REGENT COMPUTRONICS PVT. LTD.

KALPANA GUPTA Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

DARSHAN LAL VS. INDRA KUMAR MEHTA [REFERRED TO]
CHELLOOR MANKKAL NARAYAN ITTIRAVI NAMBUDIRI VS. STATE OF TRAVANCORE COCHIN [REFERRED TO]
AJMER SINGH VS. STATE OF PUNJAB [REFERRED TO]
JASWANTRAI MANILAL AKHANEY VS. STATE OF BOMBAY [REFERRED TO]
SANWAT SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF GUJARAT VS. JASWANTLAL NATHALAL [REFERRED TO]
SUSHIL KUMAR GUPTA VS. JOY SHANKER BHATTACHARYYA [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. S K ROY [REFERRED TO]
PRITAM NATH HOON VS. UNION OF INDIA [REFERRED TO]
MUHAMMAD HUSSAIN BHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
BASUDEB PATRA VS. KANAI LAL HALDAR [REFERRED TO]
SADHU SARAN SINGH VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Rajesh Kumar Srivastava, learned counsel for the applicant/ appellant, Ms. Sonal Pandey, learned counsel for private respondent no.2 in application under Sec. 378 No. 262 of 2017 and for respondent no.2 and 5 in Application under Sec. 378 No. 261 of 2017 as well as learned AGA for the State and perused the record.

(2.) At the outset learned counsel for the applicant/ appellant submits that respondent no.3- Awadhesh Chandra Gupta and respondent no.4- Smt. Dhaneshwari Gupta had died during the pendency of the instant application/ appeal and the proceedings against them be abated.

(3.) Ms. Sonal Pandey, learned counsel appearing for respondents no. 2 to 5 in A, 378 No. 261 of 2017 does not dispute this fact, therefore the proceedings of application under Sec. 378 No. 261 of 2017 is abated so far as the respondent no.3- Awadesh Chandra Gupta and respondent no.4- Smt. Dhaneshwari Gupta are concerned.

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KALPANA GUPTA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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