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Judgment
6 paragraphs · 94 words
Deepak Roshan, J
1.
Heard learned counsel for the parties.
2.
At the outset, Mr. B. K. Dubey, learned counsel for the petitioner submits that as per his instruction the sole petitioner, namely, Basudeo Pandey has died and his legal heirs are not interested in filing substitution application.
3.
Learned APP submits that in view of the aforesaid submission this application may be dismissed as abated.
4.
In view of the aforesaid fact, this revision application is hereby dismissed as abated.
5.
Let the lower court record be sent to the court concerned forthwith.