REGENT COMPUTRONICS PVT. LTD.

Shakuntala Misra Appellant

V/S

Prema Singh Respondents

Referred Judgements :-

REYAZUL HAQUE VS. MOSST. MAIMUN KHATOON AND ANR. [REFERRED TO]
LADU GOPAL KEDIA VS. BIBI JAIBUNISSA [REFERRED TO]
INBASAGARAN AND ANR. VS. S. NATARAJAN (DEAD) THROUGH LEGAL REPRESENTATIVES [REFERRED TO]
BALAKRISHNA SAVALRAM FUJ ARI WAGHINARE DUTTATRAYA GANGARAM PUJARI WAGHMARE MADHAY TUKARAM PUJARI BABU TUKARAM PUJARI WAGHMARE VS. DHYANESHWAR MAHARAJ SANSTHAN [REFERRED TO]
MAJATI SUBBARAO VS. P V K KRISHNA RAO [REFERRED TO]
MANI NARIMAN DARUWALA ALIAS BHARUCHA VS. PHIROZ N BHATENA:PHIROZ N BHATENA [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
J J LAL PVT LIMITED VS. M R MURALI [REFERRED TO]
RAJKUMAR GURAWARA VS. S K SARWAGI AND CO PVT LTD [REFERRED TO]
UNION OF INDIA VS. TARSEM SINGH [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
MOHAMMAD KHALIL KHAN VS. MAHBUB ALI MIAN [REFERRED TO]
SUBRAMANIAN SWAMY VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) The instant interlocutory application has been filed to bring to the notice of the Court about the death of respondent No.1, namely, Prema Singh.

(2.) It has been submitted that the respondent No.1, namely, Prema Singh has died on 18/6/2021 leaving behind the respondent nos.2 and 3 and two married daughters as her legal heirs and representatives, namely:

(3.) The instant application has been filed in pursuance of the provision provided under Order XXII Rule 10-A of the Code of Civil Procedure for taking appropriate action.

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SHAKUNTALA MISRA Vs. PREMA SINGH

Referred Judgements :-

JUDGEMENT

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