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Judgment
6 paragraphs · 175 wordsKempaiah Somashekar, CJ
Learned counsel Mr. H. Dijen for the applicant in MC(CRP(CRP Art. 227)) No. 6 of 2024 is present and whereby the said counsel in this matter is seeking some short accommodation on the premises that he wants to bring in the LRs of the deceased respondent No. 6.
However, during the pendency of this miscellaneous case proceeding, whereby the respondent No. 2, namely, K. Lokendro is also no more. This status which is submitted by the aforesaid counsel in this matter is also taken on record.
However, keeping in view the submission made by the learned aforesaid counsel for the rank of the parties in this matter are concerned, it is deemed appropriate that the counsel be directed to clarify the status to bringing the LRs of the deceased to participate in this matter.
Hence, these matters would be listed on 26.09.2025.
However, the learned counsel Mr. A. Golly for the respondent No. 1 is on record but represented by the counsel Mr. SM Farish who is present before the court physically.