HASHMI BEGUM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The instant second appeal was dismissed for want of prosecution by means of order dtd. 16/11/2023 whereafter the appellants had moved an application for recall under Order 41 Rule 19 CPC.

(3.) While the said application was pending, the appellant nos.9, 10, 11 namely Gufran Beg, Mukhtar Beg and Iktiyar Beg expired on 9/3/2018, 28/10/2023 and 7/9/2020 respectively and in order to bring the legal heirs on record the appellants had filed application bearing no.IA/09/2024.