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Judgment
Meenakshi Madan Rai, J
Learned Counsel for the Appellant submits that the Respondent No.5 is since deceased and he seeks deletion of the name of Respondent No.5 from the array of Respondents.
The Order dated 24.09.2025 records, inter alia, as follows;
“………………………………………………………………….
Pursuant to the order dated 22.08.2025 this Court had directed to effect service upon respondent Nos. 4 & 5 through process server of the concerned District Court and to file an affidavit of service. The Registry’s note dated 12.09.2025 and 24.09.2025 records that notice was served on respondent No.4. However, with regards to respondent No.5 the Registry note dated 12.09.2025 records that respondent No.5 could not be served due to his demise on 26.03.2025. Copy of the death certificate of respondent no.5 dated 19.04.2025 along with the Panchayat verification report has been filed. The same is taken on record…………………………………..”
In view of the said Order, it is evident that the Death Certificate of the Respondent No.5 has also been duly furnished along with the Panchayat Verification Report.
In the circumstances, the Respondent No.5 stands deleted from the array of Respondents.
Registry to take necessary steps.