REGENT COMPUTRONICS PVT. LTD.

Sonam Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
D VELUSAMY VS. D PATCHAIAMMAL [REFERRED TO]
A SUBASH BABU VS. STATE OF A P [REFERRED TO]
INDRA SARMA VS. V.K.V.SARMA [REFERRED TO]
SHAYARA BANO VS. UNION OF INDIA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard learned counsel for the petitioners and Sri Arvind Kumar Singh, learned Standing Counsel for the State respondents.

(3.) By means of the present writ petition, the petitioners have prayed for a writ in the nature of mandamus directing the respondents not to interfere in their peaceful life and also for a direction to provide protection.

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SONAM Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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