REGENT COMPUTRONICS PVT. LTD.

ZAINAB BEGUM ALIAS VARALAKSHMI Appellant

V/S

Khursheed Begum And Others Respondents

Referred Judgements :-

WHITE AND CARTER V. MCGREGOR [REFERRED TO]
YADAVENDRA V. SRINIVASA [REFERRED TO]
EBRAHIM SHERKHAN V. HAJRATKHAN MOHIDDINKHAN [REFERRED TO]
KAYAMBU PILLAI V. AMMANI ANIMAL [REFERRED TO]
MADHOLAL SINDHU V. OFFICIAL ASSIGNEE OF BOMBAY [REFERRED TO]
VISWANATHAM V. SATYANANDAM [REFERRED TO]
KESHARDEO CHAMRIA VS. RADHA KISSEN CHAMRIA [REFERRED TO]
VATSAVAYA VENKATA SUBHADRAYAMMA VS. POOSAPATI VENKATAPATI [REFERRED TO]
N S VENKATAGIRI AYYANGAR VS. HINDU RELIGIOUS ENDOWMENTS BOARD, MADRAS [REFERRED TO]
RAJAGOPALA AIYAR VS. SHEIK DAVOOD ROWTHER [REFERRED TO]

JUDGEMENT

(1.) This is a petition, under Section 115 of the Code of Civil Procedure , to revise an order made by the Chief Judge, City Civil Court, Secunderabad, rejecting the petitioner's application for leave to sue in forma pauperis.

(2.) For a better appreciation of the background of this litigation, it is convenient to give a brief resume of the antecedent events.

(3.) While the work of the Commission constituted by H.E.H. the Nizam was in progress, a Full Bench of the High Court of Hyderabad issued a writ of certiorari quashing the proceedings before the Commission as also a writ of prohibition restraining the Commission from proceeding further with the enquiry.

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ZAINAB BEGUM ALIAS VARALAKSHMI Vs. KHURSHEED BEGUM AND OTHERS

Referred Judgements :-

JUDGEMENT

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