONICS PVT. LTD.

PUSHPA DEVI Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

JAYANTI DEVI VS. STATE OF BIHAR AND ORS. [REFERRED TO]
RAJESHWARI DEVI VS. STATE OF U P [REFERRED TO]
HIRABHAI BHIKANRAO DESHMUKH VS. STATE OF MAHARASHTRA [REFERRED TO]
GULAM GAUSUL AZAM VS. STATE OF U.P. [REFERRED TO]
ONKAR SINGH VERMA VS. STATE OF U P AND 2 ORS [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned standing counsel for the respondent No. 1 and Sri Vinayak Ranjan, Advocate, holding brief of Sri Kartikeya Saran, learned counsel for the respondent No. 2.

(2.) The case was heard on 17/11/2022 and the Court has passed the following order:

(3.) In such view of the matter, the Court proceeded to decide the case on merits.

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PUSHPA DEVI Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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