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Judgment
1 paragraphs · 98 wordsIt was submitted on behalf of Respondent No.1 in B.P.No.228 of 2020 by Mr. Vikrant Kumar that since the proprietor of the Respondent's firm has expired, they are withdrawing from the particular case. It was submitted on behalf of the Petitioner that he has filed a Miscellaneous Application No.192 of 2021 for substitution of the deceased proprietor of Respondent No.1 firm. The Registry, TDSAT to list the connected Miscellaneous Application No.192 of 2021 at the earliest before the Hon'ble Bench for passing appropriate orders. List both the matters before this Court thereafter on 12th November, 2021 for directions.