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Judgment
5 paragraphs · 133 wordsW. Diengdoh, J
Heard Mr. B.K. Singh, learned counsel for the appellant, who has submitted that the notice issued upon the respondent Nos. 3 & 4 has since been affected, and such respondents have also been duly represented by their counsel.
As regard the notice issued upon the respondent Nos. 1 & 2, the same have not yet been affected till date. However, it is the further submission of the learned counsel that the name of the respondent No. 1 (since deceased) may be struck off from these proceedings as no effective relief can be claimed against her. It is prayed that fresh steps may be allowed to be taken upon the respondent No. 2. Prayer is allowed.
Let steps be taken accordingly, the same returnable within 4(four) weeks.
List this matter thereafter.