REGENT COMPUTRONICS PVT. LTD.

FAROOQI BEGUM Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

GULABDAS JAGJEEVANDAS V. COLLECTOR OF SURAT [REFERRED TO]
SEIKH SULTAN SAMI V. SEIKH AJMUDDIN [REFERRED TO]
LAKHAMGOUDA BASAVPRABHU SARDESAI V. BASWANTRAO AND ORS. [REFERRED TO]
WAJESIN JI V. SECRETARY OF STATE [REFERRED TO]
AZIZUNISSA V. TASADDUQ HUSAIN KHAN [REFERRED TO]
RAM NARAIN SINGH V. RAM SARAN LAL [REFERRED TO]
MAHARAJA KUMAR GOPAL SARAN NARAIN SINGH V. SITA DEVI [REFERRED TO]
SAKHARAM NARAVANBHAT V. POORNANAND SARASWATI SWAMI [REFERRED TO]
HIRA LAL V. RAM PRASAD AND ORS. [REFERRED TO]
SITAL DAS VS. SANT RAM [REFERRED TO]
RAJA RAJINDER CHAND VS. SUKHI [REFERRED TO]
STATE OF GUJARAT VS. VORA FIDDALI BADRUDDIN MITHIBARWALA:VORA HAKIMUDDIN TAYABALI AMTHANIWALA:VORA FIDDALI BADRUDDIN MITHIBARWALA:MEHTA KANTILAL CHANDULAL:PATHAN ABBASKHAN AHMEDKHAN [REFERRED TO]
MOHSINALI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. LALJI TANDON [REFERRED TO]
Mst. Sardaran and others VS. Sunderlal Baldeo Prasad and others [REFERRED TO]

JUDGEMENT

(1.) The second appeal was admitted on 1.5.1975 before the enforcement of CPC (Amendment) Act, 1976, Section 35 (w.e.f. 1.2.1977).

(2.) During the pendency of the appeal Smt. Farooqi Begum, the original defendant- appellant died. Nawabzadi Nanhi Begum filed a substitution application as her heir and legal representative. While the application was pending, she also died on which Shri Jafar Ali Khan and Shri Swaley Ali Khan both sons of Nawabzadi Nanhi Begum and Sahzada Mohd. Ahmad Khan filed an application for substituting them as her heirs and legal representatives. Both these applications were allowed on 28.7.2000.

(3.) This appeal was thrice dismissed for want of prosecution between the year 2003 and 2004. It was restored on each occasion.

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FAROOQI BEGUM Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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