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Judgment
6 paragraphs · 104 wordsAhanthem Bimol Singh, J
Heard Mr. T. Rajendra, learned counsel appearing for the applicants.
The present application has been filed with a prayer to bring on record the LRs of the deceased petitioner in CRP(C.R.P. Art.227) No. 26 of 2022.
Mr. A. Jagjit, learned counsel appearing for the respondent submitted that he has no objection in allowing the present application.
In view of the submission made above, the present application is allowed. Counsel for the applicant is directed to incorporate the names of the applicants in the cause title of the connected petition within a period of one week.
Misc. case stands disposed of.