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Judgment
6 paragraphs · 119 words
M. S. Sonak, J
1.
Not on board. But, with the consent of the learned Counsel, the same is taken on board.
2.
The above misc. application is allowed and leave is granted to bring on record the legal representatives of the deceased Respondent No.1 as stated in paragraph 2 of this civil application.
3.
Mr. Fonseca states that necessary amendment will be carried out in the course of the day.
4.
As Mr. Thakur, who used to earlier appear for Respondent No.1, now states that he will appear on behalf of the legal representatives of the deceased Respondent No.1. He states that necessary vakalatnama will be filed by next date.
5.
Accordingly, this civil application is disposed of.