REGENT COMPUTRONICS PVT. LTD.

Meena Gaur Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RAMESH CHANDER KAUSHAL VS. VEENA KAUSHAL [REFERRED TO]
DUKHTAR JAHAN VS. MOHAMMAD FAROOO [REFERRED TO]
VIMALA K VS. VEERASWAMYK [REFERRED TO]
KIRTIKANT D VADODARIA VS. STATE OF GUJARAT [REFERRED TO]
SAVITABEN SOMABHAI BHATIYA VS. STATE OF GUJARAT [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
NAGENDRAPPA NATIKAR VS. NEELAMMA [REFERRED TO]
BHUWAN MOHAN SINGH VS. MEENA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned Government Advocate for the State of U.P. and perused the record.

(2.) The instant application has been preferred for the following main relief:-

(3.) In view of the nature of the proceedings/case in issue, it would be apt to indicate the observations made by the Hon'ble Apex Court in the case of Anju Garg and another vs. Deepak Kumar Garg reported in 2022 SCC OnLine SC 1314, which are extracted hereunder:-

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MEENA GAUR Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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