JUDGEMENT
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(1.) Pursuant to the order dated 23.1.2006, the case is listed today. Dr. Madhu Tandon holding brief for Shri G.N. Verma, learned Counsel for the plaintiff-appellant, is present. She states that Shri G.N. Verma, learned Counsel for the plaintiff-appellant has no further instructions in the matter.
(2.) It appears that the aforementioned Civil Misc. Application No. 1469 of 1994 was filed on behalf of Abdul Sattar (defendant-respondent No. 7), interalia, praying that the Second Appeal be dismissed as having abated.
(3.) Alongwith the said application, an affidavit, sworn by the said Abdul Sattar (defendant-respondent No. 7) on 23.3.1994, was filed.;
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