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Judgment
Vipin Sanghi, CJ
The petitioners have preferred the present petition to seek a direction to respondent Nos. 1 to 3 to provide adequate police protection to the petitioners and their families.
The petitioners claim that they are employees of Vidit Akshay Vision Nidhi Limited, of which respondent Nos.4 & 5 are the Directors. The said Company has gone in default in repayment of monies to its creditors, and action has been initiated against the Company and the Directors.
The petitioners apprehend threat to their and to their family members’ lives and liberty on account of the aforesaid backdrop.
Mr. J.S. Virk, the learned Deputy Advocate General for the State of Uttarakhand, on instructions, states that the State shall take steps to ensure preservation of law and order in this case.
In the light of the aforesaid, no further order is required.
The writ petition stands dismissed.
In sequel thereto, pending application, if any, stands disposed of.