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Judgment
7 paragraphs · 107 wordsSanjay Kumar, CJ
(Through Video Conferencing)
Heard Mr. Samungou Sapam, learned counsel appearing for the applicants. By way of this application, they seek to come on record as the LRs of the deceased sole petitioner in the CRP.
Ms. L. Pinky, learned counsel appearing for the respondents, states that she has no objection.
The application is accordingly ordered bringing on record the LRs of the deceased sole petitioner as petitioners 2 to 4.
Registry is directed to carryout necessary corrections in the cause title in the main CRP.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.